SUPPAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused No. 7 under Section 439 of Cr.P.C. seeking her release on bail of the offence punishable under Section 395 of IPC registered in respondent Police Station Crime No. 392/2010.

(2.) BRIEF facts of the case as per the averments in the complaint are that the complainant is residing at K.R. Nagar Town, Siddalingeshwara Layout along with his wife and two children. On 2/12/2010 at about 10.30 p.m., after having dinner, they closed the door of the house and slept. At about 1.00 a.m., in the night, the complainant heard the sound of breaking the door of his house. Immediately, he saw through the windows that some unknown six persons were trying to break the doors of his house by breaking the windows and door. They threatened the complainant and his wife and taken away Mangalya from the wife. When the said persons went out side, within 5 minutes, the police came to the house. The said persons had not assaulted the complainant. It is further alleged in the complaint that the said persons were in dress of under garment, oil was applied to their body and face was covered with red color cloths. On the basis of the said complaint, the case was registered by the respondent police.

(3.) I have heard the learned Counsel appearing for the petitioner -accused No. 7 and the learned High Court Government Pleader appearing for the respondent -State.