SRI. MALATESH AND OTHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners under Section 438 of Cr.P.C., seeking anticipatory bail in Guttal P.S. in Crime No.154/2017 relating the case in C.C. No.970/2017 for the offences punishable under Sections 323, 324, 326, 504, 506 read with Section 34 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent - State.

(3.) It is averred in the complaint that on 15.06.2017 at about 07:00 p.m., that these accused said to have committed offences on the complainant. The complainant had left the company of her husband and used to reside in her parental house. Because of the reason, the petitioners/accused said to have advised her to reside in her matrimonial house and picked up quarrel and had assaulted the injured with wooden sticks. As a result, she sustained grievous injures. At that time, the mother of the complainant came forward to rescue her daughter and the mother of the complainant had also been assaulted with the stick by which she sustained injuries on her finger. Subsequent to registration of crime against the petitioners/accused, the Investigating Officer took up the investigation and investigated the case and laid the charge sheet against the accused relating to the case in Crime No.154/2017 of Guttal P.S.