YALLAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner who is accused No. 2 in Crime No. 134/2014 of Lokapur Police Station has filed this petition under Section 438 of Cr.P.C. praying for grant of anticipatory bail.

(2.) IT is stated in the petition that the petitioner is innocent of the offences alleged against him and he has been falsely implicated in the case. The petitioner is ready to abide by all the conditions that may be imposed by this Court. Therefore, the petitioner has prayed for grant of anticipatory bail.

(3.) THE learned counsel for the petitioner contended that the petitioner is innocent of the offences alleged against him and he has been falsely implicated in the case. The overt -act attributed to the petitioner is that he assaulted the injured with his hands. The injured is discharged from the hospital. The petitioner is ready to join the investigation. Therefore, the petitioner can be granted anticipatory bail.