SAROJAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in Criminal Petition No.3610 of 2020 are accused Nos.2 and 4 and the petitioners in Criminal Petition No.3713 of 2020 are accused Nos.1, 3 and 5 have filed these petitions under Section 438 of the Cr.P.C. for granting anticipatory bail in Crime No.71 of 2020 registered by the Kallambella Police Station, Sira, Tumakuru District, for the offences punishable under Section 307 read with Section149 of the Indian Penal Code (for short, 'the IPC ').

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is that, on the complaint of one Manjula, the respondent-Police registered a case against the petitioners on 12-7-2020. It is alleged by the informant that on 12-7-2020, when she was sleeping in the house, her husband-Rajanna slept outside the house, at that time, somebody dumped the stone on his head. After hearing the noise, she came out from the house and saw some persons running away from the spot. Immediately, she alerted her uncle and one Chethan and they shifted the injured to the NIMHANS, Bengaluru. Thereafter, she lodged the complaint to the Police against these petitioners. After registering the case, the Police are making hectic efforts to arrest these petitioners. They moved the bail petition before the Sessions Judge, which came to be rejected. Hence, these petitions.