BHEERAPPA Vs. STATE, REPTD BY PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE petitioners have sought for anticipatory bail apprehending their arrest in Crime No.151/2014 of Balaganur police station, registered for the offences punishable under Sections 143, 147, 148, 324, 326, 307, 504, 506 read with Section 149 of IPC.

(2.) THE facts reveal that on 18.08.2014 at about 3.00 p.m. when the injured and other persons were sleeping, the petitioners formed unlawful assembly and armed with the weapons said to have caused assault on the injured persons and on a complaint, the aforesaid crime came to be registered. Apprehending their arrest, the petitioners have approached this Court for grant of anticipatory bail, as their request was rejected by the learned Sessions Judge.

(3.) THE petitioners have produced the documents which reveal that the injured persons were involved in numerous criminal cases in Crime Nos.86/2009, 105/2010, 2/2010, 53/2010, 76/2010, 217/2010, 7/2011 etc. That apart prior to the incident, a case was registered against the complainant in Crime No.141/2014 registered for the offences punishable under Sections 504, 326, 307, 109, 506 read with Section 34 of IPC and they had applied for anticipatory bail before the Sessions Judge in Crl.Misc.No.488/2014. The said petition was allowed by the learned Sessions Judge on 16.08.2014 solely on the ground that the injury certificate was not produced.