MOHAMMAD ASIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioners on bail in the event of their arrest in respect of Crime No.229/2016 registered by the Ullal Police Station, Mangalore, for the offence punishable under Ss. 341 and 326 read with 34 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that on 26/4/2016, this petitioner and other accused persons who were having common intention, wrongfully restrained C.W.1 and among the accused persons, accused No.1 inflicted injury with wooden stick on the right hand of C.W.1, as a result, he had sustained fracture.