M SIDDAPPA S/O SANNA THIMMAIAH Vs. STATE OF KARNATAKA THROUGH JAGALURU POLICE STATION REPRESENTED BY ITS STATE PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA BENGALURU

JUDGEMENT

(1.) Criminal Petition No.6554/2018 has been filed by the petitioners/accused Nos.1 and 3 under Section 438 of Cr.P.C. and Criminal Petition No.6553/2018 has been filed by the petitioner/accused No.2 under Section 439 of Cr.P.C. to release them on bail in Crime No.315/2018 of Jagalur Police Station for the offences punishable under Sections 307, 114 r/w 34 of IPC.

(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 is that, the wife of the complainant is the vice-president of Thoranagatte Grama Panchayath and she has been involved in politics since four years. Accused No.1 used to harass the complainant and his family members because of the political grudge and same has been sustained by the complainant for some period. It further alleged that on 28.7.2018 at about 8.00 p.m. when the complainant was sitting by talking near Vasanthajjana Katte, at that time Thimmanna and K.T.Thimmarayappa were also there and accused No.1 came there by holding a stone and abruptly assaulted the complainant by means of stone on the left portion of the head and caused bleeding injury by stating that he will not leave him and thereafter attempted to commit the murder.