SRINIVAS Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this petition u/s 438 of Cr.P.C. seeking for anticipatory bail in the event of his arrest in Cr.No.92/2016 of Nandagudi Police Station registered for the offences punishable u/s. 504, 506, 326 IPC.

(2.) The case of the prosecution is that one Narayana Swamy, lodged a complaint stating that on 19.03.2016 at about 8.00 a.m. one Dasappa of Kallappanahalli asked him to cut the eucalyptus trees. After cutting the trees, while he was loading the eucalyptus trees, the petitioner/accused came to the spot with a chopper and threatened to kill the complainant. When the complainant tried to snatch the chopper the petitioner bit his ear, as a result of which it tore into pieces. Hence, a case was registered for the offences punishable under Sections 504, 506 and 326 IPC. On the apprehension of arrest, the petitioner has approached the Principal Sessions Judge, Bangalore Rural District in Crl.Misc.No.389/2016 seeking for anticipatory bail. The said petition was dismissed on 05.04.2016. Hence, the present petition has been filed seeking for anticipatory bail.

(3.) The petitioner contended that he is not involved in any of the offences alleged. He is a law abiding citizen and a permanent resident of Kallappanahalli Village, Hoskote. He also owns agricultural land and he belongs to a respectable family. Whether the offence falls u/s 326 IPC or not, that has to be examined during the trial. Hence, sought for anticipatory bail.