GHEMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners-accused Nos.1 and 2, who are sought to be prosecuted for the offences punishable under Ss. 506 , 504 , 143 , 147 , 148 , 149 , 323 , 324 and 326 of IPC, have filed this petition under Sec. 438 of Cr.P.C. to enlarge them on anticipatory bail in Crime No.l71/2023 registered by Chincholi Police Station for the aforesaid offences.

(2.) Heard the learned counsel for the petitioners- accused Nos.1 and 2 and the leaned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that, on 30/5/2023 at about 7.30 a.m., when the complainant's husband went outside the house, the dog of the accused came to bite him and to avoid the same he pelted stone on the dog. Thereafter, the accused abused her husband in filthy language and accused No.1 assaulted her husband with stone on his head, accused No.2 assaulted with stone on his mouth, accused No.3 fisted with hand on his chest, accused No.4 pushed him on the ground and accused Nos.5 and 6 instigated the other accused persons to commit the offence.