GOPAL KRISHNA RAMACHANDRA NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under section 438 Cr.P.C ., for anticipatory bail, in the event of his arrest in Crime No.75/2020 of Ankola P.S., registered for the offences punishable under sections 323 , 324 , 307 , 504 , 506 read with section 34 of IPC and under section 3 and 25 of Arms Act.

(2.) The facts of the case briefly stated in the petition are that, on the complaint filed by the injured victim Vasant Mani Gouda, the police have registered a case. The allegations are that on

(3.) 5.2020, when he had gone to his farm, two persons were found at the said place and they had cut the jackfruit. On enquiry the said persons informed that they are taking the said fruit for accused No.1 Gopal Krishna. Thereafter when the complainant went to the spot to enquire about the same, the petitioner/accused No.1 shot with his pistol, but the complainant escaped from the said shots. Then the petitioner assaulted him on his eyebrow with the butt of the pistol. The petitioner and his henchmen who were at the spot have threatened to take away his life. On registering the complaint, the police have taken up the investigation and they are making attempt to arrest the petitioner. 3. The petitioner/accused No.1 and another accused No.2 had approached the Sessions Court. The claim of the petitioner for bail was rejected. But the accused No.2 was granted bail.