PRADEEP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.7 in Crime No.163/2022 registered by Davanagere Extension Police Station for the offences punishable under Ss. 143, 144, 147, 148, 504, 323, 363, 325, 326, 307, 342 read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short) is before this Court seeking anticipatory bail.

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

(3.) It is the case of the prosecution that on 21/8/2022 at about 3.00 p.m., during the Kabbaddi Tournament held at Davanagere, there was a scuffle between two groups and in the said incident, the complainant was assaulted by the accused persons and when his uncle - Pradeep kumar and another Ravi, tried to interfere, the accused persons even assaulted the complainant's uncle. It is in this background, the complainant - Varan Kumar had approached the police on 22/8/2022 and lodged the complaint, which had resulted in registering FIR in Crime No.163/2022 against three named accused persons and five others.