SALEEM AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 3 under section 438 of Cr.P.C., 1973 seeking anticipatory bail in Crime No.156/2018 of Sakaleshpura Town Police Station for the offences punishable under Sections 323, 324, 504, 506 r/w. Section 34 of IPC and also 307 of IPC.

(2.) I have heard the learned counsel for the petitioners and the learned HCGP for the respondent-State.

(3.) The case of the complainant is that on 3.5.2018 at about 9.15 p.m., accused No.1 called the complainant over phone and asked him to come near Old Shanthaveri Circle at Sakaleshpura in order to discuss about the financial matter. When the complainant came at about 9.30 p.m., after getting down from motorcycle and went near the accused persons, accused No.2 has made an attempt to stab the complainant with knife, but the complainant tried to rescue from the assault and at that time, accused No.3 caught hold of his both hands and pulled towards backside. At that time, accused No.1 made an attempt to assault the complainant with chopper at his neck and at that time, the complainant somehow managed to save from the said blow, but the chopper hit at his right side of the chest and caused bleeding injuries. When he screamed for help, the public gathered and pacified the quarrel. Thereafter the complainant was shifted to Crafard Hospital, S.K.Pura. Subsequently on 7.5.2018 the complaint came to be registered.