DODDA THAMMAIAH, S/O. SRI ERANNA AND OTHERS Vs. STATE OF KARNATAKA, BY CHANDRASHEKHARAPURA POLICE STATION, GUBBI TALUK, TUMKUR DISTRICT

JUDGEMENT

(1.) THE petitioners who have been arraigned as accused Nos. 2 to 6, in Crime No. 16/ 2012 of Chandrashekharapura Police Station, Gubbi Taluk, Tumkur District, apprehending their arrest by the respondent - Police in connection with the said case, have presented this petition under Section 438 of the Code of Criminal Procedure seeking relief of anticipatory bail. According to the prosecution, on the basis of the complaint lodged by one S.N.Boregowda. Section Officer, B.E.S.C.O.M. Chandrashekharapura at about 10:30 p.m. on 18.03.2022, the aforesaid case came to be registered and the investigation was taken up. The allegations made in the complaint are that an 18.03.2012 at about 05:30 p.m. when complainant along with other staffs of B.E.S.C.O.M. went near 100 KVA transformer in front of KG.Temple. Primary School, to under take some repair work there, noticed some devise fixed to draw unauthorised electricity and when they were attempting to remove the same, these petitioners and others being residents of Chandrashekharapura, came there in a group, picked up quarrel with the complainant, abused him in filthy language, threatened him with dire consequences if he removes devise fixed for drawing electricity, assaulted him and other staffs by hands and thereby prevented the public servants from discharging their duty.

(2.) ON coming to know of the registration of the case., the petitioners approached the learned Sessions Judge. Tumkur, seeking relief of anticipatory ball However, the said petition came to be rejected. Therefore, the petitioners are before this Court.

(3.) I have heard both aides. Perused the records made available.