YASHAWANT AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Advocates appearing for parties. Perused the records.

(2.) Petitioners have filed this petition under Sec. 438 of Cr.P.C., seeking anticipatory bail in Crime No. 353/2015 registered by Basavan Bagewadi Police Station, for the offences punishable under Ss. 143, 147, 148, 323, 324, 307, 504, 506 r/w Sec. 149 of IPC.

(3.) Above said complaint came to be registered by one Smt. Gangabai Rathod whereunder it is alleged that accused persons are residents of same Tanda and there was a dispute between them with regard to utilization of bore -well water and also in this background of sheep of the accused having eaten crops grown in the complainant's brother land and a quarrel ensued on 04.11.2015 and in the evening accused persons formed themselves into an unlawful assembly and came to the house of complainant's brother armed with axe, stick etc., and assaulted the complainant's brother on his head and when complainant tried to intervene she was also assaulted with the butt of the axe and accused persons attempted to commit their murder. It was also alleged that complainant and others were abused in foul language by accused. On account of registration of FIR against petitioners, they have sought for being enlarged on anticipatory bail in the event of their arrest.