NINGAYYA Vs. STATE OF KARNATAKA THROUGH NELOGI P.S. REPRESENTED BY ADDL. SPP HIGH COURT OF KARNATAKA CIRCUIT BENCH AT GULBARGA

JUDGEMENT

(1.) Complainant -Bhinduray sustained certain simple injuries on the head, in the incident that occurred on 10.06.2012 at 07.00 p.m. Based on the complaint lodged by Bhinduray, Crime No. 74/2012 is registered in Nelogi Police Station for the offences punishable under Section 307 read with Section 34 of IPC along with other offences. Petitioner is accused No. 1 in the matter. Other three accused are already released on bail. The specific overt -act attributed against this petitioner is that he assaulted on the head of complainant -Bhinduray. However, the wound certificate reveals that the complainant has sustained two simple injuries i.e., one lacerated injury and another one is contusion. The Doctor has opined that the injuries are simple in nature. Petitioner is stated to be in custody since 03.11.2012 i.e., about two months. Having regard to the aforementioned facts, petitioner may be granted bail. Accordingly, the following order is made: