KALAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is the 2nd accused charged along with the 1st accused--Kalaiah for offences punishable under Sections 143, 144, 146, 147, 148, 323, 307 and 114 read with Section 149 of the IPC, regarding assault of K.C. Srinivasa. Petitioner is not yet arrested. Apprehending arrest, he seeks bail.

(2.) Prosecution has opposed the petition.

(3.) Perusal of the records, the papers would show that K.C. Srinivasa was assaulted by Kalappa, first accused with clubs. The petitioner is stated to be one of the accused persons along with the 1st accused at the time of assault.