SIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused No.1 to 9 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.59/2022 registered by the Hansabhavi Police Station, Hirekerur Circle, for the offence punishable under Ss. 143 , 147 , 148 , 323 , 324 , 326 , 307 , 355 , 448 , 504 , 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 Sri. Shantappa Vallagaddi filed a complaint to the police on 22/4/2022 alleging that on the earlier day at about 10:30 am the accused joined together with an intention to commit murder of his son entered his house, with a wrong impression that his son-Shivaraj was loving the daughter of accused No.1, they dragged him out and assaulted his son with his hands, fisted on the face and torn the clothes of his son and completely made him naked and they took him on a procession in an open tractor and tied him to a pole in front of Durgadevi temple. When the complainant and his relatives tried to rescue, the accused threatened that they would commit murder. After registering the case, since the police were making hectic efforts to arrest the petitioners, hence, they approached the learned Sessions Judge seeking anticipatory bail which came to be rejected. Hence, the petitioners are before this Court.