PAVAN P BANNIKODU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition filed under Section 438, Cr.P.C., the petitioner who has been arrayed as accused No.1 in Crime No.12/2011 of Harihara Rural Police Station, registered for the offences punishable under Sections 143, 147, 148, 323, 324, 504, 506, 427, 307 r/w. Section 149 of IPC has sought for relief of anticipatory bail, apprehending his arrest by the said police in respect of the aforesaid case.

(2.) It is the contention of the petitioner that at this stage, there are no reasonable grounds to believe that he is guilty of any of the acts alleged and that even according to the wound certificate issued by the hospital in respect of the alleged victims, none of them have suffered any grievous injuries on any vital part of the body, therefore, there are no reasonable grounds to believe that the petitioner has committed an offence under Section 307, IPC along with other offences.

(3.) The petition is opposed by the respondent-State.