JANARDHAN P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have filed this petition under Sec. 438 of Cr.P.C for enlarging them on anticipatory bail in the event of their arrest in Crime No.112/2022 of Thirumallashettihalli Police Station registered for the offence punishable under Ss. 147 , 148 , 149 , 307 , 427 and 120B of IPC and also under Ss. 25 , 26 and 27 of the Arms Act, 1959.

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent - State. Perused the records.

(3.) The brief facts of the case are that the complainant Sunitha has lodged a complaint on 22/7/2022 alleging that at about 2.30 p.m., to 3.00 p.m., one K. Rajesh has informed her husband on phone stating that the present petitioners are trying to remove the compound and they trespassed on the land and further it is asserted that he was also assaulted. Then husband of the complainant went near the land and she along with her relatives and villagers visited the land. It is alleged that at that time, the petitioners tried to kill her husband Sunil and brother-in-law, Rajesh by firing with the pistol/gun and her husband sustained bullet injury on his leg. It is also alleged that accused No.2 had also fired bullets towards K.Sunil and Rajesh with an intention to cause their deaths, and accused No.3 assaulted her husband as well as Rajesh with an iron rod. Then the persons who were present at the spot pacified the matter and the injured were shifted to the hospital. As such, the complainant has lodged a complaint. On the basis of the complaint, the crime was registered and an FIR came to be issued.