DEVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners / accused Nos.1 and 2 under Section 439 of Cr.P.C., seeking to enlarge them on bail.

(2.) Brief facts of the case as per FIS are as under;

(3.) The learned counsel for petitioners argued that there is no incident as such alleged was happened; it is just because of verbal altercation regarding fighting of Oxs of both petitioners and the complainant; the alleged injuries stated to be caused are simple in nature; the petitioners are in judicial custody since 25.05.2020, their presence is very much required in the filed for carrying out agricultural operation since it is rainy season; they are ready to abide by the conditions to be imposed by this court while releasing on bail. With these all reasons, prayed to allow the bail petition.