CHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused No.4 in Crime No.54/2015 registered by the Kikkeri Police for the offences punishable under Sections 143, 504, 506, 324, 302 read with Section 149 of IPC.

(2.) It is the case of the Prosecution that on the basis of the complaint lodged by one Smt. Nagendramma wife of Devarajegowda, a case was registered in Crime No.54/2015 by Kikkeri Police against the petitioner and others. In the complaint, it was alleged that on 23-03-2015, some persons had assaulted the son of the complainant on his head with chopper. The complainant took his son to the Mysuru Hospital. The police had taken the husband of the complainant to the Police Station in respect of the alleged complaint said to have been given by Puttegowda and others. From the Police Station, he was taken by the petitioner in his motorbike. Thereafter, the whereabouts of the husband of the complainant was not known. Only on 25-03-2015, the dead body of the husband of the complainant was hanging near their land. The complainant had lodged a complaint against the petitioner and others. On the apprehension of arrest, the petitioner has filed this petition under Section 438 of Cr.P.C. seeking for anticipatory bail before the III Additional District and Sessions Judge, Mandya. However, the said application came to be rejected on 29-04-2015. Hence, the petitioner has approached this Court seeking for anticipatory bail.

(3.) Learned counsel appearing for the petitioner has produced Marriage Invitation Card of the petitioner and also his engagement photographs to show that his marriage has been fixed with Chi. Sou. T. Sahana on 13th and 14th May, 2015. If the anticipatory bail is not granted, the petitioner will be put to irreparable injury and the marriage of the petitioner with T. Sahana has to be stalled. Hence, he requested that, till the completion of marriage, he may be granted anticipatory bail.