DODDAIAH S/O LATE DODDAIAH AND OTHERS Vs. STATE OF KARNATAKA BY HULLAHALLI POLICE REPRESENTED BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE petitioners arrayed as accused 1 to 9 in Crime No. 59/2008 registered for an offence punishable under Section 306 r/w. 149 IPC are apprehending their arrest in the above said crime. Therefore, they are seeking a direction under Section 438 Crl.P.C.

(2.) I have heard learned Counsel for petitioners and learned Government Pleader for the State.

(3.) THE complainant had left her husband's house and she was living in her parents house at Hosaveedu Hundi village. On 26.12.2008 at about 8.00 p.m. accused 1 to 8 came near the house of mother of complainant and picked up a quarrel and abused the mother and elder sister of complainant. The neighbours namely Gurusiddaiah and Madaiah pacified the quarrel.