SRINIVASA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 to 4 in Crime No.252/2023, registered by Kolar Rural Police Station, for the offence punishable under Ss. 341, 504, 143, 147, 148, 149, 323, 324 , 326 and 354 of IPC are before this Court seeking anticipatory bail.

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

(3.) On the complaint of Smt.Priya R., dtd. 22/5/2023, F.I.R. in Crime No.252/2023 was registered by Kolar Rural Police against the petitioners and five others for the aforesaid offences. In the complaint it is alleged that on 21/4/2023 at about 9.30 pm, accused persons allegedly had assaulted the complainant and her family members and also abused them. It is alleged that in the said incident complainant had suffered grievous injuries on her left foot. Thereafter, there was a panchayat. Subsequently on 21/5/2023 at about 7.00 pm, once again the petitioners allegedly had abused and assaulted the complainant and her family members. In this connection she has approached the Police on 22/5/2023 at about 17.30 hours and had lodged the complaint, which had resulted in registering F.I.R. in Crime No.252/2023. Apprehending their arrest in the said case petitioners had filed Crl.Misc.No.410/2023 before the Court of I Additional Sessions Judge at Kolar, which was dismissed as against them on 3/6/2023. It is under these circumstances, petitioners are before this Court.