LAKSHMANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two separate petitions are filed under Sec. 439 of Cr.P.C. seeking bail in Crime No.137/2023 for the offences punishable under Ss. 143, 147, 148 , 323, 307, 448, 427, 504 and 506 R/w Sec. 149 of Indian Penal Code (for short " IPC "). While Criminal Petition No.101327/2023 is filed by the accused No.3, Criminal Petition No.101336/2023 is filed by the accused Nos.2, 5 and 6.

(2.) In support of their petitions, petitioners have contended that there is no nexus between them and the alleged offences. They have been falsely implicated at the insistence of persons inimical towards them. There is a delay in filing the complaint. After deliberation, petitioners are being falsely implicated. Accused Nos.2 and 8 are brothers. Whereas accused Nos.5 and 6 are relatives of accused No.2. Accused Nos.1 and 3 are relatives. Accused Nos.1 and 4 are Gram Panchayat members. Accused No.7 is the Ex-Gram Panachayat President. As they are the supporters of BJP party, they have been falsely implicated.

(3.) Learned High Court government Pleader has filed oral objections stating that the case in crime No.137/2023 is registered the against all the accused persons including the petitioners for the offences punishable under Ss. 143, 147, 148, 323, 307, 448, 427, 504 and 506 R/w Sec. 149 of IPC and investigation is taken up. The complaint came to be filed on 27/5/2023, to the effect that at around 3.00 p.m. accused Nos.1 to 8 along with others quarreled with security guards demanding transportation work. They barged into admin office of the factory and hearing the commotion, the manager of the factory Sri.Manish Agrawal came out of the cabin and enquired. The accused persons abused him in filthy language and gave threat to his life.