B.R.DEEPU RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP for the respondent-State through video conferencing. Perused the records.

(2.) This petition is filed by petitioner/accused under Section 438 of Cr.P.C. in Cr.No.84/2020 of Manchenalli Police station for the offences punishable under Section 324 , 307 , 506 of IPC. The police are making hectic efforts to arrest this accused. Therefore, the learned counsel for the petitioner is seeking for anticipatory bail in the event of his arrest among the grounds urged therein.

(3.) It is stated in the complaint that on 30.03.2020 at about 5.30 am, one Deepu Rao came near the house of the complainant and threatened her sister- Yashoda Bai saying that he would finished her, if she refused to marry him and saying so, he assaulted her with deadly weapons like chopper on the head, as a result the injured fell down on the ground and sustained head injury. Immediately uncle of the complainant by name Narayana Rao came to the spot and tried to catch hold the accused and the accused fled away from the spot. Thereafter, the injured was taken to NIMHANS hospital, Bengaluru for treatment. After discharging the injured from the hospital, the complainant lodged complaint against the accused. Thereafter, a crime came to be registered against the accused for the aforesaid offences and Investigating Officer started investigation against the accused but accused was absconding since from the alleged incident.