PARTHA, S/O. LATE PUTTASIDDAIAH AND OTHERS Vs. STATE BY RAMANAGARAM RURAL POLICE, REP. BY ITS STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE facts reveals that the daughter of accused No. 17 by name name Ambika had a lover affair with Raja @ Rajashekara, the brother of the complainant. It is on 25.02.2011 Ambika eloped with her lover and in this regard, it is alleged that on 25.02.2011 at about 9.00 p.m. the Petitioners and other accused gained entry into the house of the complainant and took away golden ornaments, T.V., cash amount of Rs. 5,00,000 -00, another sum at Rs. 3,00,000 -00 etc. and gave a threat of danger to the life. It is under these context, the complaint is filed for the offence punishable under Sections 143, 147, 448, 324, 427, 506, 395 r/w. 149 of IPC and under Section 2(a) of Destruction and Loss of Properties Act.

(2.) I have heard the learned Counsel for the Petitioners and also the learned Government Pleader.

(3.) AS could be seen from the petition, the 1st Petitioner is aged about 62 years, the 3rd Petitioner is aged about 63 years and Petitioner No. 7 is aged about 55 years and some of the Petitioners are aged about 20 and 23 years and the incident has taken place in view of the elopement of the daughter of accused No . 17 with the brother of the complainant. So, taking into consideration these circumstances, I am of the view that this is a fit case wherein anticipatory bail is to be granted.