AASAD S/O PASHAMIYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.3 to 7, 9, 10, 12, 15 to 18, 20 and 21 under Section 438 of Cr.P.C., seeking anticipatory bail in Crime No.105/2016 of Bhalki Town Police Station, registered for the offences punishable under Sections 143, 147, 148, 324, 332, 353, 308 and 427 r/w Section 149 of IPC and Sections 3 and 4 of the Prevention of Damage to Public Property Act.

(2.) Brief facts of the case are that, one Eshwar S/o Nagappa lodged a complaint alleging that on 25.03.2016 at about 1.15 p.m. at Bhalki bus stand, about 20-25 persons came there along with deadly weapons like lathi, stick, club and cricket bat, pelted the stones in front of the bus window and also assaulted the bus driver and conductor and also assaulted the passengers who were in the bus and damaged the public property to the tune of Rs.4 to 5 lakhs. On the basis of the complaint, a case has been registered initially against unknown persons and during the course of investigation, the names of the accused persons have been shown and they are apprehending their arrest, as such they approached this Court for grant of anticipatory bail.

(3.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for respondent-State.