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Judgment
K.N. Keshavanarayana, J.—In this petition, the Petitioner has sought for the relief of anticipatory bail apprehending his arrest in connection with Crime No. 154/2010 of Channapatna Town Police Station registered on the basis of a complaint lodged by one Praveen K.G. of Bangalore, on 17.10.2010 at about 10.30 p.m for offences punishable under Sections 341, 504, 327, 323 read with 149 of IPC
According to the complaint allegations, the complainant and his friends were returning in their vehicle hearing Reg. No. KA- 53/ M- 7356 after attending Dasara Festival in Mysore. When they reached near Maddur, one Maruthi Ico Car bearing Reg. No. KA-02 ME- 5869 overtook their car and stopped ahead of them and thereafter, 4 inmates of the car alighted and dealt first blows on chest and face of the complainant''s friend causing bleeding injuries. In the said incident, the diamond ring was found missing. On the basis of the complaint lodged, case was registered against 4 inmates of the car bearing Reg. No. KA-02 ME- 5869. The Petitioner apprehending his arrest in connection with the said crime has presented this petition.
I have heard Sri. Vijaya Kumar, learned Counsel for appearing for the Petitioner and Sri. G.M. Srinivasa Reddy, learned HCGP appearing for the State. Perused the records.
According to the Petitioner, he purchased the car in Question from its registered owner and on the date of the alleged incident, the car was in Bangalore and that he is innocent and a false a case has been registered against him.
According to the prosecution, serious allegations have been made in the complaint with regard to the assault and also robbing of the diamond ring. The identity of the assailant is to be established only after the arrest of the accused persons. The seizure of the vehicle has not been done. According to the prosecution, the notice issued to the registered owner has not yielded any result. Hence, presence of the Petitioner is required for interrogate.
Having regard to the facts and circumstances of the case, I find no ground to grant the relief of anticipatory bail to the Petitioner at this stage. The apprehension expressed by the Petitioner is without any basis. Therefore, the Petitioner is not entitled for the relief of anticipatory bail.
Petition is rejected.