SRI SRIDHAR Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition is filed by the petitioner-accused under section 438 of Cr.P.C., 1973 in Gadag Town P.S. Crime No. 203/2018 for the offences punishable under Sections 323, 324, 326, 504, 506, 354 read with Section 34 of I.P.C. Therefore, the accused is seeking to anticipatory bail, in the event of his arrest amongst the grounds urged therein.

(2.) Heard the learned counsel for the petitioner-accused and the learned Addl.S.P.P. for the respondent-State.

(3.) It is transpired in the case of prosecution that Channabasappa Balappa Totad has filed a complaint before the respondent-police against the accused alleging that the complainant's family as well as the accused family were residing in the same address. His sister namely Jayashree @ Iramma was married for the second time with one Fakkirappa Shivappa Nargal. Out of the said marriage, she has got two children namely Harish and Dhanraj. Since the first wife of said Fakkirappa had expired, she had two children namely Shilpa and Shridhar. As the said Fakkirappa was working as a Jeep Driver in Municipality, subsequent to his death, his job was decided to be given on compassionate grounds to said Shridhar. After the death of said Fakkirappa, the children of the first wife picked up quarrel with the sister of the complainant and her children. It is further alleged that on 01.07.2018 at around 2.00 p.m. when the accused allegedly tried to open the lock of the room belonging to complainant's sister and the accused and his sister Shilpa allegedly abusing the sister of the complainant in a filthy language. In the meanwhile, when the son of the complainant's sister tried to pacify the quarrel, the accused and Basavaraj Appannavar and Raghavendra Mojgar allegedly hit the son of the complainant's sister with iron rod. As a result of that caused bleeding injuries. In pursuance of the act of the accused and on filing of the complaint, the case came to be registered against the accused and thereafter to proceed with the case for investigation.