JATTOJI RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.2 and 3 under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.231/2021 of Manchenahalli Police Station, registered for the offences punishable under Ss. 427 , 302 , 143 , 149 read with Sec. 34 of IPC pending on the file of II Additional District and Sessions Judge, Chikkaballapura in S.C.No.19/2022.

(2.) The brief factual matrix leading to the case is that the wife of the deceased Aswatharam lodged a complaint wherein allegations were levelled against accused Nos.1 to 4 that there was a quarrel between them and deceased with regard to tomato crops. It is further asserted that on the date of the incident when the husband of the complainant went near the subject land to pluck the tomatoes in the early morning at 6.45 am, accused Nos.1 to 4 is said to have assaulted the husband of the complainant and when the same was brought to the complainant's notice, she went along with her son and found her injured husband. He had sustained injuries on his chest and on enquiry, it is alleged that accused Nos.1 to 4 assaulted her husband and damaged the car. In this regard, she lodged a complaint. On the basis of the complaint, the Investigating Officer had undertaken the investigation and apprehended the petitioners. The material objects were also recovered including blood stained clothes and wooden club from the present petitioners and other accused. The Investigating Officer found that there is sufficient material evidence as against the present petitioners and other accused. Hence, he submitted the charge sheet. The petitioners had approached the learned Sessions Court seeking regular bail and the same came to be rejected. Hence, the petitioners are before this Court.

(3.) Heard the arguments advanced by the learned counsel for the petitioners and learned High Court Government Pleader. Perused the records.