PUNITH SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No.1 under Section 438 of Cr.P.C. praying to release him on anticipatory bail in Crime No.2/2019 of Barke Police Station for the offences punishable under Sections 143, 147, 148, 324, 504, 506, 307 r/w. Section 149 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondentState.

(3.) It is the submission of the learned counsel for the petitioner that the petitioner has registered a case in Crime No.196/2018 against the cousin of the complainant and as a counter blast the present complaint has been filed. He further submitted that already remaining accused persons have been released on bail and hence the petitioner is also entitled to be released on bail on the ground of parity. He further submitted that the injured has sustained simple injuries and he has been discharged from the hospital and out of danger. He further submitted that the petitioner is ready to abide by any conditions imposed by this Court and ready to offer sureties. On these grounds, he prayed to allow the petition.