ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners/accused No.1, 6 and 9 to 11 on anticipatory bail in Cr.No.101/2022 of Hanumasagar police station, registered for offences punishable under Ss. 143 , 147, 148, 323, 324, 326, 307, 504, 506 read with Sec. 149 of IPC.

(2.) Heard both the sides and perused the material on record.

(3.) In brief, case of the prosecution is that about 14 years prior to the date of incident in question, first informant's father had committed the murder of one Doddayellappa Makali, hence the family members of Doddayellappa Makali were nursing ill will against the family of first informant. In this background, on 8/8/2022 at about 9 p.m., all the accused formed an unlawful assembly armed with sticks and knife, picked up quarrel and assaulted the first informant and his family members with an intention to commit murder and caused injuries to them with the weapons they were carrying.