PRAMOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 seeking anticipatory bail in Crime No.152/2018 registered at Cottonpet police station for the offence punishable under Section 307 read with Section 34 of IPC.

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

(3.) The case of the prosecution is that one Smt. Janaki, the mother-in-law of the complainant had leased the second floor of a house situated at Cottonpet, Bengaluru to one Smt. Anjali. Due to the dispute between the land lady and the tenant i.e., Smt. Anjali and her family, the son of the land lady had given Rs.50,001/- to Smt. Anjali and had asked to vacate the leased premises. Inspite of the same, the said premises was not vacated.