F. RAGHAVENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 438 of Cr.P.C., seeking anticipatory bail in Gangavathi Town Police Station Crime No.194/2022 registered for the offences punishable under Sec. 353 of IPC.

(2.) The case of the prosecution is that, one Mr. Vanaraj, Second Division Assistant of Gangavathi City Municipal Council (CMC) has filed a complaint stating that, there was a meeting held on 19/9/2022 at about 11.00 a.m. in Manthan Hall with regard to allotment of sites in Survey No.139 of Auto Nagar, Gangavathi. The said meeting was attended by Chairman, Commissioner, Local Committee Chairman and other Councilors. During meeting, the petitioner raised personal allegation against the Commissioner and created an unhealthy environment in the said meeting. The petitioner threatened the Commissioner in the said meeting and while Commissioner was going out with the complainant out of Manthan Hall, they were restrained from going outside and also from discharging their duties. The said complaint came to be registered in Crime No.194/2022 of Gangavathi police station for the offences punishable under Sec. 353 of IPC. The petitioner apprehending his arrest has filed Criminal Misc. No.946/2022 seeking anticipatory bail and the same came to be rejected by the I Additional District and Sessions Judge, Koppal, sitting at Gangavathi, by order dtd. 13/10/2022. Therefore, the petitioner is before this Court seeking anticipatory bail.

(3.) Heard the arguments of the learned counsel for the petitioner and the learned HCGP for the respondent- State.