RAKSHITH V.N. 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.109/2022 registered by Maddur Police Station, Mandya District, for the offences punishable under Ss. 341, 114, 504, 506, 323, 324, 307, 354 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 there was a dispute with regard to flow of water and when the complainant questioned the same, galata was taken place and the incident was taken place on 30/4/2022. It is also alleged in the complaint that on 2/5/2022 at 10.00 p.m., when the injured Manju was coming after unloading tender coconut, these two petitioners along with their parents wrongfully restrained him. When the complainant and the victim Manju alighted from the Bolera vehicle, at that time, petitioner No.2 inflicted injury with the club on his head and also to his left hand and blood was oozing from his head and when the complainant intervened to pacify the incident and to rescue his brother, immediately petitioner No.1 with machete inflicted injury on his head. Petitioner No.1 also with the very same club, inflicted injury on his head, right hand, thigh and also on the backside of the neck and the same was witnessed by one Nagaraj, who was there along with them and he also instigated and the mother also instigated not to leave them. The incident was pacified by Chandrashekar and Shankaranna. The injured persons were immediately taken in the said vehicle to Maddur Hospital and thereafter shifted to Mandya Hospital.