MANJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., seeking anticipatory bail to the petitioner/accused No.2 in Crime No.101/2023, registered at Avalahally Police Station, for offence punishable under Sec. 307 read with 34 of IPC .

(2.) In the complaint lodged by the victim, it is alleged that on 10/3/2023, while he was returning home after finishing his work, accused No.1 by threatening snatched Rs.8,000.00 from him and further, when he tried to nab him, accused No.1 called his friend i.e., petitioner herein and both of them assaulted him with stones, rod and wooden club with an intention to commit his murder.

(3.) The learned counsel for petitioner has contended that, there is delay in lodging the complaint and in view of some financial transaction, petitioner has been falsely implicated in this case. He has contended that, according to the victim, it was accused No.1 who has snatched the money and this petitioner is nothing to do with the alleged offence. He submits that petitioner is ready and willing to abide by any conditions and sought to allow the petition.