RAVIKUMAR 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.79/2022 registered by the Koratagere Police Station, Tumkur, for the offences punishable under Sec. 323 , 324 , 504 , 307 read with Sec. 34 of IPC.

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

(3.) The factual matrix of the case is that on 29/3/2022 at about 6.00 a.m, scuffle was taken place between the complainant and these petitioners and these petitioners were abused the complainant, the same was questioned by her and at the time petitioner No.1 who was having machete on his hand inflicted injury on his head and other ad persons kicked the complainant and also inflicted injury with club on the shoulder and back and dragged by holding her hair and the incident was witnessed by the villagers and the same was pacified and immediately the complainant was taken to the Koratagere Government hospital. Based on the complaint, the police have registered the case against these petitioners for the aforesaid offences.