SUPRIT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the accused Nos.1 to 3 under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .' for short) for granting anticipatory bail in Vidyanagar Police Station Crime No.87/2022 for the offence punishable under Ss. 143, 147, 148, 323, 341, 307, 427, 504 read with Sec. 149 of Indian Penal Code, 1860 (hereinafter referred to as the ' IPC ', for short).

(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 Annappa Shetti, said to be the owner of 'Silver Stone Bar & Restaurant', the police registered the case. It is alleged by him in his complaint that, on 26/6/2021 at 3.30 p.m., the accused Nos.1 to 3 came and consumed alcohol. At that time, these petitioners picked up a quarrel with two persons who were taking food in the neighbouring table and went to assault them with a broken bottle. When these accused persons were about to assault the customers in the neighbouring table, the managers of the bar viz., Mandar and Mithun tried to pacify the quarrel. At that time, these accused persons abused them in filthy language and when Line Manger Ravi and suppliers Manjunath Kalal and Santosh Kalal came for their rescue, the accused No.1 assaulted Manjunath onhis neck and head with the broken bottle which was in his hand. The accused No.2 caught hold Ravi and accused No.3 twisted the hand of the said Ravi. Thereafter assaulted on Santosh Kalal with heads and kicked with legs and damaged the printer which was in the cash counter and also broken the glass of the door with an emptied soda bottle. After the registering the case, the police are making hectic efforts to arrest these petitioners. The bail petition filed by these petitioners for grant of anticipatory bail came to be rejected by the Sessions Court. Hence, they are before this Court.