HONNAGIRIGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is accused No.1 in Crime No.269/2022 registered by Turuvekere Police Station, Tumakuru District is before this Court under Sec. 438 of Cr.P.C, seeking anticipatory bail.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent - State.

(3.) Facts leading to filing of this petition narrated briefly are, on the complaint of one Hanumanthegowda G on 4/12/2022, Turuvekere Police had registered FIR in Crime No.269/2022 for the offences punishable under Ss. 504, 506, 307, 114 R/w 34 of IPC . In the complaint it is averred that, the complainant and family members of the petitioner had a quarrel concerning the drainage existing near their house and in this regard they had quarrel about 3 months prior to the date of lodging complaint. On 4/12/2022, the petitioner's son Nandish had telephoned the complainant and abused him. Thereafter, petitioner's wife Bhagyamma allegedly came near their house and started abusing them on the said date at about 9.00 p.m,. The petitioner and his wife Bhagyamma allegedly came to the house of the complainant armed with axe. When the complainant came out of the house, the petitioner and his wife allegedly assaulted and caused him grievous injury. He was thereafter taken to a hospital for treatment. Subsequently on 4/12/2022, he has lodged a complaint, based on which FIR in Crime No.269/2022 was registered by Turuvekere Police Station. The bail application filed by the petitioner under Sec. 438 of Cr.P.C, before the V Addl. District & Sessions Judge, Tiptur in Crl.Misc.No.10465/2022 was dismissed on 20/12/2022. It is under these circumstances, the petitioner is before this Court.