SUBHAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for the respondent/State.

(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 Sri. Kallappa Sangappa Jogi filed a complaint before the police on 29/5/2022 alleging that there was a quarrel between Halegoudar's family and the family members of the complainant about two months back at the time of Hanuman temple fair. On that background, the accused stated to have nursing enmity. On 28/5/2022 at 10:00 pm all these accused persons came on motorbikes holding deadly weapons and attacked the injured persons namely Manoj Kallappa Jogi, Mohan Kallappa Jogi, Anill Pundalikoppa Jogi, Shanmukha Pundalikoppa Jogi, Shridhar Ashok Jogi and Maruti Shivanand Jogi with deadly weapons like chopper, axe and rod. After causing injuries, they left the vehicles and ran away from the spot. After registering the case, the police making hectic efforts to arrest to the petitioners, approached learned Sessions Judge for granting anticipatory bail which came to be rejected. Hence, they are before this Court.