IMRAN KHAN B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to release the petitioner-accused No.1 on anticipatory bail in Crime No.45/2023, registered by Vemagal Police Station, for offences punishable under Sec. 24(B) of the Arms Act, 1959 and Ss. 504, 506(B) read with 34 of IPC .

(2.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent- State and perused the material on record.

(3.) A suo-moto complaint is lodged by the Police Inspector of Vemagal Police Station, wherein it is alleged that on 7/3/2023 at about 5.30 pm when he was on patrolling duty, he received a credible information about few persons threatening the public by holding deadly weapons. As such, he went to the spot along with his staff and found a person holding a talwar in his hand, along with others and threatening the public with dire consequences and on seeing the Police they threw the talwar and ran away.