JUDGEMENT
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(1.)This petition is filed by the petitioners-accused Nos.1 to 3 under Sec. 438 of Cr.P.C., for granting anticipatory
bail in crime No.180/2022 of Mandya Rural Police Station
for the offences punishable under Ss. 143, 147, 148 ,
341, 504, 506, 307, 323, 324 and 149 of the Indian Penal Code.
(2.)Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for
respondent -State.
(3.)The case of the prosecution is that on the complaint of one Harshitha H.R., the daughter of the
injured one Ramesh H.B., filed a complaint before the
police on 31/5/2022 alleging that on 30/5/2022 at 7:30
a.m., when her father went to the land for providing water,
at that time, there started a quarrel between accused No.2
- Lingaraju and her father and on the intervention of
Mariswamy, Basavaraju and Boregowda, the quarrel was
pacified. On that background, on 31/5/2022 again at 7:30
a.m, the accused persons came with a deadly weapon with
an intention to commit murder of her father. Accused
Nos.2 and 3 assaulted the complainant's father on his head
with an iron rod. Later, accused Nos.4 to 6 assaulted him
on his stomach with reaper patty causing grievous injuries.
The accused persons threw the weapons on the spot and
fled away. After registering the complaint, the police
issued FIR and thereafter, the police are making hectic
efforts to arrest these petitioners. The petitioners
approached the Sessions Judge for grant of anticipatory
bail, which came to be rejected on 30/6/2022. Hence,
the petitioners are before this Court.
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