PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in both these petitions are accused in Crime No.12/2022 of Yadgiri Rural Police Station, which crime was originally registered for the offences punishable under Ss. 341, 323, 504, 506 read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as 'IPC'). However, during the course of investigation Sec. 302 of IPC is also said to have been incorporated in the case.

(2.) The summary of the case of the prosecution is that on the date 30/1/2022, the parents of the complainant and uncles of the complainant together went to the house of accused No.1 - Mannu @ Manohar to have negotiation and talk about the partition of the alleged ancestral property. According to the complainant, the accused No.1 - Mannu @ Manohar, who was in the house apart from refusing to talk regarding the partition of the property also denied his relationship with the complainant's family, abused them in filthy language and threatened them of taking away their life.

(3.) Criminal Petition No.200425/2022 is filed by accused Nos.8 and 12 for their enlargement under Sec. 439 of Cr.P.C., however, Criminal Petition No.200424/2022 is filed by accused Nos.9, 10 and 11 seeking the relief of anticipatory bail under Sec. 438 of Cr.P.C.