NARASIMHAMURTHY L.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed by the accused in Crime No.83/2020 of Hebbur Police Station for the offence punishable under Section 307 of Indian Penal Code, 1860.

(2.) The police are making hectic efforts to apprehend the accused without there being any reasons. Therefore, this petition is filed by the petitioner seeking anticipatory bail in the event of his arrest.

(3.) It is stated in the complaint that the marriage of the complainant was performed with one Mudalagiriappa of Lakkenahalli village. But on 31.05.2020, the complainant had been to visit the house of his sister along with his friend namely Hanumantharaju at around 5.30 pm. While they were returning to Lakkenahalli village from Nagavalli village in a motor cycle near the land of one Venkatesha, the accused who came there holding a chopper, attempted to assault him near the neck by chopper. But, the complainant has escaped from the clutches of the assault made by the accused. But, the hit made by him came into contact of his shoulder part. As a result of that, he has sustained grievous injuries. Subsequently, committed the alleged offence. The accused who led from the scene of crime along with the chopper. But the injured complainant went to Primary Health Centre at Hebbur and taken treatment there. In pursuance of the act of the accused on filing of the complaint by the complainant, a case in Crime No.83/2020 for the offence punishable under Section 307 of IPC came to be registered.