H.B.KIRAN Vs. STATE OF MALLANDURU POLICE

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of bail under Section 439 of Cr.P.C. in Crime No.33/2021 of Mallanduru Police Station for the offences punishable under Sections 307 and 504 of the Indian Penal Code (for short 'IPC') and Sections 3 and 25 of ARMS Act on the basis of first information lodged by the informant Sri.Chethan H.M.

(2.) Heard Sri. K.S.Ganesha, learned counsel for the petitioner and K.S.Abhijith, learned High Court Government Pleader for the respondent-State. Perused the materials placed on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is the sole accused. He is innocent and law abiding citizen. He has not committed any offence as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 09.06.2021 and since then, he is in judicial custody. It is alleged that petitioner fired towards the house of the informant from his licensed rifle as there was dispute between petitioner and the informant in the matter of returning advance amount of Rs.10,000/- paid by the petitioner to the informant. Admittedly, no one is injured in the incident. Rifle in question is already seized. Investigation is almost completed. Petitioner is not having any criminal antecedent. He is permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.