THIMME GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.2712/2019 has been filed by accused No.5, Crl.P.1728/2019 by accused Nos. 3 and 4 and Crl.P.2399/2019 by accused No.1. As the factual matrix in all the petitions are similar and the petitions arise out of the detention of accused pursuant to proceedings in Crime No.375/2018, all the matters are taken up together and a common order is passed.

(2.) Notice has been served on the complainant.

(3.) The case of the prosecution is that on 18.01.2019, at about 3.30 p.m. when the informant and his brother were in the house, Naganna (accused No.3) entered into the shop and assaulted the deceased and the parents of the informant intervened and prevented further escalation. It is stated that subsequently, traders claiming that they were harassed by the deceased and stating that they would do away with the deceased, came near the house of the deceased. The mother of the deceased attempted to bolt the door but the accused are said have entered into the house forcibly, pulled the deceased out and assaulted him. It is stated that the deceased had succumbed to injuries and died.