LEELAVATHI Vs. KARNATAKA STATE

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. praying to enlarge the petitioners on bail in the event of their arrest in respect of Crime No.209/2019 of Kollegala Rural Police Station, Chamarajanagara, for the offence punishable under Sections 323 , 324 , 354 and 504 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the State.

(3.) The factual matrix of the case is that on 03.08.2019 at about 7.00 a.m., the petitioners with previous enmity have abused the aunt of the complainant and when the same was questioned, they have warned her of dire consequences and abused her. Accused No.2 assaulted the sister-in-law of the complainant with the wooden club. Accused No.1 assaulted the complainant by saying that she would unrobe the saree. Based on the complainant, the police have registered the case against the petitioners.