MADHU, Vs. STATE OF KARNATAKA BY VIJAYANAGAR POLICE

JUDGEMENT

(1.) PETITIONERS arraigned as accused Nos. 1 to 3 in Crime No. 219/2012 of Vijayanagar Police Station, Mysore City, registered for the offences punishable under Sections 307, 504 r/w Section 34 of IPC have sought for an order to enlarge them on bail. According to the case of the prosecution, on the basis of the complaint statement of injured Ravi K., S/o Krishnappa, resident of Belavadi Village near Mysore stated to have been recorded between 8.00 and 9.00 am on 27.7.2012 in B.M. Hospital in respect of an incident stated to have occurred at about 9.00 pm on 26.7.2012 in New Wild Garden Bar and Restaurant, Hunsur Main Road, Hootagalli, Mysore City, the aforesaid case came to be registered and investigation was taken up.

(2.) ACCORDING to the allegation made in the said complaint statement, at about 9.00 pm on 26.7.2012, the complainant along with his cousin Kumar went to Bar and after purchasing a beer bottle, sat near a table and these petitioners sitting next to him, suddenly picked up quarrel and abused him and assaulted him with broken bottles on the shoulder, back and other parts of the body and when his cousin Kumar tried to intervene, they assaulted him also and thereafter, they were taken to the hospital.

(3.) THE petition is opposed by respondent -State.