- (1.) This petition is filed by the petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 307 , 324 , 354 and 506 r/w Section 34 of IPC registered in respondent police station Crime No.274/2017.
(2.) The case of the prosecution as per the complaint averments are, on 23.6.2017 at about 11.30 a.m. when the complainant was washing her clothes in front of her house, petitioner came and dragged the complainant inside the house, at that time, her mother came to her rescue. Even then the petitioner assaulted the complainant with chopper and at that time, one Kanthappa came to the house and assaulted the mother of the complainant with stick. One Govindappa and Rama came to the spot and rescued the complainant and her mother. On the basis of the said complaint, case was registered for the above said offences.
(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.;