K V VASUDEVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.4916/2016 is filed under Section 439 of Cr.P.C. by one Vasudeva who is arrayed as accused No.1 and Crl.P.No.4917/2016 is filed under Section 438 of Cr.P.C. by one Muniraju arrayed as accused No.2, seeking bail and anticipatory bail respectively in connection with crime No.88/2016 registered by the respondent Police for the offences punishable under Sections 143, 147, 323, 504, 506, 309 and 149 of IPC.

(2.) Heard the learned Counsel for the parties and perused the FIR complaint and order passed by the Sessions Judge, Chickballapur, rejecting the bail petitions filed by the petitioners under Sections 439 and 438 of Cr.P.C. seeking regular bail and anticipatory bail respectively.

(3.) As per the allegations made in the complaint lodged by the complainant Lingareddy, his grandfather ThammeGowda had two sons namely Ashwatappa and Muninarayanappa. Second son Muninarayanappa died in the year 1972, as issueless leaving behind his wife Anjinamma. The said Anjinamma filed a suit before the Civil Court, Chikkaballapur, claiming the share of her husband in the joint family properties and that she appears to have been given 1/3rd of the share of her husband in the joint family property of Thamme Gowda.