HANUMANTHASHETTY Vs. STATE OF KARNATAKA SUB

JUDGEMENT

(1.) The present petition has been filed by the petitioners-accused Nos.1 to 4 under section 438 of Cr.P.C., 1973 praying this Court to release them on anticipatory bail in Crime No.106/2018 of Huliyurdurga Police Station, Kunigal Circle, Tumakuru district for the offences punishable under Sections 504, 506, 324, 354(B) read with Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(3.) The gist of the complaint are that on 19.04.2018 at about 4.20 pm., the wife of the complainant was cultivating the land, at that time, petitioners-accused Nos.1 to 4 took up the quarrel, abused her in filthy language and asserted that she got married a person belonging to schedule caste and her house will be set on fire and she will not be spared. On the basis of the complaint, a case was registered against petitioners-accused Nos.1 to 4.