NAGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent-State. This criminal petition is filed by the petitioners/accused Nos.1, 4, 7 and 10 under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .', for short) for granting regular bail in Crime No.118/2022 registered by Kalaghatagi Police for the offence punishable under Ss. 143 , 147 , 148 , 504 , 447 , 323 , 324 , 307 , 506 r/w 149 of Indian Penal Code , 1860 (hereinafter referred to as the ' IPC ', for short).

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

(3.) The case of the prosecution is that Police have registered the complaint on 4/6/2022 at 10.30 a.m. It is alleged in the complaint that on 4/6/2022 at 10.30 a.m. when complainant and his relatives working in their land, which is in their possession, accused persons 1 to 12 came with an intention to commit murder of complainant and his relatives, assaulted them with iron rod sickle and stick and caused grievous injuries and also gave life threat to them. After registering the complaint, Police have arrested the accused persons on 4/6/2022 and on 5/6/2022 and remanded to judicial custody. Accused persons have filed bail petition before III Addl. District and Sessions Judge, Dharwad and the same came to be rejected. Hence, petitioners are before this Court seeking bail.