ASHOK HULIYA GOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP is directed to take notice for respondent- State.

(2.) Heard the arguments of the learned counsel for petitioners and learned High Court Government Pleader for respondent.

(3.) The case of the prosecution is that on the complaint of one Seethe wife of Narayana Gowda has lodged complaint before Siddapura Police alleging that on 8/6/2022, because of rain herself and her relatives were repairing the road/path road by using JCB. At that time, accused no.1 came and picked up quarrel and went away. He again came back along with accused nos.2 to 6 by holding clubs and assaulted complainant and her relatives and damaged the JCB and motorcycle belongs to the driver of the JCB by cutting diesel pipe of JCB and also assaulted the drive of the JCB and threatened with dire consequences. After registering the case, Police are trying to arrest these petitioners. Present petitioners filed bail application before Sessions Judge and the same came to be rejected. Hence, they are before this Court seeking bail.