MAHESH @ MADESHA, S/O RANGAPPA, SRI. DORAISWAMY @ KOLI S/O MADAIAH AND SRI THARESH @ RAMESHA, S/O KRISHNAPPA Vs. THE STATE OF KARNATAKA, REP. BY THE PUBLIC PROSECUTOR

JUDGEMENT

(1.) HEARD the Petitioners' Counsel and also the learned Addl. SPP for the Respondent -State in respect of bail sought following the case being registered against the accused persons in Cr. No. 264/10 for the offences punishable under Sections 341, 307 r/w 34 of IPC.

(2.) PETITIONERS ' Counsel submits that, the alleged incident said to have taken place on 11.11.2010 when the complainant refused to give 'Neera' to accused persons on the ground that the land owner was not present and this led to the accused persons assaulting the complainant with clubs and wooden sticks on the hands and legs. Thereafter, the complainant went home and on the following day, he was taken to the hospital for treatment.

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