SANJEEVREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) seeking anticipatory bail.

(2.) I have heard the learned counsel appearing for the accused/petitioners as well as the learned High Court Government Pleader for respondent/State.

(3.) On a complaint lodged by one Appasaheb S/o Goudappagouda Patil, a case was registered in Crime No.104/2019 of Kembhavi police station for the offences punishable under Sections 143, 147, 148, 323, 324, 307, 341, 504, 506 read with Section 149 of IPC against accused Nos.1 to 7. It is stated in the first information report that on 15.09.2019 at about 8:30 a.m. while the complainant and his relatives namely Yamanappagouda and Chandrashekhar were proceeding in front of Mouneshwar temple to go to their land, at that time all the accused wrongfully restrained them and picked up quarrel with them in respect of leaving water to their land. They abused them in filthy language and assaulted with stick, rod, and stone and also kicked them etc.