MOKSHARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 2 in Crime No.202/2023 registered by the Chickmagalur Rural Police, for the offences punishable under Ss. 504, 323, 324, 354, 506 read with Sec. 34 of IPC, pending on the file of I Additional Senior Civil Judge and JMFC, Chikkamagaluru, are before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) On the complaint made by Smt. Revathi W/o Late Gangadhara dtd. 15/6/2023, the FIR in Crime No.202/2023 was registered by Chickmagalur Rural Police against the petitioners herein for the aforesaid offences. In the complaint, it is averred that when the complainant along with her son and son-in-law was in her house, the accused persons who are the children of her husband's elder sister came to her house and started quarreling with her alleging that she had removed the fence of their property. It is also alleged that accused persons assaulted the complainant and her family members and had caused them injuries. It is further averred that the accused persons outraged modesty of the complainant and it is in this background, she has approached the Police and lodged the FIR in Crime No.202/2023. Apprehending arrest in the said case, petitioners had filed bail application before the II Additional District and Sessions Judge, Chikkamagaluru, under Sec. 438 of Cr.P.C. in Crl.Misc.No.484/2023, which was dismissed on 5/7/2023. It is under these circumstances, the petitioners are before this Court.