PUTHA @ ABDUL RAHIMAN, S/O HASANABBA AND SRI. MUSTHAK AHAMMAD S/O ISMAIL Vs. STATE OF KARNATAKA, BY MANGALORE RURAL POLICE STATION, REPRESENTED BY S.P.P.

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the Petitioners who are accused in Cr. No. 202/10, registered for the offences punishable under Sections 326 & 307 r/w 34 of IPC and the complaint allegation in short is that, on 04.05.10 these Petitioners have assaulted the victim Izyaz and again on 26.07.10, once again they have assaulted the said victim.

(2.) SUBMISSION made by the Petitioners' Counsel is that, the injuries caused to the aforesaid victim are not on the vital parts of the body and out of three injuries, two are simple in nature and one injury is grievous, which was on the hand.

(3.) IN the result, petition is allowed and boil is granted to the Petitioners, subject to the following conditions: