SAFWAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners- accused Nos.2 to 4 under Section 438 of Cr.P.C. to release them on anticipatory bail in the event of their arrest in Crime No.213/2020 of Moodabidre Police Station for the offences punishable under Sections 353 , 307 , 279 , 379 r/w Section 34 of Indian Penal Code and Sections 4 , 8 , 9 , 11 of Karnataka Prevention of Cow Slaughter and Cattle Prevention At, 1964 and Section 11(1)(D) of Prevention of Cruelty to Animals At, 1960.

(2.) I have heard the learned counsel Sri.Dhananjay Kumar for the petitioners-accused Nos.2 to 4 virtually and the learned High Court Government Pleader Sri.Mahesh Shetty for the respondent-State.

(3.) The case of the prosecution in brief is that on 11.10.2020 when police were on duty they received a credible information that illegally cows were going to be transported in a car and at about 4.55 a.m. they went to Koppadattu village and they noticed a car coming rashly and negligently with great speed and by showing a torch light they tried to stop the said vehicle and they wanted to verify and check the vehicle, but though the police were in uniform, with an intention to commit the murder he tried to run over the officials who tried to stop the car and at that time the said car hit to the police jeep and accused Nos.1 and 2 and another person were there in the said car and accused No.1 by showing the Talwar to the complainant with an intention to commit the murder by firing to the wheel of the jeep, escaped in a Omini Car which was following the said car. On the basis of the complaint a case has been registered.