ARSHAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.5 under Sec. 438 of Cr.P.C. for granting anticipatory bail in Crime No.11/2022 registered by Surathkal Police Station, Mangaluru, for the offences punishable under Ss. 143 , 147, 148, 341, 504, 307, 149 of IPC and Ss. 4, 25- 1(B)(b) of Arms Act.

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

(3.) The case of the prosecution is that one Mohammed Anas, lodged a complaint to the police on 2/2/2022 alleging that on 1/2/2022, when he went to the house of Harris and he was talking with him, at about 11.45 p.m., at that time, accused No.1, Charu came in Brezza car along with others and picked up quarrel stating that why he was taking the subject of his father. Immediately, the accused No.1 took Talwar and assaulted him and he sustained injuries on the shoulder. Thereafter, when the injured tried to escape, all these accused persons chased and assaulted him and when he fell down, they went away. After registering the case, when he was admitted to the hospital, his statement was recorded by the police and registered the case against accused Nos.1 to 4 and others. All other accused persons were arrested by the police. The police have filed charge sheet and name of the petitioner in the charge sheet is shown as absconding. Hence, he is before this Court.