NANDINI L.M. Vs. DEVARAJ P.

JUDGEMENT

(1.) Petitioner is seeking to cancel the anticipatory bail granted to the accused/respondent Nos.1 to 3 by the learned Sessions Judge in Crl.Misc.No.10260/2022 dtd. 28/10/2022.

(2.) The grounds raised by the petitioner/complainant are that, inspite of specific condition imposed not to threaten the complainant and other witnesses, the accused have violated the said condition by threatening the complainant to withdraw the case and also assaulted her.

(3.) Petitioner's counsel would contend that in respect of an incident occurred on 9/7/2023 which is after granting anticipatory bail to respondent Nos.1 to 3, petitioner has lodged a complaint and a case has been registered against them for the offence punishable under Sec. 506, 504, 323, 324 read with Sec. 34 of IPC in Crime No.139/2023 of Hebbal Police Station. He contended that the accused have not only threatened the complainant and her brother, but also assaulted and caused injuries to them, which is evident from the wound certificates issued by the Bangalore Baptist Hospital, wherein, it can be seen that the complainant as well as her brother have sustained injuries and the complainant has sustained swelling around left eye and cheek region.