SYED NADEEM Vs. STATE BY SHIVAJINAGAR P S

JUDGEMENT

(1.) THE petitioner who said to be A-7 in Cr.No.118/12 seeks bail following the case registered against him and others in respect of the offences punishable under Sections 323, 355, 364, 368, 506 r/w 34 of IPC.

(2.) GIST of the complaint lodged by one Shaik Nissar Ahmed is that, the complainant was running an Ashram and he was curing the diseases of the persons who used to come to him and the wife of the 3rd petitioner herein, who was suffering from T.B, went to seek the help from the complainant. The 3rd petitioner is said to have suspected the relationship between the complainant and the 3rd petitioner's wife and keeping this in the background, on 2.7.2012 when the complainant was in the Ashram, the accused persons came there and took him to Shivajinagar and tonsured his head and abused and was sent back. The complaint lodged by the aforesaid Shaik Nissar Ahmed has led go the case being registered as aforesaid.

(3.) HAVING regard to the above submission put forward and also after hearing the learned Government Pleader in this regard, in my view, the petitioner can be released on bail on conditions to safeguard the prosecution interest. Hence, the following order is passed.