DEVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 3 in crime No.122/2023 registered by Kadur Police Station, Chikkamagaluru for the offences punishable under Ss. 143, 448, 504, 324, 307, 56, 147, 148 and 149 of the Indian Penal Code, 1860 ('the IPC' for short) are before this Court under Sec. 438 of the Cr.P.C.

(2.) Heard the learned counsel appearing for the petitioners and the learned HCGP appearing for the respondent.

(3.) On the complaint of one Sri. Ananda Murthy K.U. son of Umesha Bovi dtd. 30/4/2023, FIR in crime No.122/2023 was registered by Kadur Police, Chikkamagaluru against one Devaraja and others for the aforesaid offences. Petitioners are arraigned as accused Nos.1 and 3 in the FIR. In the complaint it is averred that the complainant and the accused persons had a dispute and therefore, there was some ill-will between them. On 30/4/2023, at about 9.00 p.m., the accused persons allegedly came near the house of the complainant and assaulted the complainant and his friend Suresha. In the said assault, the complainant as well as his friend Suresha allegedly suffered grievous injuries. It is also alleged that the accused persons had threatened the complainant and his friend with dire consequences and thereafter, left the spot. Apprehending arrest in the said case, the petitioners had filed Crl.Misc.No.372/2023 before the Court of the Principal District and Sessions Judge at Chikkamagaluru, which was dismissed as against them on 24/5/2023. It is under these circumstances, the petitioners are before this Court.