SRI KALACHARI S/O LATE RAMALINGACHARY Vs. STATE OF KARNATAKA BY HONNALI POLICE HONNALI DAVANAGERE DISTRICT

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 to 7 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioners on bail in the event of their arrest for the offences punishable under Sections 143, 147, 148, 448, 504, 114, 506, 323, 324, 307 r/w Section 149 of IPC registered in respondent police station Crime No. 410/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.1 to 7 and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) The documents produced by the petitioners along with the petition goes to show that there is a civil dispute between the parties and the matter has also reached the appellate Court in R.A.No.46/2015 wherein the parties have entered into compromise. In that regard a Memo dated 28.9.2016 is also filed, which is signed by the petitioners and their advocate. The petitioners have also produced the document regarding the FDP proceedings, which shows that there was a property dispute between the parties and in that regard, there was a quarrel between them. The allegations against the petitioners is that they have assaulted Lingachary and caused injuries to him.