ABHILASH @ ABHI CRP Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.6 under Section 438 of Cr.P.C., seeking anticipatory bail in Crime No.82/2017 of Raghavendranagar Police Station, registered for the offences punishable under Sections 143, 147, 148, 323, 324, 307, 504, 506 r/w Section 149 of IPC.

(2.) Brief facts leading to filing of the complaint are that, on 23.05.2017 at about 8.20 p.m., when the complainant and his friend Janya S/o Shivasharanappa Mandarwad were standing near Jattingraya temple of Borabai Nagar, five to six persons came there from Bhagat Singh Chowk and accused No.1 abused the complainant and his friend and told that fifteen days back they have registered a case against him due to which he went to jail and he also told that he will take the life of the complainant and his friend. At that time, Janya escaped from them and those persons caught hold the complainant and abused him in filthy language and assaulted with rod on the left side of the head due to which the complainant sustained bleeding injury and fell down. The petitioner and others were instigating to take the life of the complainant and also assaulted with hands and kicked with legs. When the complainant made hue and cry, one Lokesh Bhajantri, and others came and pacified the quarrel and thereafter, the complainant was taken to the hospital. Therefore, complaint came to be lodged and on the basis of the said complaint, a case has been registered.

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