SHIVARAJKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused No.3 is seeking anticipatory bail in Crime No. 22/2023 of Masti Police Station registered for the offence punishable under Sec. 323, 324, 354, 504 , 506 read with 149 of IPC .

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader and perused the material available on record.

(3.) A perusal of the complaint dtd. 23/2/2023 lodged by one Vanitha W/o Suresh reveal that there is a land dispute between the families of the complainant and the accused. On 10/2/2023 at about 10:30 am, accused No.4 by name Narayandas called the complainant's husband over phone asking him to pay a sum of Rs.1,00,000.00 to settle the dispute, but he refused, for which the said accused threatened him with dire consequences. On the next day at about 10:30 am he was informed that there is a complaint lodged at Masti Police Station and therefore, he went to the police station to enquire. It is alleged that, at about 02:30 pm when the complainant went near her land, all the accused assaulted her with hands and outraged her modesty. Further, when the complainant's husband returned from Masti, Petitioner and accused No.2 by name Ravindra are alleged to have brought a long and rod and attempted on the life of her husband. It is further alleged that accused No.5 abused her and instigated others to assault them.