THAHIR PARVES ALIAS JAVID Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) 1. HEARD both sides in respect of bail sought by the petitioners who are accused Nos.2 to 6 in Cr.No.112/12 in respect of the offences punishable under Sections 341, 427, 307 and 506 r/w Sec.34 of IPC.

(2.) IN view of the submission of the petitioners' Counsel that accused No.1 who is the main accused said to have assaulted on the neck of the complainant and the role assigned to these petitioners being said to be that they damaged the car, taking this into account and also the trial court taking the aforesaid overt act into consideration, in my view, the petitioners can be released on bail by imposing conditions to safeguard the prosecution interest.