SUNANDAMMA Vs. STATE BY C.N.HALLI POLICE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP appearing for the respondent-State.

(2.) The petitioner has sought to enlarge her on bail in connection with Crime No.68/2019 of Chikkanayakanahalli Police Station now pending in C.C. No.613/2019 on the file of Principal Civil Judge and JMFC Chikkanayakanahalli, Tumkuru District. Chargesheet has been filed for the offences punishable under Sections 504 , 448 , 341 , 302 r/w 149 IPC .

(3.) It is stated by the prosecution that on 31.05.2019, the complainant along with her father Sri Chittayya (deceased) went to Chikkanayakanahalli Court to give surety for one Jagadish who is none other than the husband of complainant's sister Bhagyamma. While returning, they visited Ramappanahatti Village and went to the house of Bhagyamma. It is alleged that when they were in the said house, at about 4.00 p.m. the mother of Jagadish by name Anusuyamma and sister of Jagadish by name Sunandamma i.e., the present petitioner who were in the neighbourhood, started abusing the complainant and her father questioning them as to why Chittayya gave surety to Jagadish and released him on bail. A quarrel ensued and in the said quarrel, the petitioner as well as other accused persons are said to have dragged the deceased and the petitioner herein who is arrayed as accused No.1, assaulted the deceased with a club on his head and smashed his head on the floor, consequent to which he sustained grievous injuries and succumbed to the injuries.