AFZAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners-accused Nos.1, 4 to 7 under Section 438 of Cr.P.C., to enlarge them on anticipatory bail in Crime No.170/2020 registered by Magadi Police Station, Ramanagara (pending on the file of I Additional District and Sessions Judge, Ramanagara) for the offences punishable under Sections 143, 147, 148, 324, 307, 504, 506 read with Section 149 of IPC.

(2.) I have heard the learned counsel Sri Mohammed Zulfikhar Ahamed for the petitionersaccused and the learned High Court Government Pleader Sri Mahesh Shetty for the respondent State.

(3.) The gist of the complaint is that on 03.09.2020 at about 9.30 a.m., when the complainant was attempted to supply water from the tank to the newly constructed house, accused persons came to the spot and asked him who told him to dig the tank and started quarrelling with him. They blamed in filthy language, by holding a sword in his hand attempted to kill him, but he rescued by the family members. But however, accused assaulted them with club, stones and thereby caused bleeding injuries and same has been pacified by the neighbors. Accused persons threaten the family members of the complainant to vacate the house and as a result of the same he has admitted to the hospital. On the basis of the complaint, a case has been registered.