PRABHAKAR K.A. Vs. STATE

JUDGEMENT

(1.) This petition is filed by petitioner/accused No. 2 under Section 438 Cr.P.C. seeking anticipatory bail in crime No. 315/2013 of Chikkaballapura Rural Police Station (pending in CC No. 1043/2014) on the file of II Additional Civil Judge and JMFC, Chikkaballapura.

(2.) It is the case of prosecution that one Venkatareddy had filed a complaint alleging that on 18.11.2013 at about 08.00 pm when he was in his house at Bandahalli Village, Nandi Hobli, Chikkaballapura, accused Nos. 1 to 5 with common object trespassed into his house to commit dacoity under the guise of treatment of their friend and at that time accused No. 2 - Prabhakar (petitioner herein) assaulted him on his right leg, left hand and head. Accused No. 1 - Sandeep snatched the golden chain, cell phone and cash of Rs.15,000/- from the drawer and committed the aforesaid offences. The petitioner apprehending his arrested had sought anticipatory bail before the Principal District and Sessions Judge, Chikkaballapura in Crl.Misc. No. 785/2019 which came to be rejected vide order dated 25.09.2019. Therefore, petitioner is before this Court seeking anticipatory bail.

(3.) Heard arguments of learned counsel for petitioner/accused No. 2 and learned High Court Government Pleader appearing for the respondent - State.