VENKATESH T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant -accused No.3 is before this Court seeking grant of anticipatory bail in Crime No.105/2024, of Kamakshipalya Police Station, registered for the offences punishable under Ss. -143, 144, 148, 323, 324, 327, 448, 354, 355, 504, 506, 509, r/w. 149 of Indian Penal Code (for short 'IPC') and Sec. -3(1)(R) and (s) of SC And ST (Prevention of Atrocities) Amended Act and Sec. -55 of J.J. Act, on the basis of the first information lodged by the informant - Leelavathi.

(2.) Heard Sri.Siddharth B. Muchandi, learned counsel for the appellant and Sri.Rajath, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Learned counsel for the appellant submitted that the appellant is arrayed as accused No.3. He is innocent and law abiding citizen. He has not committed any offence as alleged. He has been falsely implicated in the matter without any basis. He is having apprehension of being arrested, therefore, he is before this Court. Serious allegations are made against accused No.1 that he has caused bleeding injury with the machete and no such overtact is alleged against the appellant / accused. But the learned Sessions Judge rejected the application filed by the present appellant without assigning any reasons. The appellant is not having any criminal antecedents. The appellant is the permanent resident of the address mentioned in the cause title to the appeal and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the appeal in the interest of justice.