THIMMAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 to 6 under Sec. 438 of Cr.P.C. for granting anticipatory bail in Crime No.146/2022 registered by Saligrama Police Station, K.R.Nagar, Mysuru city, for the offences punishable under Ss. 143, 148, 448, 307, 354, 323 read with 149 of IPC.

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

(3.) The case of the prosecution is that the complainant/injured- Nithin C who gave the statement before the police in Shubhodaya hospital, Mysuru alleging that on 23/6/2022 at about 8.00 p.m., his aunt called him and informed that her brother-in-law that is petitioner No.3 herein and his relatives were quarreling with her and also with her daughter hence, the complainant went to his aunt house at 9.15 p.m., on the said day and on enquiry, petitioner No.3 along with other accused persons picked up quarrel with the complainant on the guise that he has came for the purpose of making galata with them and hence, petitioner No.2 assaulted the complainant with the backside of the machete on his right hand, head, right leg and left arm also on the front side of the head, as a result, the complainant sustained bleeding injuries and when his aunt came to rescue the complainant, petitioner Nos.1 and 2 assaulted on her with their hands and all accused persons tried to outrage the modesty of the daughter of his aunt and when the villagers came to the spot, all the accused persons ran away from the place and one Dileep took the complainant to the hospital for treatment. Based on the complaint, the police have registered the case against the petitioners herein for the aforesaid offences. Thereafter, the petitioners have approached the Trial Court and the Trial Court rejected their bail application hence, the petitioners are before this Court.