BHIMANAGOUDA Vs. STATE THROUGH BHIMARAYANAGUDI POLICE STATION

JUDGEMENT

(1.) THIS criminal petition is filed under Section 439 of Cr.P.C by the advocate for the petitioners praying that this Court may please to release the petitioners on regular bail in Cr.No. 85/2011 (C.C.No.37/2012) of Bhimarayanagudi Police Station, Tq.Shahapur, Yadgir District, which is registered for the offences punishable under sections 143, 147, 148, 448, 302, 504, 506 read with Section 149 of Indian Penal Code.

(2.) I have heard the learned counsel for the petitioners as well as the learned Addl. State Public Prosecutor. The learned Addl. State Public Prosecutor has filed objections statement. I have perused the same.

(3.) THE overt-act attributed against accused Nos. 4 and 5 is that they assaulted the father of the complainant by means of sticks.