LOKESH SUVARNA @ LOKU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed U/s 438 of Cr.P.C. seeking for anticipatory bail in Crime No. 50/2016 of Mulki Police Station, Mangalore registered for the offences punishable U/Ss 324, 307 r/w Section 34 IPC pending on the file of the Civil Judge and JMFC, Moodabidri to release him on bail in the event of his arrest.

(2.) The complainant -Shailesh Kunder lodged a complaint stating that on 27.2.2016 while he was returning to his house in his motor cycle bearing No.KA -20/U -7842 at about 8.30 a.m., on NH -66, the car bearing No.KA -19/MB 583 was found following his motor cycle from behind. When the informant came near the bus stand of Haleangadi village, the driver of the said car dashed against his motor cycle. In view of the same, the complainant fell on the road, immediately four unknown persons who were the occupants of car came with wooden clubs and assaulted the complainant.

(3.) On the basis of the said complaint, a case was registered against four unknown persons. In the further statement recorded on 29.2.2016, the complainant has implicated the petitioner stating that he had provided wooden clubs for commission of the offences. On the basis of the said further statement, a case was registered against the petitioner for the offences punishable U/Ss 324, 307 r/w Section 34 IPC.