SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused Nos.1 to 7 under Section 438 of Cr.P.C. praying to release them on anticipatory bail in the event of their arrest in Crime No.70/2020 of Ramanagara Town Police Station for the offences punishable under Sections 143 , 323 , 324 , 353 , 427 , 504 and 506 read with Section 149 of IPC.

(2.) I have heard Sri Jai Prakash Reddy M., learned counsel for the petitioners/accused Nos.1 and 7 and Sri R.D.Renukaradhya, the learned HCGP for the respondent-State.

(3.) The gist of case of the prosecution in brief is that on 09.06.2020 at about 11.30 a.m., when the complainant was working as Assistant Registrar at Cooperative Society, all the accused persons by constituting an unlawful assembly trespassed into the said office and abused him with filthy language and threatened him with dire consequences, at that time it is accused No.1 has assaulted him over his chest with pen stand, which was there on the table of the complainant and accused No.3 dashed his head to iron bureau put in the office and also assaulted all over his body and other accused persons have assaulted him with their hands all over his body and questioned him why he has superseded their Society and appointed the Special Officer. On the basis of the complaint, a case has been registered.