NAGAKRISHNA SHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD both sides in respect of anticipatory bail sought by the petitioner who alleged to have committed the offences punishable under Sections 323, 326, 504 and 506 of IPC.

(2.) HAVING gone through the complaint allegations and the petitioner said to have tried to assault the complainant's brother and in the process, he kicked the complainant's mother, taking note of the allegations into account and the offences alleged against the petitioner, he can be released on bail by imposing conditions to safeguard the prosecution interest.