BHEEMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C., seeking to enlarge petitioners/accused Nos.1 and 2 on bail in the event of their arrest in Crime No.47/2021, registered at Yadgir Women Police Station, Yadgir, for offence punishable under Sections 143, 147, 323, 324, 504, 506, 354 r/w 149 of IPC .

(2.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent State and perused the material on record.

(3.) It is alleged that on 14.07.2021 at about 3.00 p.m., the brother-in-law of the complainant had gone to attend a funeral. At that time, He was abused by accused No.2. Thereafter, at about 5.00 p.m., when the complainant, her husband and other family members were present in the house, all the accused came near their house forming an unlawful assembly holding wooden sticks etc., with a common object of assaulting and causing injuries to them. It is alleged that accused No.1 abused the complainant's brother-in-law and when complainant's husband went to his rescue, he was also beaten by the said accused and assaulted with wooden stick. When the complainant intervened, she was dragged and assaulted on her head with a wooden stick and her daughter by name Renuka was also beaten by the accused persons. Further, accused No.1 abused Mallamma alias Sannamallamma and dragged her by hands and assaulted her with a wooden stick on her head and other accused persons also abused them and assaulted with hands etc.