ASHWATH T. J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are accused Nos.2 and 4 in Crime No.235/2022 of Halebeedu Police Station are seeking bail under Sec. 439 of Cr.P.C. for the offences punishable under Ss. 504, 506, 323, 324, 307, 302 read with Sec. 34 of IPC.

(2.) Heard the arguments of Sri. Suyog Herele.E, learned counsel for petitioners and learned HCGP for respondent/State.

(3.) It is the contention of the learned counsel for the petitioners that the alleged incident took place at the instance of the deceased Yashwantha, CW.1 - Shobharani, CW.2-Yatisha and CW.3-Gundamma. After the measurement by Gram Panchayat officers, the encroachment of road by Cw.1 to Cw.3 has been pointed out, they were asked to remove the vegetables grown on the road for which they have refused and made attempt to assault against the accused persons.