NARASEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner- accused No.4 under Section 438 of Cr.P.C to release him on anticipatory bail in Crime No.247/2018 of Mahalakshmipuram Police Station, Malleshwaram Sub- Division, Bengaluru City for the offence punishable under Section 341, 323, 307 read with 34 of IPC.

(2.) The learned counsel for the petitioner is absent. Heard the learned High Court Government Pleader for the respondent-State.

(3.) The gist of the complaint is that on 30.07.2018 during night hours, complainant and her husband had gone for dinner to the house of one Shashikala and after the dinner when they were returning at about 11:00 p.m. in their vehicle, two persons came in Deo vehicle and dashed towards their vehicle and when the husband of the complainant questioned, the said persons assaulted her husband and also assaulted her with hands and went away. Thereafter, the complainant and her husband went in search of their vehicle keys. The above said two persons along with other two persons again came there and out of them, one assaulted on the chest and rare portion of the head of the complainant's husband with knife and caused injuries. When the complainant went for his rescue, they assaulted with a rod on her right and left hands and on the cheeks. On the basis of the complaint, a case has been registered.