RAFIQ @ MOHAMMADRAFIQ Vs. STATE

JUDGEMENT

(1.) The petitioners/accused Nos.8, 10, 13, 17 and 21 are before this court seeking grant of anticipatory bail under Section 438 of Cr.PC, in the event of their arrest in Crime No.4/2020 (wrongly typed as 4/2021) registered by Talikoti Police Station, for the offences punishable under Sections 143, 147, 148, 109, 323, 324, 307, 504, 506 R/w Section 149 of Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant Saddam S/o Allabaksh Managooli. Subsequently, the injured succumbed to the injuries and therefore Section 302 of IPC is added.

(2.) Petitioners have contending that apprehending their arrest, they approached the Sessions Court in Criminal Misc.No.294/2021 seeking anticipatory bail, but it came to be rejected on 23.03.2021.

(3.) It is the case of the petitioners is that on 11.01.2021 one Fayaz S/o Abdulsab Utnal had organized a cricket tournament on Anjuman High School ground. The deceased Altaf was one of the administrative members of the tournament and on the said day during the match between Al-Haq CC, Talikoti V/s. Indira CC, Muddebihal dispute arose regarding the umpire's decision and deceased intervening and declared that the umpire decision was final and at that time the Accused No.1 Sikander Donni owner of the Al-Haq team allegedly threatened the deceased and this was stated to be motive.