VITTAL SHAMBA KAROLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitionersaccused Nos.1 to 6, 8 & 9 under Section 438 Cr.P.C. praying to release them on anticipatory bail in Crime No.170/2020 of Raibag Police Station for the offences punishable under Sections 143, 147, 148, 447, 323, 324, 326, 354B, 307, 504, 506 R/W 149 OF IPC.

(2.) The case of the prosecution is that one Smt.Shala W/o Sidram Karoli had lodged the complaint alleging that on 17.07.2020 at 6.30 a.m, the present petitioners and five others came to their agricultural land and they raised objections regarding boundary disputes of their lands, they alleged to have came wielding sticks, clubs and other weapons to her agricultural land and started abusing her in filthy language and altogether forming unlawful assembly started picking up quarrel with complainant and her family members and individually manhandled each and every member of her family and caused injuries to them by assaulting with clubs, sticks, stones etc., the elders of the vicinity one Mahantesh Mane and Bharat Gurav came to the spot listening to the hue and cry made by the complainant s family. The petitioners threatened the complainant s family with dire consequences and went away. The said complaint came to be registered in Crime No.170/2020 at 18.30 hrs for the aforesaid offences before the Raibag Police.

(3.) The petitioner No.4-accused No.4 came to be arrested during the pendency of this petition and therefore, the petition filed by him came to be dismissed as not pressed.