NARAYANA SWAMY.D.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed under Section 438 of Cr.PC by the petitioner, who is arraigned as an accused in Crime No.73/2020 of Nandagudi Police Station, Bengaluru Rural District, Bengaluru, as the Police are making hectic efforts to apprehend the accused. Therefore, the petitioner is seeking for an anticipatory bail in the event of his arrest by the Police amongst the grounds urged in the petition.

(2.) Heard Sri G.Shashidhar, learned counsel for the petitioner and so also Sri Divakar M.Maddur, learned High Court Government Pleader for the respondent-State through Video Conference.

(3.) It is stated in the complaint that the complainant alleged to have purchased land bearing Survey No.10 measuring 1 acre 28 guntas situated at Doddanallurhalli village from one Doddaga Veerappa about 15 years back. Subsequent to the purchase of the said landed property, the Revenue Records are standing in the name of his wife by name Manjula and she has been in possession and enjoyment of the same. About 3 years back, when the complainant and others went to plough the land, at that time, the accused threatened the complainant and others with dire consequences if they come to plough the land. Further, whenever the complainant and his family members visited their land, the accused used to pick up quarrel and were threatening with dire consequences of life. In this regard, the accused had developed grudge against the complainant and his family members. The complainant said to be an injured in the incident as narrated in the complaint and the complainant asked the accused to bring the records relating to the aforesaid landed property.