HANUMANTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for the respondent/State. This petition is filed by the petitioner/accused No.5 under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .' for brevity) for granting anticipatory bail in Crime No.100/2022 registered by the Ranebennur Rural Police Station for the offence punishable under Ss. 143 , 147 , 341 , 354 , 323 , 324 , 427 , 504 and 506 read with 149 of the Indian Penal Code , 1860 (hereinafter referred to as ' IPC ' for brevity).

(2.) Heard the arguments of the learned counsel appearing for the petitioner and the learned High Court Government Pleader for the respondent/State.

(3.) The case of the prosecution is that, the first informant- Smt. Gangamma Chandrappa Lamani filed complaint to the police on 18/5/2022 alleging that on 17/5/2022 at 9:30 pm this petitioner and other accused said to have assaulted one Suresh on the head with glass bottle and caused injuries. Subsequently, on the said night i.e. 18/5/2022 at 3:00 am, the accused along with others came inside the house and tried to commit murder. Some how they escaped and lodged the complaint. After registering the case, the police making hectic efforts to arrest the petitioner, filed anticipatory bail application, which came to be rejected by the leaned Sessions Judge. Hence, the petitioner is before this Court seeking anticipatory bail.