MADHU 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.92/2022 registered by the Harohalli Police Station, Ramanagara District, for the offences punishable under Ss. 307, 504 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 the complainant Sri Narendra filed a complaint that there was a galata between the complainant and these petitioners on 12.03Rs. .2022 in connection with organizing Volleyball Tournament and these petitioners assaulted with iron rod on his abdomen and other parts of the body and injured took the treatment in the hospital. Based on the complaint, the police have registered the case invoking the offences punishable under Ss. 307, 504 read with 34 of IPC.