SATISHA V.L. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.4145/2020 is filed by accused Nos.2, 3, 5 under Section 439 of Cr.P.C., whereas Criminal Petition No.4218/2020 is filed by accused No.7 under Section 438 of Cr.P.C. praying to release them on bail and anticipatory bail respectively in Crime No.22/2020 of Thirumani Police Station (CC.No.236/2020 pending on the file of Additional Civil Judge and JMFC., Pavgada) for the offences punishable under Sections 143 , 147 , 148 , 149 , 302 of IPC.

(2.) I have heard Sri Diwakara K, learned counsel for accused Nos.2, 3, 5-petitioners in Criminal Petition No.4145/2020 and Sri Sunil Kumar Patel, learned counsel for Sri S.K.Venkatareddy, for accused No.7-petitioner in Criminal Petition No.4218/2020.

(3.) The brief facts of the case are that on 6.4.2020 at about 8.00 p.m., the complainant's husband Gangadhar went by saying that he will bring ration from the society of B.K. Halli. At about 9.00 a.m. when the complainant was standing in front of her house, sons of Laxmayya came on a motorcycle by placing her husband in the midst of them and threw him in front of the house and shown the chopper and rod and uttered that they have murdered her husband near B.K. Halli Haralikatte and warned her to do whatever she wants to do. At that time, the persons by name Maruti, Obanna, Prathap, Ramachandra and Rajappa uttered that they have murdered the husband of the complainant at about 8.40 a.m. On the basis of the complaint, a case has been registered.