KIRAN BISWAKARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Crime No.64/2023 registered by Halasurgate Police Station, Bengaluru City for offences punishable under Ss. 506, 504 and 354 of IPC is before this Court, under Sec. 438 of Cr.P.C., seeking anticipatory bail.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of the complaint dtd. 21/3/2023 lodged by Rima Chapagain, FIR in Crime No.64/2023 was registered by Halasurgate Police, Bengaluru City against the petitioner herein for the aforesaid offences. In the complaint it is averred that on 21/3/2023, the complainant had gone to the Magistrate Court at Bengaluru since she had a case in court hall No.32 Additional Chief Metropolitan Magistrate. While the complainant was waiting outside the court hall, the petitioner allegedly came there and tried to manhandle her and abused her using filthy language and snatched her bag in front of everybody. Her friend and sister allegedly prevented petitioner from committing any further act against her. The complainant got frightened because of the act of the petitioner. Thereafter, she appeared before the Court. The alleged incident was in front of the court hall No.32 and the incident allegedly was recorded in the CCTV camera. Regarding the incident that had taken place at about 2:30 p.m., on 21/3/2023, complainant had approached the Police at about 11 p.m. on 21/3/2023 and lodged a complaint, based on which FIR in Crime No.64/2023 was registered against the petitioner. Apprehending arrest in the said case, petitioner had filed Crl.Misc.No.5638/2023 before the Court of XLV Additional City Civil and Sessions Judge, Bengaluru which was dismissed on 23/6/2023. It is under these circumstances, petitioner is before this Court.