KOTRESHI Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused No.1 under Section 438 of the Code of Criminal Procedure, 1973, (for short, the Cr.P.C. ) for granting anticipatory bail in Crime No.4 of 2021 registered by Turuvanur Police Station for the offences punishable under Section 323, 324, 355, 307, 504 and 506 read with Section 34 of the Indian Penal Code, 1860(for short, the IPC ) on the complaint filed by Sundeepa.

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) It is alleged by the complainant that on 12-1-2021, himself and his friend, Lakshmana, had been to function arranged by Sri Bommanna. While eating food, accused No.1 abused the complainant in filthy language for coming there and threw footwear towards him, at that time, Lakshmana advised the petitioner not to rake up the issue and pick up quarrel. He further stated that accused No.1 followed him till his house and stood in the public road and abused him with filthy language and provoked him to face him, if he has guts. At that time, the complainant s father advised the petitioner not to quarrel and sent him back. On the same day, at about 8:00 p.m., when the complainant was moving towards a shop along with Lakshmana in front of Government Higher Primary School, the petitioner followed him from back side and stabbed him with a knife on his back, at that time, complainant s brother, Nagaraja, rushed to the spot to rescue the complainant and the accused persons have also stabbed him with a knife and caused bleeding injuries. On the complaint, the respondent-Police registered a case against the petitioner and others for the alleged offences. On apprehension of his arrest, the petitioner filed a bail petition before the Sessions Judge, which came to be rejected. Hence, this petition.