HONNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.1 to 3 are before this Court seeking for enlargement on anticipatory bail in the event of their arrest in Shirahatti Police Station Crime No.49/2020 registered for offences punishable under Sections 506, 504, 143, 147, 148, 324, 323, 326 read with Section 149 of I.P.C.

(2.) The case of the prosecution is that a complaint is lodged by one Gurappa S/o Lachamappa Vaddar against the petitioners and nine other accused alleging that the complainant had contested against the wife of petitioner No.1 during the year 2014 panchayath elections of Adralli village, he had won the election and thereafter there has been political rivalry between the complainant and petitioner No.1.

(3.) It is alleged that brother of the complainant was tested Covid-19 positive and as such area near his home had been sealed down. This fact was communicated by the complainant to the residents of the village, who were advised not to go near the said house.