PEERJAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused Nos.1 to 5 under Section 438 of Cr.P.C. praying to release them on anticipatory bail in Crime No.236/2018 of Kollegala Rural Police Station for the offences punishable under Sections 114, 323, 324, 354B, 504, 506 r/w. Section 149 of IPC.

(2.) I have heard the learned counsel for the petitioners and the learned HCGP for the respondent- State.

(3.) The gist of the complaint is that on 14.8.2018 at about 12.30 p.m. when the complainant was in her residence, accused persons came to her house and forced her to vacate immediately. When the complainant showed a copy of the stay order against eviction issued by the Civil Court, the accused persons condemned the Court order and at that time, petitioner accused Nos.1 and 3 to 6 have thrown the movables on the street and when the complainant resisted, accused Nos.1 and 3 to 6 assaulted her with iron rod and at that time, accused No.2 insisted the other accused persons to assault the complainant and thereby they caused the grievous injuries. On the basis of the complaint, a case has been registered.