BHASKAR N Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by petitioner- accused No.6 under Section 439 of Cr.P.C. praying to release him on bail in Crime No.241/2018 of Srirampura Police Station, Bengaluru for the offences punishable under Sections 448 , 148 , 324 , 307 , 506B , 427 , 395 , 354 , 212 , 120B , 201 read with Section 149 of IPC.

(2.) I have heard learned counsel for the petitioner- accused No.6 and learned High Court Government Pleader for the respondent-State.

(3.) The gist of the complaint is that the petitioner/accused No.1 is the brother of V.Dharma, who is the father of first informant. The house No.168 situated in 2nd Cross, 2nd Main, Hanumanthapura, Srirampura, Bengaluru was owned by V. Dharma and it was transferred to the name of his wife and daughter. Part of the property was given to the tenants, in some of the part, the complainant and her mother were in possession. It is further alleged that the petitioners were trying to evict the complainant and her mother from that house in order to get the property. They also gave threat in this behalf. The mother of the complainant also filed a complaint, the petitioners/accused persons were arrested and got released on bail. It is further alleged that on 25.11.2018 at about 5.00 a.m., the petitioners/accused persons and their henchmen trespassed to the house of victim, assaulted the complainant Shwetha and her mother with long, machete and other dangerous weapons with an intention to commit murder. By hearing hue and cry, the tenant Jayalakshmi came there and she was also assaulted by the accused persons by lethal weapons. Therefore, the complainant and her mother were shifted to Victoria Hospital. At present, the complainant is taking treatment at Priya Nursing Home and Jayalakshmi is taking treatment at K.C.General Hospital. On the basis of the complaint a case has been registered.