Karnataka High Court
M Gurumurthy S/O Late Munithimarayappa vs State Of Karnataka on 6 June, 2012
Author: Subhash B.Adi
Bench: Subhash B. Adi
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 06TH DAY OF JUNE 2012
BEFORE
THE HON'BLE MR.JUSTICE SUBHASH B. ADI
CRIMINAL PETITION NO. 2029/2012
BETWEEN
M. GURUMURTY,
S/O. LATE MUNITHIMARAYAPPA,
AGED ABOUT 40 YEARS,
#224, 10TH CROSS, 4TH BLOCK,
1ST STAGE, PEENYA,
BANGALORE - 560 058
...PETITIONER
(BY SRI LAKSHMIKANTH.K, ADVOCATE)
AND
STATE OF KARNATAKA
BY ITS PEENYA POLICE STATION
BANGALORE
... RESPONDENT
(BY SRI SATISH R. GIRJI, HCGP)
2
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 438 OF CR.P.C. PAYING TO ENLARGE THE
PETITIONER ON BAIL IN THE EVENT OF THEIR
ARREST IN CRIME NO.242/2012 OF PEENYA POLICE
STATION, BANGALORE, FOR THE OFFENCE
PUNISHABLE UNDER SECTION 353, 332, 504 AND
506 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Petitioner is seeking anticipatory bail in respect of Crime No.242/2012 registered by Peenya Police station, Bangalore City for the offences punishable under Sections 341, 353, 332, 504 and 506 of IPC.
2. Complainant is none other than the police official. He has alleged that, accused came and obstructed him from discharging his duties. 3
3. The learned counsel for the petitioner submits that, petitioner has filed a complaint before the Commissioner much earlier to the complaint registered by Police Inspector, Peenya police station on 21.03.2012. As counter blast antedated FIR has been registered.
4. The allegation appears to be serious in nature. The matter required investigation. Further, if there is any complaint filed by the petitioner herein same also can be investigated by the concerned police officer.
5. However, having regard to the nature of allegations, it is not a fit case to grant anticipatory bail.
4
6. Accordingly, the petition is dismissed. However, petitioner shall surrender before the trial Court and seek for regular bail and the trial Court shall consider the same within two days from the date of his surrender.
Sd/-
JUDGE KSR*