RAJE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of arrest of the petitioner/accused No.1 in Crime No.247/2022 of Turuvekere Police Station, registered for the offences punishable under Ss. 323, 324, 325, 354, 504 and 506 read with Sec. 34 of IPC, pending on the file of Senior Civil Judge and JMFC at Turuvekere, Tumkur District.

(2.) Heard the arguments advanced by the learned counsel for the petitioner and learned High Court Government Pleader for respondent-State. Perused the records.

(3.) The brief factual matrix leading to the case are that on 2/11/2022 at about 11.00 a.m. the complainant's mother Gowramma had been to their land in K.Bevinahalli village to see the ragi crop. Then she found that the adjacent land owner i.e., the present petitioner and his wife had encroached the land of complainant and had grown the crop. It is further alleged that on 1/11/2022 the complainant had removed the pumpkin plants which were grown in their land. In this regard the petitioner and his wife had questioned the complainant's mother and they quarreled with her by abusing her in filthy language and pulled her saree by outraging her modesty. It is alleged that when the complainant went there to rescue his mother, the petitioner assaulted him with a club on his leg and left hand and bite the ear of the complainant as a result the portion of the ear was dislocated and he suffered injury. It is further alleged that accused No.2- Sujatha has also assaulted the complainant by stick and threatened. In this regard a complaint came to be lodged. On the basis of the complaint, crime came to be registered. The petitioner apprehending his arrest had approached the learned sessions judge and learned sessions judge have rejected the petition filed by the present petitioner, but allowed the petition filed by accused No.2 alone. Hence, the petitioner is before this Court.