RAJESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 2 under Sec. 438 of Cr.P.C. for granting anticipatory bail in Crime No.84/2022 registered by Doddabelavangala Police Station, Bengaluru, for the offences punishable under Ss. 323, 504, 354, 506 read with 34 of IPC .

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is that the complaint was lodged by one Rajamma alleging that on 22/6/2022 at 4.00 p.m. accused Nos.1 and 2 said to have drunk alcohol near the farm house and when her husband questioned the same, accused are said to have abused in a filthy language and assaulted him and then she intervened the quarrel. The petitioners also abused and dragged her and also pulled her mangalasutra. The petitioner No.1 is said to have declared that he has already went to jail twice and he is ready to go to jail for the third time and he will commit the murder. Based on the complaint, the police registered the case and now hectic efforts are made to arrest the petitioners.