SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) APPREHENDING his arrest by Sidlaghatta Rural Police, Chickballapur District in connection with case in Crime No.139/12 registered for the offences punishable under Sections 143, 147, 148, 323, 324, 504, 506 and 307 read with Section 149 of IPC, the petitioner has presented this petition under Section 438 of Cr.P.C. seeing relief of anticipatory bail.

(2.) ACCORDING to the case of the prosecution, this petitioner along with other accused persons forming themselves into an unlawful assembly sharing common object of committing act of assault, murder etc. armed with deadly weapons, came to the land of the complainants and committed the acts of assault with dangerous weapons and thereby have committed the aforesaid offences. On coming to know about the registration of the case, the petitioner approached the learned Sessions Judge seeking relief of anticipatory bail. The learned Sessions Judge rejected the said petition. Therefore, he is before this Court with this petition.

(3.) I have heard both sides and perused the records made available.