SRINIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/Accused No.2 in Crime No.17/2023 registered by Chandra Layout Police Station, Bengaluru City for the offences punishable under Ss. 307, 10B, 504, 506 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.) On the complaint of Viswa R., S/o. Late Ravikumar dtd. 22/1/2023, FIR in Crime No.17/2023 was registered by the Chandra Layout Police for the aforesaid offences against one Harish, petitioner and others. Complainant is a loan recovery agent. On 21/1/2023 complainant and his friend Abhishek went to R.R.Nagar for the purpose of consuming alchohol and they invited their friend to Aishwarya Bar at R.R. Nagar. Complainant's acquaintance Sumanth also joined them in the Bar. During the course of consumption of Alcohol, Sumanth had quarrelled with the complainant on a petty issue and thereafter had left the bar. Complainant subsequently called Suni, who is a friend of Sumanth. But the phone was picked up by one Harish, who used abusive words against the complainant and threatened of murdering him. On 22/1/2023, the petitioner called the complainant and enquired as to why he had misbehaved with Harish. Thereafter, Harish and the petitioner came near the house of complainant and assaulted him. As a result, complainant had suffered grievous injuries and he was admitted to the Hospital. His statement was recorded in a Private Hospital on 22/1/2023 and thereafter, FIR in Crime No.17/2023 was registered. Apprehending arrest in the said case petitioner had filed Criminal Misc No.2041/2023, which was dismissed on 13/3/2023. Therefore, he is before this Court.