ILIYAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 448 and 354 of IPC registered in respondent police station

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is, the petitioner- accused who is in the habit of consuming alcohol used to knock the door of the complainant's house. Even on 9.8.2017 at about 11.00 p.m. the petitioner came near the complainant's house, knocked the door and tried to enter the house and pushed the complainant by hand. When complainant screamed, her mother came to her rescue and accused ran away from the spot. On the basis of the said complaint, case was registered.