CHIKKAPPAIAH Vs. STATE BY CHINTAMANI RURAL POLICE

JUDGEMENT

(1.) This petition is filed by the learned counsel for the petitioners under Section 438 of Cr.P.C. with a prayer to enlarge the petitioners on bail in the event of their arrest in Cr.No.14/2018 of Chintamani Rural Police Station, Chikballapura for the offence punishable under Sections 143 , 147 148 , 323 , 324 , 447 , 354(B) , 504 and 506 read with Section 149 of IPC and under Section 3(i)(s) and 3(1)(r) of SC/ST (POA) Act.

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

(3.) The brief facts of the petition are as under: One K.V.Narayanaswamy, S/o Venkatarayappa gave statement to the respondent police alleging that there was a dispute between Anjinamma the relative of the complainant and petitioner no.1 herein with regard to a site in their village. Anjinamma had approached the Civil court against the petitioner no.1 and had obtained an order of status quo. The order of status quo was furnished to the respondent police. In this connection both the parties were called to the police station to ascertain the said facts and to maintain status quo as there was civil dispute emerging in between them. On 13.1.2018 during the night hours petitioner no.1 being accused and his family members trespassed in the said site by constructing walls in order to build a shed. The same was questioned by Anjinamma and others. By that time, there was quarrel in between them and the accused assaulted with means of clubs and abused them in a filthy language. The same has been transpired in the complaint lodged before the police. Based upon this complaint, the police registered a case in Cr.No.14/2018 for the offences punishable under the Sections referred above and proceeded for investigation.