LAKSHMANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners-accused Nos.1, 6, 8 and 10 under Sec. 439 of Cr.P.C., seeking for grant of bail in Crime No.78/2022 registered by Hosahalli Police Station in Kudligi Taluk, Vijayanagara District, for the offences punishable under Ss. 143 , 147 , 148 , 324 , 307 , 504 and 506 read with Sec. 149 of the Indian Penal Code (for short ' IPC ').

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

(3.) It is the case of the prosecution that on the complaint of one Durugappa, Police registered the case. It is alleged by him that he along with his sister and brother-in-law Siddappa residing in Igalamallapura village. Two years back, Siddappa was approached the village panchayat for allotting him a site in the village. At that time the accused No.1 said to have quarreled with Siddappa stating that he is from some other village i.e. Kuppinakere village and why he should required a house in Igalamallapura village. On that background, on 2/4/2022 the complainant's brother-in-law Siddappa was proceeding on the way to the house, the accused No.1 picked up quarrel with him and assaulted him with a wooden stick and caused injuries and the said Siddappa fell down. The complainant's son Abhishek came and informed the same. Thereafter the complainant and others went their, likewise the petitioners are also went their. There was a quarrel between both the groups and the case and counter case is registered by the Police. Accordingly, the petitioners-accused Nos.1 to 3 arrested on 3/4/2022. The accused No.10/petitioner No.4 arrested on 04. 04.2022 and they are all remanded to judicial custody. The bail petition came to be rejected by the Sessions Court, hence they are before this Court.