KRISHNA S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.15/2019 has been filed by accused No.4, Criminal Petition No.16/2019 has been filed by accused No.1 under Section 439 of Cr.P.C. to release them on bail in Crime No.187/2018 of Kaggalipura Police Station, for the offences punishable under Sections 120B, 324, 364A, 448, 506 r/w Section 34 of Indian Penal Code.

(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 complainant is the resident of Chandrashekar layout. On 24.04.2018 at about 4.00 p.m. complainant and her husband were in front of their house along with their two children. When children were playing in front of the house, at that time an auto rickshaw came from pipeline road and in the said auto rickshaw there were three people including the driver. Two persons sitting in the said auto rickshaw came out suddenly and entered the compound of the house of the complainant and they were holding knives in their hands. One of them fisted on the abdomen of the husband of the complainant and showed a knife and told him to go inside the house with the complainant and the children without making any galata, they also threatened that they are going to stab them. Another person who was also holding the knife told the complainant and her husband to go inside the house along with the children. The complainant and the husband of the complainant went into the house, one of them attempted to snatch the child from the hands of the complainant. The complainant was holding the child strongly and firmly and the said accused pushed her with force, on account of which she fell down on the ground with the child in her hand and the other person was also showing the knife at her husband and he was attempting to snatch her daughter who was aged about four years. Since the husband was preventing the same, one of the accused assaulted with knife causing grievous injuries and mother-in-law of the complainant came to rescue the child, she was stabbed on her hands and fingers, they were threatened the complainant and others who were present. Thereafter, both of them went out of the house taking the child in their hands demanding them to pay a ransom amount for releasing the said child and they also instructed that they should not inform the said fact to the police. On the basis of the said complaint a case has been registered.