RAMESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.6 seeking anticipatory bail in the event of his arrest in connection with Crime No.153/2020 registered for the offence punishable under Sections 143, 147, 148, 504, 307, 324, 341, 323, 354 read with 149 of IPC by K.R.Sagar Police Station.

(2.) The facts briefly stated in the petition are that on the complaint filed by Smt.Lakshmamma, the Police have registered the case. The allegations are that on 23.08.2020 at about 4:30 p.m. when the complainant and her husband were carrying out the agriculture operations in their land, the accused and the petitioner, who are the owners of neighbouring land, trespassed into the complainant s land and abused the complainant and her husband in filthy language. Thereafter, they assaulted with sickle and machu with an intention to commit the murder. When the accused Chandra was assaulting the complainant s husband, the other accused were the holding his hands. The petitioner slapped on the cheek of the complainant and has pulled her saree, thereby, committed the alleged offence. The petitioner is arrayed as accused No.6. The bail petition filed by the petitioner is rejected by the III Addl. District and Sessions Judge, Mandya (sitting at Srirangapatna).

(3.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State. Perused the records.