PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is field by accused Nos.1 to 5 under Section 438 of Cr.P.C. to grant them anticipatory bail in Crime No.1/2019 of Arasikere Police Station for the offences punishable under Sections 143, 147, 148, 307, 323, 324, 354A, 504, 506 r/w. Section 149 of IPC.

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

(3.) The gist of the complaint is that on 30.12.2018 at about 6.00 p.m. complainant asked accused No.1 near Anjaneya Temple about the incident which was taken place about 8 to 10 days back that his wife had been to Cattle shed in order to put water at that time accused No.1 tried to hold her, at that time, accused No.1 abused the complainant in filthy language, assaulted him by means of machete and other accused persons with an intention to commit the murder of the complainant assaulted him with cart pegs and caused grievous injuries. Then one Halesh came there in order to rescue the complainant and he was also assaulted with cart peg causing injuries. Even accused No.3 tried to wrap a towel to the neck of Halesh and tried to kill him and other accused persons also assaulted him with stone, bricks and caused the injuries. Immediately thereafter the injured were taken to Government Hospital at Arasikere and a case has been registered in this behalf.