RASHIDKHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.101033/2019 has been filed by the petitioners/accused Nos. 1, 2 and 4 under Section 439 Cr.P.C. and Criminal Petition No.101034/2019 has been filed by the petitioner/accused No.3 under Section 438 Cr.P.C. praying to release them on bail and anticipatory bail respectively, in Crime No.90/2019 of Mundagod Police Station for the offences punishable under Sections 307, 447, 323, 504, 506 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 genesis of the complaint is that, the daughter of accused No.1 used to love one Anees. Thereafter the marriage of the daughter was fixed with somebody. She eloped from the house and as such, the marriage was not performed. In that light, the petitioners/accused were having animosity against the complainant and their family members. In that light, on 09.05.2019 at about 9.15 am, accused persons tresspassed into the property of the complainant, abused them in filthy language and assaulted them with deadly weapons with an intention to take away their life. Immediately they were taken to the hospital and the said fact has been informed to the police and a case has been registered.