RANGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioners/accused Nos.3 and 4 in Crime No.271/2021 registered by Nanjanagudu Rural Police Station, Mysuru District, for the offences punishable under Ss. 143 , 147 , 323 , 342 , 182 , 304 , 114 read with 149 of IPC .

(2.) Heard the learned counsel appearing 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 the victim went to the house of accused No.1 and he is troubling accused No.1. Hence, accused No.1 and others i.e., accused No.3 is the mother of accused No.1; accused No.2 is the father of accused No.1 and accused No.4 is the relative of accused No.1 along with other accused persons mercilessly assaulted with their hand and kicked him, as a result, he had sustained the injuries and on the very next day he succumbed to the injuries. Hence, a case has been registered for the offences punishable under Ss. 143 , 147 , 323 , 342 , 182 , 304 , 114 read with 149 of IPC . The present petitioners are accused Nos.3 and 4 i.e., mother of accused No.1 and accused No.4 is the relative of accused No.1.