YOGINDRA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(2.) The petitioner is accused No.1. It is the case of the complainant that the petitioner and another accused had, out of sheer spite, set fire to the haystack which was being carried on trailer -tractor, on account of there being ill -will between the petitioner and the complainant in respect of the land measuring 4 acres 1.5 guntas which was in dispute and the matter having been decided by this Court in favour of the complainant. The petitioner is alleged to have set fire to the haystack when it was being transported and the complainant and others were in fact sitting at the top of the haystack and having noticed that the haystack was on fire, they had immediately got off the vehicle and had separated the tractor and trailer. But, before they could stop the fire, the trailer was completely burnt and it is in this background that a case has been registered against the petitioner and another accused.

(3.) In the above background, the case having been registered and with an apprehension of arrest the petitioner having approached the Court below seeking anticipatory bail, the same has been rejected.