L. PARAMESHWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.4 under Section 438 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.', for brevity) seeking anticipatory bail in Crime No.02/2021 of Koppal Town Police Station, registered for the offences punishable under Sections 166, 109, 110, 196, 120B, 167, 420, 464 of The Indian Penal Code (hereinafter referred to as the 'IPC', for brevity).

(2.) It is the case of the prosecution that one Raveendra S/o: Shivaputrappa Gugvadi, Senior Divisional Manager, United India Insurance Company Ltd., has filed written complaint dated 26.11.2020 based on the report of Insurance Investigator Mr.B.S.Malagatti, Retired Dy.SP, stating that on 14.02.2016 at about 11.00 p.m., one Shri Kanakappa ASI while on patrolling duty on NH- 63 near Halavarthi Cross, he met with an accident with tractor trolley which has no registration number. He was shifted to hospital and thereafter one Andappa has filed the complaint which is registered in Crime No.46/2016 for the offence punishable under Sections 283 and 338 of IPC.

(3.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader for the respondent-State.