MALLIKARJUNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(2.) Petitioners are among several accused. It transpires that there were several accused, of whom, accused Nos. 3, 6 and 11 have been enlarged on bail. The Court below has rejected the bail applications of all these petitioners in the following background.

(3.) It transpires that one Priyanka in her complainant had stated that on 11.03.2016 at about 11.00 P.M. when she was having an argument with her husband, petitioners forming an unlawful assembly armed with deadly weapons had barged into their house and abused her husband in a derogatory language referring to his caste and it is further alleged that they broke open the door and destroyed the furniture and they dragged complainant's husband out of the house and also others who came to his rescue and they tore her night clothes and as well as the sari worn by her mother -in -law and they threatened them with dire consequences if they went to any authorities complaining against them.