DEVARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.2 has filed this successive bail petition under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of arrest of petitioner in Harapanahalli Police Station Crime No.61/2021 registered in C.C.No.74/2022 pending on the file of Prl. Civil Judge & JMFC, Harapanahalli.

(2.) The brief factual matrix leading to the case are that, the complainant is the resident of Kannanayakanahalli village and on 1/4/2021 at 11.05 a.m., when he was in village, one Halesh informed him over phone that the present petitioner along with accused No.1 by trespassing into his house assaulted his father and mother. When he was returning to his house on the motorcycle near the bund of tank in Kannanayakanahalli, he met his father and mother on the way at 11.00 a.m., and he received the information from them that the present petitioner along with accused No.1 trespassed into the house and assaulted them by giving life threat and also outraged the modesty of the mother of complainant. It is also alleged that they were assaulted by iron rod because of the fact that Kavita being married to their son. Immediately, the complainant got admitted them to the hospital and lodged a complaint.

(3.) Apprehending the arrest, the petitioner along with accused No.1 filed Criminal Petition No.101446/2021 seeking anticipatory bail. This Court by order dtd. 13/8/2021, rejected the bail petition.