PRASHANTHA, S/O. KRISHNEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE facts reveal that there is a long standing dispute between the family of the complainant and Krishne Gowda and the complainant was requesting Krishne Gowda to withdraw the cases which were pending in Courts. It is on 26 -11 -2009 at about 7.30 a.m., it is stated that the accused alongwith the Petitioner having formed an unlawful assembly with a common object to cause assault on Krishne Gowda and his family members came to the house and thereafter, the other accused caused assault on Krishne Gowda whereas the Petitioner is said to have bet Sarojamma on the face and dragged her. It is in these circumstances chat the Petitioner apprehends arrest in respect of the non bailable offence registered and referred to supra.

(2.) IT is the submission of the counsel that the Petitioner is a student studying in 10th standard and the examinations are nearing and in case, if he is taken to custody, he will be put to injustice. Taking into consideration the part said to have been played by the Petitioner and also the fact that he is a student studying SSLC, I think the interest of justice demand an order of anticipatory bail.