MR V JAGADISH REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three petitions are moved on behalf of accused Nos.2, 3, 7, 8, 9 and 10 respectively under section 438 Cr.P.C.

(2.) The case is registered in Cr.No.115/2020 under sections 143 , 147 , 188 , 436 , 120B , 427 , 504 , 506 , 149 of IPC and section 2 of the Prevention of Destruction and Loss of Property Act against 10 - 15 unknown persons based on the complaint lodged by one Bhadrappa.

(3.) According to the complainant, on 28.03.2020 between 9.00 p.m. and 9.30 p.m., some 10 - 15 unknown persons set fire to about 30 huts situated near M.R.K. Tent House and thereafter, on 30.03.2020 at about 3.00 p.m., the very same persons, out of 60 hutments, except the hutments of 7-8 residents, destroyed all other hutments situated in bazaar ground. Further, again on 05.04.2020 at 9.30 a.m., the very same persons, out of 210 hutments, except the hutments of the complainant and five others, demolished other hutments put up in Kacharakanahalli using JCB.