SMT. ASHWATHAMMA AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the petitioners-accused Nos.1 to 5 filed under section 438 of Cr.P.C., 1973 seeking anticipatory bail to direct the respondent Police to release the petitioners-accused Nos.1 to 5 on bail in the event of their arrest for the alleged offence punishable under Sections 143, 147, 148, 323, 324, 504, 306 r/w 149 of I.P.C. registered in respondent Police Station in Crime No.177/2017.

(2.) The brief facts of the prosecution case are that, on 24.10.2017 at about 2.00 p.m. one G Venkatareddy S/o late. Gorlareddy of K. Devaganahalli Village lodged a complaint to the Kencharlahalli Police Station, Chintamani Taluk, Chikkaballapura District, alleging that on 23.10.2017 at about 8.00 p.m. in front of his house, the petitioners-accused Nos.1 to 5 abused his wife deceased Bayyamma for talking over cell phone with D.N. Venkatareddy and again on 24.10.2017 at about 7.00 a.m. in front of his house, petitioners-accused Nos.1 to 5 by pulling her hair dragged her from his house and pushed her inside the car bearing No.KA-53-B-3949 which was parked near Srirama Temple and thereafter assaulted her with hands, clubs and abused her by using indecent words and having been mentally fed up with the same, at about 8.30 a.m. Bayyamma, committed suicide in her house by hanging herself. On the basis of the said complaint, case came to be registered for the alleged offence against the petitioners.

(3.) Heard the arguments of the learned counsel appearing for the petitioners-accused Nos.1 to 5 and so also learned H.C.G.P. for respondent-State.