N.V. GOPALA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.160/2023, registered by Srinivasapura Police Station, Kolar District, for the offences punishable under Ss. 341, 323, 354-B, 504, 506 read with Sec. 34 of IPC is before this Court under Sec. 438 of Cr.P.C., seeking anticipatory bail.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of the complaint lodged by Smt. Prabhavathi, wife of Ramesh on 7/6/2023, FIR in Cr.No.160/2023 was registered by Srinivasapura police station for the offences punishable under Ss. 341, 323, 354-B, 504, 506 read with Sec. 34 of IPC against the petitioner and two others. In the complaint, it is averred that on 7/6/2023 at about 11.30 am, when the complainant and her family members were plucking mangoes in front of their house, the accused persons came to the spot and allegedly, abused and assaulted the complainant and her family members. In the said incident, the complainant allegedly had sustained injuries and therefore, she was taken to Government Hospital and her statement was recorded in the hospital, based on which, FIR in Cr.No.160/2023 was registered. Apprehending arrest in the said case, the petitioner had filed Crl.Mis. No.838/2023 before the Court of I Addl. District and Sessions Judge, Kolar, which was rejected on 7/10/2023. Therefore, the petitioner is before this Court.