SRI MALADRI REDDY 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 324, 504, 506 of IPC registered in respondent police station Crime No.477/2017.

(2.) Brief facts of the prosecution case as per the complaint averments that S.Govindraju lodged the complaint before the Halasur Police Station, Bengaluru, wherein he has stated that he is residing in the address mentioned in the complaint and working in 515 Army Base as a Fireman. On 14.12.2017 during night, himself and his friends i.e., K.C.Vargheese and C.L.Maladri Reddy/petitioner were working, at that time Vargheese received a phone message from his village he was talking over phone and the petitioner picked up quarrel and started abusing the complainant and Vargheese in filthy language and he torn the attendance register and the complainant brought this to the notice of his higher officers at 6.45a.m. and as they enquired the complainant told that the petitioner made galata by using abusing words, assaulted with stone and caused pain to the complainant and also posed life threat to him. Thereafter, the complainant went to Bowring hospital and got the treatment, then he went to Halasur police station and lodged the complaint.

(3.) 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, so also, respondent No.2, who is personally present before the Court.