VENKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.102600 of 2025 is filed by accused Nos.4 and 6 for grant of regular bail, whereas Criminal Petition No.102601 of 2025 is filed by accused No.2 for grant of anticipatory bail, in connection with Crime No.154 of 2025 of Mudhol Police Station, Bagalkote, for the offences punishable under Ss. 189(2) , 191(2) , 191(3) , 126(2) , 118(1) , 118(2) , 109(1) , 76 , 49 , 352 and 351(2) read with Sec. 190 of the Bharatiya Nyaya Sanhita, 2023.

(2.) The brief facts of the prosecution case are that, the family of the de facto complainant and the accused persons are relatives and there is rivalry between both the parties in respect of a pathway. On 3/6/2025, when the de facto complainant and his son were proceeding to attend some religious ceremony, at that time, the petitioners and other accused formed unlawful assembly by holding deadly weapons like chilli powder, crow-bar, axe, stone, chain and clubs, thereby committed rioting, wrongfully restrained the de facto complainant and his son from proceeding further, took quarrel with them, assaulted them with deadly weapons and thereby, caused severe injuries. They also intentionally insulted to provoke their breach of peace and made criminal intimidation to eliminate them. Hence, the de facto complainant lodged a complaint, which led to registration of First Information Report and investigation.

(3.) Heard Sri Shivanand Malashetti, learned counsel for the petitioners, and Smt. Kirtilata Patil, learned High Court Government Pleader for the respondent-State.