RAMACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is arraigned as accused No.6 in Cr.No.77/2023 of Aldur Police Station registered for offences punishable under Ss. 120B, 324, 307, 302 , 506 r/w 149 IPC . He has preferred this petition under Sec. 438 of Cr.P.C. seeking anticipatory bail.

(2.) I have heard the learned Senior counsel for petitioner and the learned High Court Government Pleader for respondent-State as well as the learned counsel appearing for the defacto complainant.

(3.) The complaint is lodged by one Gajendra C.R. The complaint averments reveal that there is a civil dispute between the deceased and accused persons. On 5/5/2023 at about 9.00 a.m. when the accused were dumping mud on the road, on hearing the sound of the tractor, the complainant, his uncle Lakshmana Gowda and deceased Praveen S/o Lakshmana Gowda went and questioned them as to why they are putting mud on the road. It is alleged that, at that time all the accused attacked them with deadly weapons like sickle, knife and clubs and caused injuries to them. The injured Praveen was shifted to Mudigere Hospital wherein he was declared brought dead.