B.K. RAVI KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner - - accused under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent -police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 323, 324, 307 r/w. Section 34 of IPC registered by the respondent -police in Crime No. 297/2013.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner -accused and also learned High Court Government Pleader for the respondent - -State.

(3.) AS against this, the learned High Court Government Pleader during the course of his argument submitted that there are statement of injured as well as the eyewitnesses who have clearly stated that it is the petitioner along with other accused persons assaulted the injured and caused the bleeding injuries. Hence, he made the submission that there is a prima -facie case made out by the prosecution that the present petitioner has committed the alleged offences. Hence, submitted to reject the petition.