PREMNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to release the petitioner on anticipatory bail in a case registered at K.R. Puram Police Station in Crime No.42/2023 for the offence punishable under Ss. 307 , 504 , 506 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).

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

(3.) The complaint is lodged by one Manoj M. It is alleged that his uncle i.e., petitioner herein along with his wife were constructing a house in the second floor of the building. Due to the construction work, wall of complainant's house was spoiled. Hence, he had requested them to paint the wall. In this connection, accused had quarreled with the complainant and his father and threatened them with dire consequences saying that they will be killed. On 3/2/2023 at about 9.30 p.m., accused picked up quarrel with the complainant's father and assaulted him with chopper and wooden club with an intention to commit his murder and caused injuries to him. While going away, they threatened them saying that they will be killed if they lodged any complaint.