SYED ZULFIKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec.438 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), for granting anticipatory bail in Crime No.157 of 2021 registered by Thirthahalli Police Station, Shivamogga, for the offences punishable under Ss. 448, 504, 323, 324, 506 and 379 read with Sec.34 of the Indian Penal Code, 1860, and under Sec.27(2) of the Arms Act, 1959.

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

(3.) The case of the prosecution is that, Sri Mohammed Irfan is the co-brother of the petitioner and brother-in-law of accused No.2. The accused persons used to spread false information about the complainant and his wife. The complainant's wife questioned the same with the accused persons as to why they are doing so. On the background of that grudge, on 24/08/2021 at about 1:30 p.m., they assaulted them with gun and caused injuries to them and have also stolen Rs.1,62,000/- from the house. After registering the complaint, the Police are making hectic efforts to arrest the petitioner. The petitioner approached the Sessions Court for grant of anticipatory bail, which came to be rejected. Hence, this petition.