USMAN N.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(2.) The present petitioners are arraigned as accused nos.1 and 3.

(3.) The facts are that the complainant has alleged that his mother and brother came to the house of his sister at Angaragundi, Bikampady and on 1.4.2016 at about 9.30p.m., the petitioners and others had illegally entered the house and threatened his sister and molested her and there was also an attempt made to stab her and at which time, the complainant had prevented them. Petitioner no.1 had turned on the complainant with a knife and had caused bleeding injuries on his forehead and right palm. Accused no.2 had assaulted him with a stick and accused nos.1 to 3 had assaulted his mother and sister -in -law and accused no.4 had thrown stones at the window panes and damaged the same. Accused no.5 had abused and threatened his sister, etc. However, it is stated that there is a counter complaint by the petitioners to the effect that on 1.4.2016 at about 10p.m., when he came home with a minor girl, the accused, Hameed and another had restrained him by parking their motor cycle across the road and when he was alighting from the car to find out the reason, Ramlan Siddique, Aboobakkar Chacha and another had assaulted him and had badly injured him and at which time, the other accused also arrived there in a Swift Car and had again commenced assaulting the petitioner by kicking him. At which time, the accused had assaulted the wife and mother of petitioner no.1 and had attempted to kill petitioner no.1 and they were thereafter taken to a hospital. Hence, there was a case and counter case.