BHARMANI BABU BALEKUNDRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are accused Nos.2 and 3 respectively are before this Court seeking to be enlarged on anticipatory bail in the event of their arrest in Kakati P.S.Crime No.73/2020, registered for the offences punishable under Sections 323 , 324 , 307 , 341 , 504 and 506 r/w. Section 34 of IPC, pending on the file of JMFC IV Court, Belagavi.

(2.) The case of the prosecution is that, the complainant Smt.Latabai had filed a complaint alleging that she and her family members are residing at Mannur village, the accused No.1 is her brother-in-law, there were certain disputes between accused No.1 and the complainant's husband with regard to an open space situated by the side of their house.

(3.) On 13.04.2020, when the complainant and her husband were cleaning the open space in order to put up the haystack, the accused No.1 came to the spot and abused her husband. When the same was enquired as to why he was abusing, the accused No.1 is stated to have assaulted the husband of the complainant with the stick on his head and to neck portion. At this time, when the complainant's husband started screaming, the son and daughter-in-law of the complainant came to the rescue of her husband, at that time accused Nos.1 to 3 threw a stick at complainant's husband and left threatening him with dire consequences.