PRAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Crime No.84/2023 has been registered by Kadugodi Police Station against accused Nos.1 to 3 for offences punishable under Ss. 506, 307, 354 read with 34 of IPC, on a complaint lodged by one Sagar s/o late Venkataramanappa.

(3.) The complainant and his wife are alleged to have been assaulted by accused Nos.1 to 3 on 2/4/2023 at about 11.30 am., when the complainant went and questioned them, coming to know that they were trying to illegally sell the sites formed in the land. As per the complaint averments, all the accused assaulted the complainant with rod and clubs with an intention to commit his murder and also tried to hit him with stone on his head and his wife when she tried to intervene.