AYYANA GOWD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.6 under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying to grant anticipatory bail in Crime No.132/2025 of Chamarajanagar Town Police Station registered for offences punishable under Sec. 310(2), Sec. 310(4) and Sec. 61 of Bharatiya Nyaya Sanhita, 2023.

(2.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent/State.

(3.) The learned counsel for petitioner would contend that the petitioner along with his staff in order to perform their duties went to the alleged place of incident. In his further statement, the complainant has stated that after filing the complaint, he received a sum of Rs.3,70,000.00 in cash while he was present outside the police station at about 3.30 a.m. It is further submitted that the complainant neither went back to the police station to inform the said aspect nor handed over the said cash to the Station House Officer. The said aspect creates doubt regarding bonafides of the complainant. As action was about to be initiated against the complainant, he filed a false complaint. The statement of the jeep driver indicates that the petitioner and other police officials performed their duties on the day of the incident.