MAHALINGAPPA Vs. STATE OF KARNATAKA BY HOSADURGA POLICE

JUDGEMENT

(1.) PETITIONERS are Accused No.1, 2, 8 and 9 in Crime No.4/2012 registered by Hosadurga police station, Chitradurga District for the offences punishable under Sections 504, 506, 143, 147, 148, 149, 323 and 324 of IPC.

(2.) AFTER investigation police have filed the charge sheet for the offence punishable under Section 307 of IPC. The complaint and the materials collected by Investigating Officer reveals that, accused assaulted the injured.

(3.) ACCORDINGLY, the petition is dismissed. However, liberty is reserved to the petitioners to surrender and seek regular bail. In the event, if the petitioners surrender and seek regular bail, the same may be considered as early as possible not later than two days from the date of their surrender.