NARAYANASWAMY Vs. STATE

JUDGEMENT

(1.) The petitioners are arrayed as accused in Crime No. 66/2014 registered by Avalahally Police Station, Hosakote Circle, Bangalore. Crl.P. No. 2951/2014 is filed by accused 2, 3, 6 and 8 and Crl.P. No. 2696/2014 is filed by accused No. 1 seeking anticipatory bail. Crl.P. No. 2686/2014 is filed by accused 4, 9 and 10 seeking bail under Section 439 of Cr.P.C.

(2.) The complainant has filed I.As. 1/14 in Crl.P. Nos. 2686/2014 and 2696/2014, seeking permission to assist the prosecution. The applications are allowed and learned counsel for the complainant is permitted to assist the prosecution.

(3.) The learned counsel for petitioners submitted that there were civil disputes between the complainant and accused persons. It is submitted that the petitioner in Crl.P. No. 2696/2014 (accused No. 1) and his family members had filed a suit in O.S. No. 1231/2005 seeking permanent injunction, against one A. Bathegowda, who happens to be the brother of Local Inspector M. Srinivas. The suit came to be decreed.