RAGHAVENDRA NAGAPPA BHOVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for respondent- State.

(2.) Heard the arguments of the learned counsel for petitioners and learned High Court Government Pleader for respondent.

(3.) The case of the prosecution is that on the complaint of one Chandrakant Nagarkar, brother of accused no.1 filed complaint with Police on 15/6/2022 alleging that accused is the brother of complainant. Accused along with his wife picked up quarrel and abused complainant in filthy language and assaulted. Accused no.2 also came and abused complainant and his wife in filthy language. Accused no.1 took stick and assaulted on the complainant as well as pushed his wife and also assaulted on the head and caused injuries. Thereafter, they ran away from the spot. After registering the case, Police are making hectic efforts to arrest the accused persons. They approached Sessions Court for grant of bail and the same came to be dismissed. Hence, they are before this Court seeking anticipatory bail.