SHARATH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by accused No.1 under section 438 of Cr.P.C., 1973 praying to release him on anticipatory bail in Crime No.347/2018 of Srirangapatna Police Station for the offences punishable under Sections 341, 504, 307, 323, 506 r/w. Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(3.) Gist of the complaint is that on 25.7.2018 at about 5.30 p.m., when the complainant was in his lodge, petitioner-accused No.1 along with other accused persons came and scolded the complainant in filthy language and gave a life threat. It is further alleged that in view of the animosity and with an intention to commit the murder of the complainant, accused Nos.2 and 3 assaulted him and accused No.1 hit the complainant with macchu on his head and caused bleeding injuries. Accused Nos.2 and 3 assaulted the complainant with hands and thereafter the complainant has been rescued by Mahesha, Chandru and Srinivas and shifted to the hospital. On the basis of the complaint, a case was registered.