REKHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The order dtd. 28/10/2022 passed by the Court of Additional Civil Judge and JMFC, Bhalki in C.C.No.313/2014 allowing the application filed by the prosecution under Sec. 319 of Cr.P.C., and issuing notice to the petitioner herein, is under challenge in this petition filed under Sec. 482 of Cr.P.C.

(2.) Heard both sides and perused the material on record.

(3.) It is alleged by the prosecution that on 16/1/2014 at about 12.30 noon, in view of a civil dispute, when the complainant and his wife Rangamma were proceeding towards their land accused Nos.1 to 4 wrongfully restrained them and assaulted with club, knife etc., and caused injuries to them.