CHETU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No. 254/2022 registered by Channarayapatna Twon Police, Holenarasipura, Hassan, for the offences punishable under Ss. 332, 307, 504 read with Sec. 34 of IPC.

(2.) Heard the 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 Vinay Kumar, the Sub-Inspector attached to C.R.Patna Town Police filed the complaint to the police alleging that the Sessions Court said to be issued a warrant against the petitioner in S.C.No.67/2014 and the complainant and his driver were in search of the petitioner to execute the warrant and on 20/7/2022, this petitioner found when he was standing along with others in Ambedkar circle and the complainant went near the petitioner and on enquiry, this petitioner suddenly picked up quarrel with the complainant and started abusing him in a filthy language and took a knife from pant pocket and with an intention to kill the complainant gave blow with the knife and the complainant escaped from the said blow and when an attempt was made to hold the petitioner and other persons, they pushed him and ran away from the spot. Thereafter, the complainant gave information to PSI of C.R.Patna Town Police, who came to the spot along with force, made search of this petitioner along with others and they apprehended this petitioner and others were again ran away from the spot. Based on the complaint, the police have registered the case and investigation is under progress. Thereafter, the petitioners have approached the Trial Court and the Trial Court rejected their bail application hence, the petitioners are before this Court.