SHIVAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed under Section 438 of Code of Criminal Procedure praying to grant anticipatory bail in connection with Crime No.170/2019 of Devadurga Police Station which is registered against the petitioner for the offences under Section 392 , 376 , 511 , 354 , 323 and 506 of IPC.

(2.) Brief facts of the case are as under;

(3.) The counsel for the petitioner vehemently argued that the entire statement made in the FIS are false and petitioner is falsely implicated into the case. The complainant and the petitioner are close relatives and there are differences between them in regard to dispute over land and thus there remains no cordial relationship between them. Further, submitted that the entire prosecution case is false.