RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused seeking anticipatory bail in the event of his arrest in connection with Crime No.24/2021 registered by Ajjampura Police Station for the offence punishable under Ss. 341, 307, 323, 324 of IPC pending on the file of Additional Civil Judge (Jr. Dn.) and JMFC, Kadur.

(2.) The facts briefly stated are that on the complaint given by mother of the injured victim. The allegations are that on 15/2/2021 complainant's son had gone to garden the land. While feeding water to the plants in the field, the petitioner has assaulted the complainant's son with an intention to commit murder, thereby he has committed the alleged offences.

(3.) After registering the case the police officials are making attempts to arrest the petitioner. The bail petition filed before the Sessions Court has been rejected.