SALMANKHAN S/O BASEEDKHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.13 to 18, 20 and 23 under Section 438 of Cr.P.C., seeking anticipatory bail in Crime No.104/2016 of Bhalki Town Police Station, registered for the offences punishable under Sections 143, 147, 148, 332, 333, 324, 308 and 124(A) of IPC.

(2.) Brief facts of the case as per the complaint are that, one Sudheerkumar M. Benki, PSI, lodged a complaint alleging that on 25.03.2016, there was a Holi procession at Bhalki Town and about 100-150 police personnel were deployed to control and avoid any unpleasant situation in the said procession. It is further alleged that the police came to know that there was some galata taking place near the masjid at about 1.20 p.m. In that context, the Deputy Superintendent of Police and his staff went to the said place and they found about 70-80 persons in two groups, pelting stones against each other. In order to dissolve the mob, the police intervened and they have also sustained some injuries while the said groups were pelting stones against each other. On the basis of the complaint, a case has been registered against the accused persons.

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