AJIT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C., seeking to enlarge the petitioners on anticipatory bail in a case registered in Crime No.25/2021 of Mahagaon Police Station, Kalaburagi District, for offences punishable under Sections 143, 147, 148, 365, 342, 323, 324, 337, 504, 506 r/w 149 of IPC.

(2.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent/State.

(3.) The case of the prosecution is that, on 07.05.2021 at about 7.30 p.m., all the accused came to the house of complainant/victim and forcibly took him in a Tavera car abusing him as to why he is making phone calls to the sister of accused No.2 and they abused and assaulted him with hands, belt, etc and also put hot cigarette ash on his thigh, kicked him etc. Thereafter, on 08.05.2021, in the afternoon, they brought him near Mahagaon cross and left him there and went away.