MOHAMMED ASHIK Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioners/accused Nos.1 and 2 in respect of Crime No.58/2022 registered by Sampigehalli Police Station, Bengaluru City, for the offences punishable under Ss. 353, 332 and 307 read with 34 of IPC.

(2.) Heard the learned counsel appearing 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 these two petitioners are accused in Crime No.45/2022 and on credible information received by the Inspector, who is the complainant that they are roaming; made an attempt to apprehend them, at that time, these two petitioners inflicted injury with a knife on one of the PSI. Hence, shot both of them and apprehended them. These two petitioners in order to prevent them from discharging the public duty, inflicted injury. Hence, a case has been registered against the petitioners herein for the offences punishable under Ss. 353, 332 and 307 read with 34 of IPC.