PARMESH @ PARMESHWAR AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader, appearing for the respondent-State.

(2.) The petitioners are before this Court under the provisions of section 438 of Cr.P.C., 1973 praying that they be enlarged on bail in the event of their arrest in Crime No.269/2017, registered with the Dhannur Police Station for the offences punishable under Sections 307, 324, 341, 504, 506 R/w Section 34 of IPC.

(3.) The case of the petitioner is that, the complaint came to be lodged on 12.11.2017 by one Smt. Vijayalaxmi W/o Dilipkumar Chalkpure, wherein she has stated that on 06.11.2017 at about 5.30 p.m., when her husband was near Basaveshwar Statue, the accused persons way laid her husband and abused him with regard to lodging of the complaint by him as against the petitioners and also assaulted him with a stick and threatened that if he does not withdraw the same, they would again beat him. That thereafter, her husband went to their agricultural land and consumed poison. That immediately, he was taken to the Government Hospital, Bidar and thereafter for higher treatment, he was shifted to Private Hospital i.e., Gadge Nursing Home at Bidar. It is submitted that the complaint was lodged after 6 days of the incident. Even as per the complaint, the incident is said to have occurred on 06.11.2017. Whereas, the complaint was lodged on 12.11.2017 and the respondent-police had registered the crime for the offence punishable under Sections 324, 341, 504, 506 R/w Section 34 of IPC.