ANANDA M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under sec. 438 of Cr.P.C., seeking anticipatory bail in the event of his arrest in Byadarahalli Police Station in Crime No.411/2022 registered for the offences punishable under sec. 307 , 397 of IPC.

(2.) Heard the arguments advanced by the learned counsel for the petitioner, as well as learned High Court Government Pleader for the respondent-State. Perused the records.

(3.) The brief factual matrix leading to the case are that, the complainant is residing in the address shown in the complaint along with his wife and children. Earlier certain financial transactions had taken place between him and the present petitioner, which has ultimately settled. It is also alleged that on 19/8/2022 certain dispute took place in respect of certain financial transactions between the complainant, Venkataramana and Narasimha and there was a quarrel in this regard. According to the complaint the allegation, on 20/8/2022 morning at 4:30 a.m. his wife had been to Shanimahthama temple as some program was going on there and at about 4.30 a.m. the present petitioner along with other accused knocked the door of the complainant's house and when he opened the door, the present petitioner and the other accused attacked him and assaulted him by iron rod on his head and other parts of the body. It is also alleged that when his children Yashaswini and Koushik were crying, the complainant was assaulted again by stone on his back, head and other parts of the body and the daughter of the complainant was threatened by showing the knife not to raise voice and cry. It is also alleged that, he had kept Rs.25,000.00 in his valet and Rs.1,00,000.00 near his valet and they robbed along with gold chain, two bracelets, gold ring and etc. In this regard, the complainant got admitted in the hospital and later on lodged a complaint.