RICHIRD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioneraccused No.4 under Section 438 of Cr.P.C. praying this Court to release him on anticipatory bail in the event of his arrest in Crime No.33/2020 of Puttenahalli Police Station (CC No.5968/2020) for the offences punishable under Sections 143, 144, 147, 148, 341, 307, 504 and 149 of IPC.

(2.) I have heard Sri. Rajashekara R.V, learned counsel for petitioner-accused by virtual hearing and Sri.M.Divakar Maddur, learned High Court Government Pleader for the respondent-State.

(3.) Gist of the complaint is that on 16.02.2020 at about 8.45 pm., a complaint was registered alleging that on 16.02.2020 at about 12.45 am., when the complainant and Sri.Ajay were waiting on the road, at that time, the petitioner along with the other accused persons by constituting an unlawful assembly by holding deadly weapons came there and started to assault CW1-complainant and his friend with deadly weapons and as a result of the same, the complainant has received the grievous injuries. On the basis of the complaint, a case has been registered.