SRIDHAR S.K Vs. STATE

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.6 seeking anticipatory bail in the event of his arrest in connection with Crime No.1084/2016 registered by the Peenya Police Station for the offence punishable under Ss. 143, 144, 147, 148, 307 read with Sec. 149 of IPC pending on the file of 45th Additional Chief Metropolitan Magistrate, Bengaluru City.

(2.) The facts briefly stated in the petition are that on the complaint filed by Rakesh S/o Moorthappa, the police have registered the case. The allegations are that on 24/11/2016 morning at 11.30 a.m. a person called Sagar came to him and threatened with dire consequences for the reason that the complainant has tried to assault his brother. Later in the evening at 6.45 p.m. when he was going near the ground at Karle factory accused Nos.1 to 5 have assaulted him with an intention to commit murder.

(3.) After investigation the police have submitted the charge sheet wherein the petitioner is arraigned as accused No.6. After filing of the charge sheet the police officials are making attempts to arrest the petitioner. Therefore the petitioner had filed a bail application before the Sessions Court, but it was rejected.