MANJUNATH SIDRAMAPPA KERIMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused Nos.1 to 4 under Sec. 438 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C. ', for brevity) seeking anticipatory bail in Crime No.95/2021 of Mundgod Police Station, registered for the offences punishable under Ss. 341, 323, 324, 354(B), 504, 506 r/w 34 of The Indian Penal Code (hereinafter referred to as the 'IPC ', for brevity).

(2.) It is the contention of the learned counsel for the petitioners that there were previous enmity between the complainant and petitioners/accused Nos.1 to 4 with regard to the property. On 12/07/2021 at about 10.30 a.m., petitioner Nos.1 and 2/accused Nos.1 and 2 came infront of house of complainant 's and abused him in filthy language and when the complainant objected for the same, the petitioner Nos.1 and 2/accused Nos.1 and 2 got enraged and petitioner No.1/accused No.1 bite one Ashok on his left side of neck and assaulted him the help of stone. On seeing the same, the complainant went to his rescue, at that time, petitioner No.2/accused No.2 bite on his left hand and petitioner No.1/accused NO.1 assaulted him with the help of stone and petitioner Nos.1 and 2/accused Nos.1 and 2 pulled one Kashavva and pushed her, at that time, Shankrappa, Irappa and Siddalinga came to rescue them and petitioner Nos.1 and 2/accused Nos.1 and 2 gave life threat to them. After the incident, the complainant and injured person while going to hospital for treatment, petitioner Nos.3 and 4/accused Nos.3 and 4 came on their motorcycle restrained the complainant and injured person and assaulted them with their hands. The said complaint came to be registered in Crime No.95/2021 for the aforesaid offences. The petitioner Nos.1 to 4/accused Nos.1 to 4 apprehending their arrest filed Crl.Misc.No.5161/2021 seeking anticipatory bail and the same came to be rejected by the I Addl. District and Sessions Judge, U.K.Karwar, sitting at Sirsi, by order dated 30.08.2021. Therefore, the petitioners are before this Court seeking anticipatory bail.

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