RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos. 1 to 4 have filed this petition under Sec. 438 of Cr.P.C seeking anticipatory bail in the event of their arrest in Crime No.351/2022 of Chitradurga Rural Police Station registered for the offences punishable under Ss. 143 , 147 , 323 , 324 , 354 , 506 , 341 , 504 read with Sec. 149 of Indian Penal Code, 1860 (for short ' IPC ').

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent-State. Perused the records.

(3.) The allegations of the prosecution disclose that on 2/8/2022 at about 5.30 p.m, the son of the complainant while returning to his house after attending the agricultural work, two persons were found standing in the middle of the road in Harijana Colony and they assaulted the son of the complainant. It is also alleged that later on he returned to his house and narrated the incident to his mother and in the meanwhile, all the petitioners came there and assaulted herself and her son by hands and club and also outraged her modesty. It is further alleged that during the course of the incident, she was also abused and threatened and as such, the complaint came to be lodged.