SHABBIRSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are accused Nos.1 and 2 respectively in Crime No.173/2022 of Adur Police Station registered for the offence punishable under Ss. 323, 326, 504, 506 r/w 34 of IPC .

(2.) This petition is filed under Sec. 438 of Cr.P.C. to enlarge petitioners/accused on anticipatory bail.

(3.) Complaint is lodged by one Moulali Imamhussain Nadaf, brother-in-law of the injured by name Jakirhussain. The gist of the complaint is that accused No.1 is the brother of the injured and one year prior to the date of incident, there was a settlement / partition between them, as per which, accused No.1 received a tractor and other equipments were given to his brother / victim. Accused No.1 was demanding even those articles and in this connection, he was quarreling with his brother/victim. On 26/11/2022, accused No.1 along with accused No.2 picked up quarrel with the injured, abused him in filthy language and assaulted him with an iron rod and caused injuries to him.