RAVI RAMAPPA JINGADE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners/accused Nos.2 to 4 under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .' for short) for granting anticipatory bail in Crime No.39/2022 of Siddapur Police Station for the offence punishable under Ss. 353 , 332 , 341 , 504 , 506 r/w 34 of the Indian Penal Code , 1860 (hereinafter referred as ' IPC ', for short).

(2.) Heard learned counsel for petitioners and learned HCGP for respondent-State.

(3.) The case of the prosecution is that one Srishaila Gangappa Upparatti, CPC-1219, filed complaint on 29/3/2022, alleging that himself and one Jattappa-CPC-1029 were on patrolling duty at Siddapur town on 28/3/2022 and when they came near house of accused persons, they found one Maruti Omini parked , its head light and inside lights are on. When he asked who parked this car, then accused nos.1 to 4 said to have abused the police in filthy language and abused them and thereby shown criminal force on them and prevented them in discharging their official duty and they also threatened to kill them. At that time another CPC no.1029 Jattappa was telephoned to police station. By seeing that, all the accused ran away in their omni car. Thereafter, complaint came to be registered against accused nos.1 to 4. Accused no.1 was arrested by Police and he is said to be released on bail. Present petitioners are accused nos.2 to 4, apprehending their arrest in the case on hand. Hence, they approached Sessions Judge for grant of anticipatory bail and the same came to be rejected. Hence, they are before this Court seeking anticipatory bail.