MAHESH A.B Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for petitioners and learned HCGP for respondent-State. Perused records.

(2.) Petitioners are seeking for an order of anticipatory bail in Crime No.44/2020 registered under Sections 447 , 427 , 504 , 354(A) , 354(B) , 307 , 323 , 324 , 506 r/w 34 of IPC.

(3.) Allegations made in this complaint go to show that on 23.03.2020 at about 09.00 A.M. when complainant-Smt.Latha and her mother-Smt.Jayamma were plucking chillies in their land, petitioners are alleged to have trespassed into the land and abused the complainant and her mother and accused No.1 wielded the sickle to assault the complainant and when she tried to ward off the blow, she sustained injury on her palm and by then her mother Jayamma came to her rescue and at that time accused No.1 assaulted her with sickle on her legs and Umesha-accused No.2 snatched the sickle from the hands of accused No.1 and assaulted on the head of the mother of the complainant namely Smt. Jayamma and when her sister Roopa came to their rescue she was also assaulted with rod and was injured.