KANTHARAJU @ KANTHARAJU S/O C.V. RANGAIAH Vs. STATE BY KORATIGERE POLICE REPRESENTED BY SENIOR PUBLIC PROSECUTOR, HIGH. COURT COMPLEX, BANGALORE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned HCGP for the respondent -State in respect of bail sought by the petitioner who along with other accused are involved in Cr. No. C2/12 for the offences punishable under Sections 143, 147, 148, 302 and 307 r/w Section 149 of IPC. Having regard to the complaint allegations and this petitioner said to have assaulted one Rangashamaiah and the other accused assaulted the deceased Krishnappa, husband of the complainant, taking these factors into account, this petitioner can be released on bail by imposing conditions to safeguard the prosecution interest.

(2.) HENCE , I pass the following order: -