CHALAPATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. by accused No.1 seeking anticipatory bail in Crime No.56/2023 of Kolar Rural Police Station registered for offences punishable under Ss. 143, 147, 148, 341, 504, 323, 307, 506 r/w 149 of IPC .

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

(3.) The complaint lodged by one of the victim by name Chandan Kumar would reveal that he had married one Ruchita in a Ganesha Temple, Sulibele Village and it was a love marriage. Prior to her marriage, petitioner herein was pestering Ruchita to love him but she had refused, hence he was nurturing ill-will against her. As there was a missing complaint filed by the relatives of Ruchita on 29/1/2022, complainant and Ruchita were proceeding to Kolar City Police Station in a Car bearing Registration No.KA-05-MJ-3669 along with friends. At about 1.15 p.m., when they reached near Kondarajanahalli Village, the petitioner herein and others holding knives, long etc waylaid their vehicle and assaulted complainant's friend Shankar who was driving the car and abused and assaulted Ruchita. Further, he took them in the said car to a Nilgiri grove situated on Kolara -Mallur Road and other accused persons followed him in two wheelers. All of them assaulted the complainant and the petitioner herein dragged Ruchita by holding her tuft, abused her and removed a knife and stabbed on her abdomen and right forehand and caused bleeding injuries to her.