KASHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners - accused Nos.1 and 2 under Section 438 of Cr.P.C., seeking anticipatory bail in Kasbapeth P.S. Crime No.26/2019 for the alleged offences punishable under Sections 341, 504, 506, 323, 324, 307 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent - State.

(3.) It is stated in the complaint that on 19.05.2019 at around 10:00 p.m., near Kalmeshwar Nagar Arch in Old Hubballi, the accused namely Handya came there and one Rahul Renuke saw him and asked as to why he has come there. The accused enraged against the complainant and secured Kashappa Bijwad, Abhishek Bijawad and another person. At the relevant point of time, when the brother of the complainant, who came to the scene of crime to pacify the quarrel in between the complainant and the accused, as where the accused abused the complainant's brother in filthy language and so also wrongfully restrained him that not to proceed any further. There was an activities committed by the accused intentionally to do away life of the injured. The accused assaulted the injured with means of stick, sickle and so also assaulted with means of hands, as a result of that caused injuries on the person of the injured. The accused also extended the life threat to the injured and to face with dire consequences. These are all the allegations made in the complaint by narrating the facts and filed it before the respondent Police. In turn, the case in Crime No.26/2019 came to be registered. But in the FIR as well as the allegations made in the complaint, it reveals that the accused were made attempt to take away the life of the injured. These accused are absconding since from committing the alleged offences. Therefore, this petition has been filed by the accused due to apprehension of the respondent Police by urging various grounds seeking the relief of bail.