RAVINDRAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, (for short hereinafter referred to as ' Cr.P.C .') seeking to enlarge petitioner who is arraigned as accused on anticipatory bail in the event of his arrest in Crime No.76/2022 of Nelogi Police Station, registered for the offences punishable under Ss. 326 and 504 of Indian Penal Code, 1860 (for short hereinafter referred to as ' IPC ').

(2.) The above said case came to be registered against petitioner on the basis of a complaint lodged by one Ajayakumar on 31/5/2022 stating that on 24/5/2022 himself and his mother had been to their land and when they were cutting Jali tree in the said land, at that time uncle of the petitioner came there and objected for cutting the tree stating that the said tree belongs to his land. Hence, the petitioner assaulted the complainant with handle of the axe on his right shoulder. The complainant sustained injuries. Later his mother shifted him to Hospital and thereafter the complainant has lodged the complaint.

(3.) The petitioner has filed the petition before the III Additional District and Sessions Judge, at Kalaburagi for anticipatory bail, which was rejected. Hence, the petitioner has filed this petition.