SHARAVATH MASRURA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.2 in Crime No.389/2021 of Hosakote Police Station, Bengaluru City, for the offences punishable under Ss. 504, 307, 323, 324, 354 read with Sec. 34 of IPC.

(2.) Heard the learned counsel appearing for the petitioner 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 's husband is running condiment and accused No.1 is having a welding shop and this petitioner is working in the said welding shop. Both of them went and assaulted with an iron-rod on the head of the victim i.e., husband of the complainant; as a result he had sustained the injuries. Based on the complaint given by the wife of the complainant, the police have registered a case, investigated the matter and filed the charge-sheet.