CHANDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners-accused Nos.1 to 11 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.217/2018 of Anavatti Police Station for the offences punishable under Sections 323, 324, 326, 504, 506, 307, 440, 447, 448, 392 and 354 read with Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioners and the learned High Court Government Pleader for respondent-State.

(3.) Gist of the complaint is that the husband of the complainant was addicted to alcohol and on 25/02/2017 he started consuming alcohol and was making galata in the village festival and at that time he has fallen into the drain in front of his house and sustained severe injuries and thereafter, he was taken to hospital and on failure of treatment he died. The petitioners being relatives of the complainant husband- deceased, started making galata on 26/02/2017 at about 9.00 a.m., under the wrong impression that the complainant herself is cause for the death of deceased and trespassed into the house of the complainant by holding deadly weapons and assaulted her with clubs and also dragged her out of the house and even tried to outrage her modesty. In this regard, the complainant suffered with grievous injuries and she took treatment. Thereafter, she came back and filed a private complaint. On the basis of the complaint, a case was registered.