MADHU N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Vishnumurthy, learned counsel for the petitioner and Smt.N.Anitha Girish, learned High Court Government Pleader for respondent/State.

(2.) The petitioner has filed this petition under Sec. 439 of Cr.P.C., praying to grant anticipatory bail in Crime No.719/2023 on the file of the 29th Addl. CMM Court, Mayohall, Bangalore city for the offences punishable under Ss. 341, 504 and 307 read with Sec. 34 of IPC.

(3.) Brief facts of the prosecution case are as under: On 29/10/2023 at 12.00 a.m., the injured Lurdh.A, the husband of informant was returning from Bagmane Tech Park after attending painting work. At that time, one Madhu-Accused No.1 and his friends Accused Nos. 2 and 3 and others after consuming alcohol, intentionally provoked and picked up quarrel with him. Accused Nos.1, 2 and 3 and others assaulted Lurdh.A with wooden club and assaulted on his face and other parts of the body. Thus, caused grievous injuries. Hence, it led to registration of F.I.R and investigation. During the course of investigation, Accused Nos.1 and 2 arrested and in turn, they were remanded to judicial custody. It is contended that Accused Nos.1 and 2 are innocent and they have not committed any offence. They are permanent residents in their locality. The alleged offences are not punishable with death or imprisonment for life. Hence, prays to allow the petition.