MANOJ C.U. Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 438 of Cr.P.C., for granting anticipatory bail in Crime No.50/2022 registered by Saraswathipuram Police Station, Mysuru for the offence punishable under Sec. 504 and 307 of IPC.

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

(3.) The case of the prosecution is that on the complaint of one Sri Santhosh Kumar-complainant whose first information record was taken while he was in treatment as inpatient in Apollo Hospital on 19/4/2022, it was alleged by him that he is a friend of one Manoj who is the petitioner herein and there was a financial transaction between them and they used to quarrel often and often but they did not went to the police station for lodging any complaint in this regard. On that background, on 18/4/2022, the petitioner- accused came and asked him to come near Sub urban Bus Stand and then he took the complainant to near JSS Women College, Saraswathipuram, Mysuru saying that some friend has to give him money. Thereafter, at about 8.50 a.m. when they are drinking tea near JSS Women College, Saraswathipuram, Mysuru, petitioner picked up quarrel with the complainant and asked 'how dare he can ask money from him and also told that I will kill him and stabbed on the back neck, chest, stomach and other parts of the body of the complainant. When public gathered, he ran away from the spot. Public were shifted the complainant to the Apollo Hospital. Hence, the complainant filed a complaint and registered the case.