RAGHU @ RAGHUNATH S/O ANNAPPA Vs. STATS BY HALEBEDU POLICE REP. BY PUBLIC PROSECUTOR HIGH COURT BUILDING, BANGALORE

JUDGEMENT

(1.) This petition is filed seeking bail in Crime No. 151/2011 of Halebidu police station, Hassan District registered on 31.08.2011 for the offence punishable U/s. 307 r/w Sec. 34 of IPC.

(2.) IT is the case of the complainant Sri.Dharmaiah, that in respect of hire charges payable for auto rickshaw, petitioner and others assaulted complainant by club and thereafter, complainant was taken to the hospital where it was found that, complainant has suffered fracture.

(3.) THE learned counsel for the petitioner submits that, injured has been discharged from the hospital end that his life in not in danger. Hence, petitioner is entitled for bail.