GOPALA SWAMY Vs. STATE

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of anticipatory bail under Sec. 438 of Cr.P.C. in Crime No.65/2023 of Kodigehalli Police Station, Bengaluru, pending on the file of the VII A.C.M.M. at Bengaluru, registered for the offence punishable under Ss. 143, 147, 148, 307 , 323, 324, 326, 354, 504, 506 r/w 149 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant Mr. Somashekhar.

(2.) Heard Sri Manjunath B.R, learned counsel for the petitioner and Sri K.N. Nageshwarappa, learned High Court Government Pleader for the respondent-State. Perused the material on record.

(3.) Learned counsel for the petitioner submitted that the petitioner is arrayed as accused No.1. He is innocent and law abiding citizen. He has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. Since charge sheet is filed against him, there is reasonable apprehension of being arrested. Accused nos.2 to 6 are already on bail. The injured is already discharged from the hospital. There was no intention to cause death of the injured. Since investigation is completed, the petitioner is not required for investigation. The petitioner is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice.