LAXMAN POOJARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.52/2022 registered by the Gangolli Police Station, Udupi, for the offences punishable under Ss. 143, 147, 148, 447, 323, 354, 506, 149, 326 of IPC.

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

(3.) The factual matrix of the case is that accused No.1 had borrowed a loan of Rs.1,00,000.00 from SKS Sangha in the name of the complainant but the same has not been repaid inspite of demand made by the complainant and that on 13/6/2022 at 9.00 p.m, accused No.1 along with the petitioner/accused No.2, her son-accused No.3 and daughter- accused No.4 trespassed the property of the complainant and took up a quarrel regarding non-payment of the loan amount by accused No.1. Accused No.1 assaulted the complainant on her cheeks, accused No.3 by holding the hands of the complainant abused in a filthy language and pulled the nightie of the complainant and by hearing the screaming the sound, the husband of the complainant rushed to the spot and tried to pacify the incident, this petitioner assault the husband of the complainant with the brick on his face and this petitioner along with other accused persons assaulted the complainant and her husband with their hands and legs and also caused life threat to them as a result, the husband of the complainant sustained grievous injuries on his face. Based on the complaint, the police have registered the case against this petitioner along with other accused persons for the aforesaid offences.