TIRUPATI TUKARAM JANAGERI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 to 9 under Sec. 438 of Cr.P.C., seeking for grant of anticipatory bail in Crime No.114/2022 registered by Mundagod Police Station for the offences punishable under Ss. 143, 147, 447, 323, 324 , 341, 354B, 504, 506 read with Sec. 149 of the Indian Penal Code (for short ' IPC ').

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

(3.) The case of the prosecution is that on the complaint of one Smt. Jayalakshmi W/o. Durgappa Goudgeri before the Police on 3/6/2022 alleging that on 2/6/2022 at 8.00 p.m., accused No.1 along with the other accused persons called the complainant and her husband and abused them in filthy language and after they came assaulted them, when she ran for excuse they have assaulted her and outraged her modesty and also kicked her husband and assaulted with sticks and caused injuries. After registering the case, the Police arrested the petitioners. The bail petition of the petitioners came to be rejected by the Sessions Court, hence they are before this Court.