RAMESHA AND ANOTHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos. 1 and 2 under Section 438 of Cr.P.C., seeking anticipatory bail and to direct the respondent-police to release the petitioners on bail in the event of their arrest for the offences punishable under Sections 143, 144, 148, 341, 323, 324, 307, 504, 506 read with Section 149 of IPC registered in respondent police station in Crime No. 146/2017.

(2.) Brief facts of the prosecution case as per the allegations made in the complaint are that on 28.03.2017, at about 4.30 p.m., complainant by name Gopamma, her husband - Thimmachari and her son ' Kempachari had been to their land. Petitioners Ramesha and Suresha came by holding chopper, club etc., and enquired the complainant, her husband and her as to why they had come to their land and abused them in filthy language and assaulted the husband of the complainant with chopper on his head and other accused persons caught hold of the hands of the complainant and assaulted the complainant, her husband and her son and threatened to take away their life.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused Nos. 1 and 2 and also the learned High Court Government Pleader appearing for the respondent-State.