TIPPANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners/accused Nos.2 and 7 under Section 438 Cr.P.C. praying to release them on anticipatory bail in Crime No.69/2019 of Chikodi Police Station for the offences punishable under Sections 143, 147, 148, 326, 307 R/w. Section 34 of the IPC.

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

(3.) The gist of the complaint is that, petitioners and complainant are brothers. Civil disputes were pending between the members of the family of the complainant and the accused persons and as such, there was ill-will between both the families. In that light, on 05.06.2019 at about 5.30 pm, when the complainant was in his house, all the accused persons by constituting an unlawful assembly came to the house of the complainant and started abusing the complainant and his brothers. By hearing the same complainant and his brothers came out of the house. At that time, accused No.1 Pruthviraj assaulted the brother of the complainant on his head and hand with sword and accused No.3 Dheeaj assaulted Nagesh on his head and hand with sword. When they all collapsed on the ground, all the accused persons assaulted them with sticks and thereafter the complainant's wife and others came and rescued them. Immediately the injured were shifted to Chikodi Government Hospital and from there they were taken to KLE Hospital, Belagavi. On the basis of the complaint, a case has been registered.