(1.) This petition is filed by the petitioner-accused under Sec. 438 of Cr.P.C. for granting anticipatory bail in Crime No.49/2022 registered by the Srirangapatna Rural Police Station, Mandya District for the offences punishable under Ss. 504 , 324 , 307 , 506 of IPC.
(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.
(3.) The case of the prosecution is that the complainant-Madesha, the son of injured filed a complaint to the Police on 29/4/2022 alleging that he himself and his parents were residing in a Government land by putting some sheds. That on 27/4/2022, when his father dumped some wooden logs for the purpose of constructing the shed near the shed of the petitioner, at that time, the accused came, questioned and picked up quarrel as he has already dumped wooden logs for the purpose of constructing his shed. Due to which, the accused said to have assaulted the complainant's father with the stone on the head and also on his body and ran away from the spot. After shifting him to the hospital, taking treatment, the complaint came to be filed. After registering the case, the Police are making hectic efforts to arrest this petitioner. Hence, the petitioner is before this Court.