LAKSHMANA D.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned HCGP for the respondent.

(2.) These petitions are filed under Section 438 of Cr.P.C. seeking anticipatory bail of the petitioners in Crime No.269/2020 of Kunigal Police Station, Tumakuru, for the offences punishable under Sections 143 , 147 , 427 , 448 , 354 , 504 , 506 r/w 149 of IPC .

(3.) The factual matrix of the case is that there was a dispute between the complainant and the accused persons. Hence, a complaint was given in the month of April and the police have not registered the case but issued an endorsement bearing No.196/2020. It is alleged that the accused persons interfered with the property of the complainant and therefore, she filed a suit against the accused persons and when they received notice, they abused her with filthy language and caused life threat. Therefore, she again lodged complaint on 22.10.2020 and the police have again issued an endorsement bearing No.529/2020. It is also alleged that on 25.10.2020, when the complainant had been to Bengaluru, taking advantage of the same, all these petitioners have demolished the house and also caused loss to the household articles, cloths, vessels etc., when the complainant came to the knowledge of the said incident from the villagers, immediately the complainant and her husband went and enquired accused No.2 and his friends, all of them outraged the modesty of the complainant and tried to assault them with club and abused in filthy language and caused life threat and at that time the villagers intervened and pacified the galata. The complainant and her husband again gave complaint against the accused persons on 26.10.2020 and on the same day they went to their village and found that the accused persons have damaged the roof of their house and when the complainant questioned about the act, all the accused persons have caused life threat to them and on 28.10.2020 they have transported the wooden materials of the roof in a lorry and when the complainant tried to obstruct the lorry, the accused persons 15 in number outraged her modesty and assaulted her and took away the wooden materials. Hence, complaint was lodged on 29.10.2020.