HANUMANTAPPA Vs. NILAPPA AND ORS.

JUDGEMENT

(1.) This petition is filed by the complainant to set aside the order passed on 27/10/2014 by the learned Principle District and Sessions Judge, Gadag, in enlarging the accused on bail.

(2.) Facts briefly stated, a sue motu complaint was registered by the respondent police in respect of the offences under Ss. 143,147, 149, 307, 324, 326, 504,506 of IPC and Sec. 2(v),3(1)(10) of SC and ST (Prevention of Atrocities) Act, 1989. Totally 18 persons were arrayed as accused persons. The gist of the complaint was, there was an altercation on 26/9/2014, at Balehosur village. The complainant on getting the information, proceeded to that place. On his enquiry with the injured, they came to know that the accused persons in pursuance of the dispute in respect of a landed property assaulted with the lethal weapons. However, the injured submitted that their Advocate will lodge the complaint. The accused persons were arrested on 28/9/2014 and moved the application under Sec. 439 of Cr.P.C.

(3.) After hearing both sides, the learned Judge, vide order dated 22/9/2014, enlarged the accused Nos. 2 to 5, 8 and 11 to 13 and the bail petition came to be allowed.