LADDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner/accused under Section 438 of Cr.P.C., seeking anticipatory bail in Kerur P.S. Crime No.115/2019 for the alleged offences punishable under Sections 143, 147 and 306 read with Section 149 of IPC.

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

(3.) It is stated in the complaint that Irappa Meti said to be the brother of the deceased Prabhudev @ Prabhu working as a peon in the Office of the Panchayat since six years and he was not given salary for a period of 27 months. That the said Prabhu had requested the accused persons to release his salary. Inspite of the request made, the accused persons did not pay salary to him and so also they had extended harassment in all the aspects to the deceased Prabhu. These are all the averments made in the complaint.