BASAVARAJU Vs. STATE

JUDGEMENT

(1.) This is the petition filed by the petitioners-accused under Section 438 of the Cr.P.C. seeking anticipatory bail and to direct the respondent-police to release the petitioners on bail in the event of arrest of the petitioners for the offences punishable under Sections 143, 147, 323, 324, 506, 114, 325, 326 and 354 read with Section 149 of the IPC registered in respondent-police station Crime No. 233/2013. The brief facts of the case averred in the petition are that it is alleged in the complaint that there was quarrel took place between the accused No. 1 and the husband of the complainant at Thalagavadi Village at Malavalli Taluk at the time of procession of Ganesha festival. Hence, on 10.10.2013 at about 7.30 p.m. accused No. 1 came near complainant's house and assaulted the complainant's husband and caused the injuries. On the basis of the said complaint respondent-police have registered the case against the petitioners for the alleged offences.

(2.) Heard the learned counsel appearing for the petitioners and also the learned H.C.G.P. appearing for respondent-State.

(3.) I have perused the averments made in the bail petition, FIR, complaint, bail order passed by the lower court and other materials produced in the case.