RAVI Vs. STATE BY RURAL POLICE

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused in connection with Crime Number 174 of 2020 of Davanagere Rural Police Station for the offences punishable under Sections 506 , 504 , 307 , 324 of the Indian Penal Code. The police are making hectic efforts to apprehend this accused without there being any reasons for commission of an offence, therefore, the counsel appearing for the petitioner is seeking to enlarge the petitioner on anticipatory bail, in the event of his arrest by the police by urging various grounds.

(2.) Heard the learned counsel for the petitioner appearing through video conference and the learned HCGP appearing for the Respondent/State who is physically present before the Court.

(3.) It is transpired in the complaint that the complainant and the accused/petitioner are the relatives, and the complainant used to work under the accused as coolie. The accused failed to give coolie amount to the complainant for having done the coolie work and accordingly, on 17.07.2020 at around 6.30 p.m., near the Tea Shop of one Hanumanthappa of B-Kalpanahalli, when the complainant requested the accused to make the payment, the accused got enraged and he caught hold of the complainant and abused him in filthy language and also assaulted him by means of knife on his right hand and so also on his stomach, as a result of which, the complainant sustained injury to his right hand. Thereafter, the accused with the same knife has assaulted the complainant on both of his shoulders and caused bleeding injuries to the complainant and thus, attempted on the life of the complainant. At that time, when the people gathered to rescue the complainant, the accused ran away by saying that he would not spare the complainant. Thereafter, the injured has been shifted to Chigateri District Hospital, Davanagere. In pursuance of the act of the accused, on filing of a complaint by the complainant, the case in Cr.No.174/2020 came to be registered for the aforesaid offences.