BASAWARAJAPPA GOUDA Vs. STATE

JUDGEMENT

(1.) The present petitioner was accused No.11 in Crime No.190/2018 of the respondent - police which was registered for the offences punishable under Sections 143, 147, 148, 323, 324, 354, 302, 109, 504, 506 read with Section 149 of the Indian Penal Code (hereinafter for brevity referred to as 'IPC') and Sections 3(1)(r), 3(1)(s) and 2(v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The petitioner was accused No.11 and there were in total thirteen accused in the said crime. Through this petition filed under Section 438 of the Code of Criminal Procedure, the petitioner seeks the relief of anticipatory bail contending that the case against the remaining accused has been ended in acquittal, as such he is entitled to anticipatory bail.

(3.) Learned counsel for the petitioner reiterating the said contention also submits that even otherwise there are no serious overt-act alleged against the present petitioner.