DHANANJAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail of petitioner/accused No.1 in Crime No.55/2020 registered by the K.R.Pet Town Police Station, Mandya for the offence punishable under Section 307 read with Section 34 of I.P.C.

(2.) Heard the learned counsel appearing for the petitioner and also the learned High Court Government Pleader appearing for the State.

(3.) The case of the prosecution is that, based on the complaint, this petitioner along with other accused who has been arraigned as accused No.2 assaulted the injured. Subsequently, the statement of the injured was recorded on 11.3.2020 wherein, he says that there was prior enmity between this petitioner and himself and hence, this petitioner engaged the services of other accused persons and those supari killers assaulted him mercilessly. The police, based on the complaint as well as the subsequent statement of the injured, registered the case for the offence punishable under Section 307 read with Section 34 of I.P.C.