TABREZ S/O BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER said to be accused No.2 seeks bail in respect of a case registered against him and others in Cr.No.16/12 in respect of the offences punishable under Sections 393 and 307 r/w 34 of IPC and the complaint allegation in short, is that the accused said to have assaulted the complainant near Gate No.9 of Chinnaswamy Cricket Stadium, Bangalore.

(2.) HAVING heard the petitioner's Counsel and taking note of the complaint allegations and the offences in question, petitioner can be released on bail by imposing conditions to safeguard the prosecution interest.