DILIP S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.7 in Crime No.89/2021 registered by Thirumalashettahalli Police Station, Bengaluru District for the offence punishable under Ss. 143, 147, 148, 149, 307 and 323 of Indian Penal Code, 1860 (for short hereinafter referred to as 'IPC') is before this Court under Sec. 438 of Cr.P.C., seeking anticipatory bail

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

(3.) On the basis of the statement dtd. 14/9/2021 given by the injured Rajesh which was recorded by the Police in the Government hospital, Hoskote, FIR in Crime No.89/2021 was registered by Thirumalashettahalli Police Station, Bengaluru District, initially for the offence punishable under Ss. 143, 147, 148, 149, 307 and 323 of IPC, against Sunil and others. Investigation in the case is complete and charge sheet has been filed. In the charge sheet the petitioner is arrayed as accused No.7.