DILSAD SAYED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Kumar K.G., learned counsel for the petitioner and the High Court Government Pleader for respondent-State.

(2.) Sole accused in Crime No. 167/2020 of Nanjangudu Rural Police, Mysuru District, is before this Court under Section 438 of Cr.P.C., seeking grant of anticipatory bail.

(3.) Complaint averments reveal that on 02.11.2020 at about 7.30 p.m. accused/petitioner visited house of the complainant when the complainant was watching TV. At about 8.45 p.m., complainant received a call from his niece - Jayashree and accused took mobile hand set in the guise of handing it over to the mother of the complainant and complainant resisted for the same. At that juncture accused gagged his mouth and took out a knife and assaulted him on his neck 3 to 4 times. When he tried to rescue himself he also sustained injuries on left hand and right hand little finger. When he cried for help, accused gave him life threat and ran away from the spot. Police after registering the case are investigating the matter. Accused did approach the District Court, Mysuru in C.Mis. No. 1673/2021 seeking grant of anticipatory bail. The same came to be rejected by order dated 05.12.2020 by the learned Sessions Judge.