MOINUDDEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C, seeking the relief of anticipatory bail in respect of Crime No.94/2019 of Konaje Police Station for an offence punishable under Section 379 of IPC.

(2.) The factual matrix of the case is that on 15.12.2019, the Complainant has taken six cows for grazing about 1 km away from his house and out of six cows he tied two cows at the grazing spot and got four cows back to his house. That on 16.12.2019 at 7 a.m, he went to the said grazing spot and found that two cows were stolen. Hence, he has lodged a complaint. Based on the complaint, police have registered a case against the unknown persons at the first instance and petitioner is apprehending his arrest. Based on the said complaint, he filed a petition before this Court seeking the relief of anticipatory bail.

(3.) Learned counsel appearing for the petitioner in his arguments, he would contend that at no point of time, this petitioner has participated in the incident nor had any knowledge and he has been implicated only on the say of the other accused persons. He is innocent and not committed any offence and there is no criminal antecedents against him. He is ready to obey the conditions that may be imposed by this Court.