SHIK ALEEM Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused Nos.2 and 5 under under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.17/2022 registered by Thilak Park Police Station, Tumakuru, for the offences punishable under Ss. 324, 114, 341, 307 read with Sec. 34 of IPC.

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

(3.) The case of prosecution is that on the complaint of Shareefulla, who is the father of injured Mehboob Pasha, the police registered a case on 18/2/2022. It is stated in the complaint that on 18/2/2022 at 9.10 p.m., the complainant received information that some persons assaulted his son. He immediately, went to the spot and saw his son bleeding. Thereafter, on the advise of the doctors, he shifted his son to Victoria hospital. It is the further case that, on 21/6/2021, petitioner No.2- accused No.5 along with his friend came near the shop of complainant's daughter and were teasing the girls who come to the shop. At that time, his son injured questioned the same. Therefore, petitioner No.2 assaulted the injured. Thereafter, the petitioners were remanded to custody and subsequently, they were released on bail. On that background, petitioner No.2-accused No.5 along with accused No.1 to 4 in order to take revenge, attempted to commit the murder of the injured. After seeing the public and others coming to the spot, the accused ran away from the spot.