HONNAPPA GUNUSHETTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are accused Nos.1 to 11 in Crime NO.44/2020 registered by the Moka Police Station, Ballari taluk and district, under Sections 143 , 147 , 323 , 302 r/w. Section 149 of IPC, pending on the file of IV Addl. Civil Judge (Jr. Dn.) & JMFC Court, Ballari, are before this Court seeking to be enlarged on anticipatory bail in the event of their arrest.

(2.) The case of the prosecution is that, a complaint was filed by Sri.Dodda Thippanna S/o. late Ganganna of B.D.Halli village, alleging that there was a dispute between complainant's family and the accused persons who are relatives of the complainant, as regards the land bearing Survey No.113/D2 of the village where they are residing as regards which they used to frequently quarrel.

(3.) It is alleged that, on 04.05.2020 at about 12 noon, when the mother of the complainant namely, Smt. Eramma had been to a public tap in S.C.Colony, B.D.Halli to fetch water, accused Nos.1 to 5 and 8 to 11 picked up quarrel with her and committed her murder by assaulting her with sticks and stabs. It is on this basis, the complaint came to be filed on 07.05.2020 before the aforesaid police station.