RAJENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest in Crime No.141/2019 of Sankeshwar Police Station registered for the offences punishable under Sections 307, 326, 504, 506 of IPC.

(2.) The facts leading to this petition are that on the complaint filed by the brother of the accused Sri. Surendra Kallappa Shetteppagol. The respondent - Police have registered the case. The allegations are that on 21.08.2019 at about 11.15 AM, when the complainant was cutting grass grown in his land at that time the accused-petitioner came with a sickle and picked up quarrel alleging that as to why he is cutting the grass. Thereafter, he assaulted with sickle on complainant's head. When his wife Sunanda, daughter Arati and another by name Ashok Kallappa Pattanakodi came to the spot, the accused ran away by threatening to take away his life. On registering the case, the Police officials are making attempts to arrest the petitioner.

(3.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State, perused the records.