SHIVANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.2, 3, 5, 6, 8, 9, 11 and 12 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.118/2022 registered by the Kalaghatagi Police Station, for the offence punishable under Ss. 143, 147, 148, 504, 447, 323, 324, 307 and 506 read with Sec. 149 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 Irappa Govindnavar filed a complaint before the police on 4/6/2022 alleging that there is a civil dispute between the parties and the case is pending before the Civil Court. That on 4/6/2022, when the complainant along with 8 other members were cultivating the disputed land, the accused persons came at about 12.00 noon with deadly weapons and assaulted the complainant. Accused No.1 assaulted with iron rod on his head and accused No.12 assaulted all over his body with stick. When the complainant's companions tried to interfere, they were also assaulted. After registering the case, all the accused filed bail applications which came to be rejected. Accused Nos.1, 4, 7 and 10 are released on bail in Crl.P.No.101817/2022. These petitioners apprehending their arrest by the police, are before this Court seeking anticipatory bail.