JAYALAXMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners/accused Nos.4 and 5 under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .' for brevity) for granting anticipatory bail in Crime No.65/2022 registered by the Navalgund Police for the offence punishable under Ss. 506 , 504 , 143 , 147 , 149 , 307 , 323 , 324 and 354 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for brevity).

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

(3.) The case of the prosecution is that, one Basayya Kallayya Kiragi filed complaint before the police on 10/5/2022 alleging that 4 acres of agricultural property belongs to their(complainant and his elder brother) mother. After the death of their mother. The property was transferred to the name of his brother-accused No.1 and there was a property dispute in the family and on that background on 9/5/2022 the accused persons is said to have picked up quarrel abusing in filthy language and when the same was questioned by the injured, accused Nos.1 to 3 and these petitioners are stated to have abused in filthy language and outraged the modesty of the wife of the complainant. On the next day, they lodged the complaint and after registering the case, accused Nos.1 to 3 were arrested by the police. The petitioners/accused Nos.4 and 5 apprehending their arrest in the hands of the police, approached the learned Sessions Judge seeking anticipatory bail which came to be rejected. Hence, they are before this Court seeking anticipatory bail.