SRI SHREEKANTH SHETTY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No.1 under section >438 of Cr.P.C., 1973 seeking anticipatory bail to the petitioner in Crime No.311/2018 of Bantwal Town Police Station for the offences punishable under Sections 143, 147, 148, 341, 504, 324, 323, 427, 395, 307 r/w. Section 149 of IPC and Sections 3, 25 of Indian Arms Act, so also Section 2(A) of KPD and LP Act.

(2.) The genesis of the case is that one Mohammed Iqbal filed a complaint that in the intervening night of 10.5.2018 and 11.5.2018 at 00.30 hours, the petitioner herein along with other accused persons attacked the BMW car of the complainant and pelted stones at the vehicle and also dragged the complainant, assaulted other four inmates of the car with clubs. Accused No.1 had snatched Rs. 22,000/- from the pocket of the complainant, Rs. 12,000/- from the pocket of Jaishankar and Rs. 13,000/- from the pocket of one Amiran. On the basis of the complaint, a case was registered.

(3.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.