HOOVAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are accused No.2 to 4 respectively in Crime No.101/2023 of Billikere Police Station, registered for the offence punishable under Ss. . 307,109 read with Sec. 34 of IPC. This petition is filed under Sec. 438 of Cr.P.C. seeking anticipatory bail.

(2.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent-State and perused the material on record.

(3.) Complaint is lodged by One Halegowda S/o late Halevegowda stating that their land and the land belonging to accused No.2 are situated adjacent to each other and there is a land dispute between them. It is alleged that accused No.2 and her family members were picking up quarrel with complainant's family. About a year prior to the incident, the petitioners herein quarreled with them and in this connection, there was a case registered at Billikere Police Station. After the said incident, the accused were threatening them that they will kill he complainant.