ANNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Sec. 439 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.', for brevity) seeking bail in Crime No.84/2022 of Hansbhavi Police Station registered for the offences punishable under Ss. 143, 147, 148, 323, 324, 114, 354B, 307, 504 and 506 read with Sec. 149 of The Indian Penal Code (hereinafter referred to as the 'IPC', for brevity).

(2.) The case of the prosecution is that, one Ramappa Vaggarani has filed complaint stating that, he, his wife and children were doing agricultural operations in their field in land bearing Sy.No.169/2B, at that time, the petitioner/accused No.2 along with other accused, all of a sudden, formed an unlawful assembly and were armed with wooden club and trespassed into the land of the complainant and abused them in filthy language and assaulted them with wooden club and also attempted to kill by squeezing the neck of the complainant and attempted to outrage the modesty of the wife of the complainant. The said complaint came to be registered in Crime No.84/2022 for the aforesaid offences. The petitioner came to be arrested on 8/7/2022 and he is in judicial custody. The petitioner filed Cl.Misc. No.525/2022 seeking bail and the same came to be rejected by the learned II Additional District and Sessions Judge, Haveri, sitting at Ranebennur by order dtd. 2/8/2022. Therefore, the petitioner is before this Court seeking bail.

(3.) Heard the arguments of the learned counsel appearing for the petitioner and the learned High Court Government Pleader for the respondent- State.