SMT. CHANDRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(2.) The petitioner is a lady aged about 61 years, and before this Court under the provision of section 439 of Cr.P.C., 1973 praying that she be released on bail in S.C.No.207/2017 arising out of Crime No.218/2017 and who is arrayed as accused No.2 in the charge sheet.

(3.) The learned counsel for the petitioner would submit that the gist of the allegation against the accused is that the family of the complainant possessed 27 acres of land in Sy.No73/1 of Mugnoor Village, out of which the father of the complainant Devaraya was allotted 9 acres and the uncle of the complainant Basavaraj and Bhimaraya were allotted 9 acres each separately. That the said Bhimaraya sold his share of 9 acres to one Chandramma W/o Chandrakant Kalal i.e., the present petitioner. That when the petitioner went to the lands after completion of the sale transaction, the father of the complainant informed her that the land which was purchased by her out of the parcel of land was not the one she had entered upon and told her not to enter upon the land, upon which a quarrel broke out between the said Chandramma and the members of the complainant family. On account of the said quarrel civil proceedings were initiated in the jurisdictional Civil Court and same is pending.