VASANT S/O RAMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused No.2 to 4 are before this court seeking for enlargement on bail in Cr. No. 9/2012 of Ameenagad Police Station, now pending in SC No. 49/2012 before II Addl. District and Sessions Judge, Bagalkot, for the offences punishable U/Sec. 143, 147, 148, 302, 201 R/W Sec. 149 IPC.

(2.) It is alleged in the complaint that, since 8 years, the father of the complainant Iramma Nandappa Kale and her uncle Channabasappa had divided the ancestral agricultural lands amongst themselves getting 4 acres each. Thereafter, there were frequent quarrels between them and their family members. The complainant's father and mother were always threatened by Channabasappa.

(3.) In the meanwhile, Channabasappa had illicit relation with one Kamalavva Walikar. Her brothers warned him with dire consequences including threat to his life. As regard such matter, the complainant's father and mother had asked Channabasappa to mend his ways. Taking the advice, Channabasappa had left the village and used to visit the village during night hours.