ABDUL RAUF Vs. STATE

JUDGEMENT

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

(2.) This petition is filed under Sec. 438 of Cr.P.C., praying to enlarge the petitioner on anticipatory bail in C.C.No.1038/2022, pending on the file of learned JMFC III Court, Mangaluru, D.K. District.

(3.) The case of prosecution is that, on 25/2/2015 at about 10.30 pm at K.C.Junction, Talapadi, devotees of Shree Durga Parameshwari Temple, while installing the buntings to celebrate the Bramhakalashotsava, accused persons from the Muslim community quarreled with them. Therefore, to maintain law and order Police were deputed. When the Police intervened to pacify the quarrel, accused threw soda bottles, stones, etc., at the Police and thereby caused injuries to C.Ws.1 to 3.