LAWS(KAR)-2020-6-157

RAJKUMAR Vs. STATE OF KARNATAKA

Decided On June 15, 2020
RAJKUMAR Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Petitioner is accused of commission of offences punishable under Sections 307 and 324 of IPC in FIR No.8/2020 registered in Dandina Shivara Police Station, on a complaint filed by one Smt.A.Manjula. Hence, this petition under Section 438 Cr.P.C seeking anticipatory bail.

(2.) Shri. R.V.Shivanandareddy, learned Advocate for petitioner submitted that petitioner has been falsely implicated in the case. He resides in Tumakuru and the incident has allegedly taken place in Lakkasandra village, Kasaba Hobli, Turuvekere Taluk. He further submitted that in view of COVID-19 epidemic, petitioner will have to be quarantined for 14 days before investigation; that petitioner is prepared to co-operate with the police in investigation and accordingly prayed for allowing this petition.

(3.) Shri. R.D.Renukaradhya, learned HCGP argued opposing the petition.