UMESH M.P. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner had earlier approached this court seeking anticipatory bail, which was rejected with a direction that he should surrender before the court below and seek regular bail. Such an attempt has also resulted in a failure in the court below having rejected the bail petition. Hence, the petitioner is before this Court.

(3.) It is the case of the complainant that on 5.2.2016, this petitioner along with one Sharath, Savina and the deceased Harish, had gone out hunting in Amaravathi Estate in Chickmagalur District and that they were waiting to sight animals. It transpires that Harish who was at a distance away, had switched on his mobile torch. Mistaking the flash of the torch to that of an animal's eye, it transpires that by reflex, Sharath is said to have shot at the source and it had struck Harish and he is said to have died. It is in this background that the petitioner took the initiative of intimating the parents of the deceased and thereafter sought to surrender before the police in the above sequence of events. It however transpires that Sharath developed cold feet at the last minute and when he saw the police jeep arriving, he had run away from the spot and the petitioner also had to take to his heels. It is in this background that they had sought for anticipatory bail.