KANTHARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners herein have been arraigned as accused Nos.1 to 3 in Crime No. 158/11 of HSR Layout Police Station, Bangalore registered for the offences punishable under Sections 341, 307 r/w Section 34 of IPC.

(2.) ACCORDING to the case of the prosecution, at about 11.30 p.m. on 30.5.2011 when the complainant-Sudhakar along with his friends viz., Bhaskar and Chandrashekar came out of HSR Layout Club after finishing their dinner, these petitioners and others came near the car of the complainant, threw chili powder and with the help of chopper and longs they tried to assault the complainant and his friends. However, on seeing this, the complainant and his two friends started running but they were chased. In the process Bhaskar the friend of the complainant stumbled and sustained some injuries. Nevertheless, all the 3 managed to run away from the place and thereafter went inside the Club, called the Police and lodged the report. During investigation, these petitioners were apprehended and when produced before the learned Magistrate, they were remanded to judicial custody. As the prayer made before the learned Sessions Judge for bail came to be rejected, the petitioners are before this Court seeking the relief of bail.

(3.) IN the result, the petition is allowed. The petitioners are ordered to be released on bail in connection with Crime No. 158/11 of HSR Layout Police Station, Bangalore, subject to the following conditions: