M. MANJUNATHA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused under section 438 of Cr.P.C., 1973 to release them on anticipatory bail for the offence punishable under Sections 323, 354B, 504 r/w 34 of IPC in Crime No.81/2018.

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

(3.) The gist of the complaint are that on 5.7.2018 at about 3.00 p.m. when the complainant alone was there in the house, petitioners being the employees of Vijayaganapathi Auto Finance Company, K.G.F. came to her house and asked her to give her car as the same has been hypothecated to the finance company. The complainant further stated that she told them that there are no male persons in the house and asked them to take the car after arrival of male persons. It is further alleged that the petitioners abused her, torn her nighty, touched her body and beaten her shoulder and thus misbehaved with her. She further stated that accused No. 3 abused the complainant in filthy language and pressed her neck causing pain to her and accused No.1 took the car bearing registration No. KA.03 MK 5480 and in spite of resistance by her they have done the said act. She has further stated that even though the installments have been paid, the accused persons have high handedly done the act. On the basis of the complaint, a case has been registered.