M.G. RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Sec. 438 CrPC seeking anticipatory bail in the event of his arrest by Talakadu Police Station in Crime No.7/2021 for the offence punishable under Ss. 324, 504 and 506 IPC.

(2.) The facts briefly stated in the petition are that on the complaint filed by Prapulla, the police have registered the case. The allegations are that on 31/1/2021 at 1.00 p.m., the complainant, her mother and sister had taken the goats for grazing near the bridge at Tadamalangi Nisargadhama, at that time, her father namely the accused - petitioner assaulted the complainant's mother with a stick and caused grievous injuries, thereby, he has committed the aforesaid offences.

(3.) After registering the case, the police officials are making attempts to arrest the petitioner. The bail petition filed by the petitioner before the Sessions Court seeking anticipatory bail is rejected.