KOPRESCHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Crime No.47/2024 registered by Shorapur police station, Yadgir for the offences punishable under Ss. 354A, 354D, 500, 504, 506, 420, 295, 295A, 298, 354 and 499 of IPC is before this Court under Sec. 438 of Cr.P.C. seeking anticipatory bail.

(2.) Heard learned counsel for the parties.

(3.) On the basis of the first information dtd. 6/3/2024 received from Vidyakanva Viraj Thirtharu, Yadgir police have registered FIR in Crime No.47/2024 against the petitioner herein for the aforesaid offences. Apprehending his arrest in the said case, the petitioner had filed Crl.Misc.No.187/2024 before the Court of District and Sessions Judge, Yadgir, which was rejected on 23/4/2024. Therefore, the petitioner is before this Court.