R RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent - State. Perused the records.

(2.) Petitioners are arraigned as accused Nos.1, 2 and 4 to 7 in Crime No.396/2019 for the offence punishable under Sections 427, 506, 146, 147, 149, 143, 395, 142, 448, 342, 141 and 354 of Indian Penal Code.

(3.) The brief facts of the case are that a lady by name Suvarnamma lodged a complaint on 21.10.2019 stating that since 2014 there is a civil dispute between the parties. The property situated at Laggere belonged to the complainant, which was given to her under a gift deed dated 13.05.2014. Since then, they have been in possession and residing in the said property. Petitioners and other accused persons on 21.10.2019 at about 11 am went to the house of the complainant along with 15-20 persons, trespassed into the said house and assaulted the complainant and others, threatened with dire consequences, snatched mobile phones, purses and some gold ornaments and took away cash of Rs.2.00 lakhs which was kept in the house and damaged the property with the help of JCB and caused loss to an extent of Rs.10.00 lakhs. On the above said allegations, police have been investigating the matter.