MANJUNATHA S. Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused Nos.1 to 4 under Section 438 of Cr.P.C. praying to release them on anticipatory bail in the event of their arrest in Crime No.450/2020 of Madanayakanahalli Police Station for the offences punishable under Sections 354 , 506 and 506 read with Section 34 of IPC. -3-

(2.) I have heard the learned counsel for the petitioners/accused Nos.1 to 4 and Sri R.D.Renukaradhya, the learned HCGP for the respondent-State.

(3.) The case of the complainant in brief is that the complainant has got two children. His first child is daughter. She has studied up to PUC 2nd year. Thereafter, she discontinued her studies and used to stay in the house. The petitioner/accused No.2 used to come to the house of the complainant and she used to induce the daughter of the complainant to marry her younger brother-the petitioner/accused No.1 and also used to call to his mobile and used to give it to the daughter of the complainant though the daughter of the complainant was not willing to marry. The petitioner/accused No.1 expressed his love towards his daughter and about 15 days prior to the filing of the complaint, he attempted to take away the daughter of the complainant and in that light, he pulled her and tried to take away. The said information has been given to the complainant belatedly. It is further alleged that on 28.10.2020 at about 11.30 p.m., the petitioners/accused Nos.3 and 4 came near the house of the complainant and told that the petitioner/accused No.1 had consume poison, if anything happens to him, they will teach them a lesson and threatened with dire consequences and abused them with filthy language. On the basis of the complaint, a case has been registered.