SHESHAMMA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioners under Sec. 438 of Cr.P.C for enlarging them on Anticipatory Bail in in the event of their arrest in Crime No.104/2022 of Chikkamagaluru Women Police Station, registered for the offences punishable under Ss. 448, 323, 307, 506 of IPC r/w Sec. 34 of the IPC.

(2.) Heard the arguments advanced by the learned counsel for petitioners and learned HCGP for respondent- State. Perused the records.

(3.) The brief factual matrix leading to the case are that the petitioners are the sisters of the husband of the complainant. Further 2nd petitioner had filed a suit for partition in O.S No.58/2018 seeking partition in the family properties and the said suit came to be decreed by awarding 1:7 share in favour of each petitioners. The said suit came to be decreed on 2/3/2022 and it is alleged that on 27/8/2022 night at 8.00 p.m the complainant was alone in the house. When she had been to washroom, the present petitioners entered the house of the complainant and concealed their presence. When she returned from the washroom, the petitioners assaulted her by hands and petitioner Nos.1 and 3 caught hold of the complainant while 2nd petitioner Nagarathna administered the rat paste to her forcibly.