KAMALESH C.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail of the petitioner/accused No.1 in Crime No.15/2020 registered by the Channapatna Police Station, Ramanagara for the offence punishable under Sections 506, 504, 323, 324 and 326 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 factual matrix of the case is that on 16.01.2020, at about 10.30 p.m., the brother of the complainant/injured was returning from the shop near Manchamma Temple. At that time, this petitioner abused and asked him to bring liquor and when the injured refused to bring the same, he inflicted blow with knife on the neck and also thigh and other accused assaulted with club and thereafter ran away from the place. Based on the complaint, a case has been registered for the offence punishable under Sections 504, 506, 323, 324 and 326 read with Section 34 of I.P.C.