LAKSHMANA Vs. STATE

JUDGEMENT

(1.) The Criminal Petition No.5325/2022 is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioners/accused Nos.1,

(2.) , 4 and 8 on bail and Criminal Petition No.5400/2022 is filed under Sec. 438 of Cr.P.C. to enlarge the petitioners/accused Nos.3, 5 to 7 on bail, in the event of their arrest in respect of Crime No.62/2022 registered by Srirampura Police Station, Chitradurga, for the offence punishable under Ss. 143 , 147 , 447 , 323 , 307 , 504 and 506 read with Ss. 149 of IPC. 2. Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that there was a civil dispute between the parties in respect of 5 acres of land and also, there was an order by the Court to give the property to the extent of 39 guntas in favour of the mother. That on 3/5/2022, when the complainant and his father were there in the land removing the weed at around 12.00 p.m., these petitioners came and abused in filthy language and Gangadhar, who was having petrol in the bottle, poured the same and Lakshmana set fire and when he went to rescue his father, all of them have assaulted him and when the father screamed at the spot, Basavaraju, Eshwarappa and father of Nataraj i.e., Shivanna, rushed to the spot and pacified the galatta and while leaving the said place also, the petitioners have stated that not going to leave him and immediately, the injured was taken to Srirampura Government Hospital and thereafter, for further treatment, he was taken to Bengaluru Hospital. Hence, case has been registered at the first instance for the offence under Sec. 307 of IPC and thereafter, invoked the offence under Ss. 143 , 147 , 447 , 323 , 504 and 506 read with Sec. 149 of IPC and the matter is under investigation.