RAMALINGA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(2.) The Respondent Police have registered a case in Cr.No.64/2014 on 03.11.2014 for the offences punishable under Sections 353, 504 and 506 of IPC.

(3.) The allegation against the petitioner is that when the Police Sub -Inspector and his staff were on patrol duty and registering cases pertaining to violation of the Motor Vehicles Act at Lingadahalli Village Circle, the accused shouted at them that they are registering false cases and harassing the public. FIR was registered before the Arasikere Police Station. The petitioner submits that the final report has also been filed. There is no allegation of use of any deadly weapons or violence by the petitioner and the allegation is that he has voiced his opinion regarding the action of the police. There is no criminal antecedents to the petitioner and the petitioner is a permanent resident of Pavagada, Tumakuru District and is ready to abide by any conditions that may be imposed by this Court. There is no serious objection to the petition by the Respondent counsel. In the facts and circumstances of the case, this Court of the considered opinion that the petitioner deserves to be enlarged on anticipatory bail, in the event of his arrest by the Respondent Police in Cr.No.64/2014. However, it is made clear that the observations made herein are for the purpose of considering the bail petition only and the Trial Court shall remain uninfluenced by the observations made in this case.