SRI. SUDHAKAR Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.1 under section >438 of Cr.P.C., 1973 praying this Court to release him on anticipatory bail for the offences punishable under Sections 143, 147, 148, 323, 324, 307, 120B, 506 read with Section 149 of IPC in Crime No.104/2018 of Gulpet Police Station, Kolar District.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent-State. Learned High Court Government Pleader filed his objections to the petition. The same are taken on record.

(3.) Brief facts of the case are that on 26.07.2018 at about 04.05 p.m., the complainant filed a complaint alleging that at about 11.40 a.m., after visiting Deputy Commissioner's Office, he was returning on his two wheeler and when he reached near Srirama Temple at Tamaka, Kolar, suddenly one autorickshaw tried to dash against his two wheeler, immediately he escaped. It is further alleged that the three persons who were standing there, have assaulted on his chest, right shoulder by wicket, dragged him and tried to stab him. At that time, police van came and on seeing them suddenly, all the accused persons escaped in auto rickshaw. Though, the police chased them, the accused persons left the auto near Kumbarahalli Dabha and escaped. On the basis of the complaint, a case was registered in the above said crime number.