M.M.ABDUL KAREEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail in Crime No.65/2019 of Napoklu police Station for the offences punishable under Section 307, 353, 504, 114 read with section 34 of IPC, beside Sections 3 and 25 of the Indian Arms Act. As the police are making hectic efforts to apprehend the accused, he has filed this petition seeking anticipatory bail in the event of his arrest among other grounds urged therein.

(2.) Factual matrix of the petition as under: Based upon the information of the ASI of Napoklu Police Station namely K.Y.Hameed, FIR came to be recorded on 25.09.2019 in Crime No.65/2019 of Napoklu Police Station, Madikeri Rural Circle for the offences aforementioned. It is stated in the complaint that as per the instructions of Superintendent of Police, Kodagu District, on 25.09.2019 the police personnel had formed one group to apprehend the petitioner in Crime No.64/2019 and went to the house of the petitioner at about 9.30 a.m. and knocked the door. They told the petitioner they had come to enquire him in respect of Crime No.64/2019. At that time, the petitioner and his two wives abused the police personnel and one of his wife gave SBBL gun to the petitioner and he fired through the said Gun over the police. On such firing, the bullet hit the compound wall and thereafter, the petitioner ran away from the scene of crime along with the SBBL gun. Since then the petitioner is not available for investigation.

(3.) Heard learned counsel Sri S.Balakrishnan for the petitioner and learned HCGP for respondent State.