RATHNAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 under Sec. 438 of Cr.P.C. seeking anticipatory bail in Crime No.94/2021 registered by Thirumalashettahalli Police Station, Bengaluru, for the offences punishable under Ss. 323 , 324 , 504 , 506 read with Sec. 34 of Indian Penal Code, 1860. After investigation, the police have filed the charge sheet for the offences punishable under Ss. 326 , 354 , 323 , 504 , 506 read with Sec. 34 of IPC showing the petitioner as absconding.

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

(3.) The case of the prosecution is that one Smt.Pushpa filed the complaint on 22/9/2021 alleging that she was going for agricultural work in her land. Her father- in-law accused No.1 and her mother-in-law accused No.2 were also doing agriculture work in their land, which is adjacent to the land of the complainant. The complainant while doing agriculture work, accidentally walked on the crops of the petitioner and a branch of the plant was broken. Therefore, the accused picked up quarrel and assaulted with club on the nose of the complainant and caused grievous injuries.