ANJAN KUMAR B.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 439 of Cr.P.C. for enlarging him on bail in Thilak Park police station in crime No.31/2022 for the offences punishable under sec. 324 , 427 , 307 , 447 , 506 r/w sec. 34 of IPC in CC No.8436/2022 pending on the file of III Addl. Civil Judge and JMFC, Tumakuru City.

(2.) Heard learned Counsel for the petitioner and learned High Court Government Pleader for the respondent -State. Perused the records.

(3.) The brief factual matrix leading to the case are that, the complainant is working in the private company which has undertaken maintenance of water purifier installed near Beemasandra Railway gate. It is further alleged that on 20/3/2022 at 10.00 a.m, complainant has parked his two wheeler in front his house and accused No.2 has taken his bike without his consent or knowledge. In this regard, when the complainant enquired with accused No.2, the present petitioner quarrelled with complainant.