KALLAPPA RAMAPPA CHIGATAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C., seeking to enlarge the petitioners on anticipatory bail in Crime No.160/2020 of Chikkodi Police Station, registered for offences punishable under Sections 143 , 147 , 148 , 307 , 323 , 324 , 326 , 341 , 504 , 506 read with Section 149 of IPC.

(2.) Heard the learned counsel for petitioners and learned HCGP for respondent-State.

(3.) It is alleged by the prosecution that on account of a land dispute, on 27.10.2020 at about 10.30 p.m., all the accused persons formed an unlawful assembly holding wooden clubs in their hands and they abused the complainant and others in filthy language and assaulted them with wooden clubs and also with their hands and dragged the complainant and kicked her etc. In the complaint, it is alleged that accused No.1-Kallappa Ramappa Chigatama, accused No.3-Kallappa Bheemappa Chigatama assaulted the son of the complainant by name Yallappa on his head.