VIJAYAKUMARA Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 438 CrPC seeking anticipatory bail in the event of his arrest by Hiriyur Rural Police Station in Crime No.59/2021 for the offence punishable under Ss. 143, 147, 148, 504, 307, 354(B), 323, 324, 427, 506 r/w 149 IPC, pending on the file of Prl. Senior Civil Judge & JMFC, Hiriyur.

(2.) The facts briefly stated in the petition are that on the complaint filed by Smt. Veena, the police have registered the case. The allegations are that on 2/3/2021 afternoon at about 1.30 p.m., the petitioner Vijaykumara @ Kumara and others by forming unlawful assembly and by holding weapons picked up quarrel with the complainant. Then accused No.1 tried to assault with the sickle on her neck, but the complainant escaped the said blow. Further, all accused have assaulted the complainant's husband and her sons with an intention to commit murder. Thereafter, they have fled away from the spot by threatening to take away their lives.

(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.