LAWS(KAR)-2012-7-201

ANAND S/O SRINIVAS Vs. STATE

Decided On July 24, 2012
ANAND S/O SRINIVAS Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned HCGP for the respondent-State in respect of bail sought by the petitioners who are accused of having committed the offences punishable under Sections 143, 144, 147, 324, 506, 307 R/w Section 149 of IPC in Cr.No.127/12 of Girinagar police station, Bangalore.

(2.) HAVING heard the petitioners' counsel and taking note of the offences alleged and petitioners' counsel also placing for my perusal the discharge summary to contend that the injuries sustained by the complainant were all simple in nature, in my view, petitioners can be released on bail by imposing conditions to safeguard the prosecution interest.