DEEPU @ DEEPU TIWARI @ ANAND DEEPU S/O. KAMALESHWARA TIWARI Vs. THE STATE OF KARNATAKA, BY H.S.R. LAYOUT POLICE STATION, REPRESENTED BY THE STATE PUBLIC PROSECUTOR HIGH OF KARNATAKA

JUDGEMENT

(1.) THE Petitioner in the co -brother of the injured. The facts reveal that on 27.11.2011 when the injured returned to the home he questioned the Petitioner as to why he did not attend the work and in this context there was a quarrel and the Petitioner is said to have caused, assault with a knife on the cheeks, neck and abdomen It is therefore that a complaint came to be lodged for the offence under Section 307 I.P.C

(2.) IT is the submission of the learned Counsel that the Petitioner is innocent, he has not committed any such offence and has sought for the grant of the bail.

(3.) THE Petitioner is ordered to be released on bail on his executing a personal bond for a sum of Rs. 50,000/" with and solvent surety for the likesum to the satisfaction of the Magistrate/Sessions Court with further following conditions: