MANSOOR @ MANSOOR PASHA Vs. STATE

JUDGEMENT

(1.) THESE two petitions are filed by the petitioners, who are arrayed as A.4, A.1 to A.3 and A.5 to A.7 in Crime No.245/2013 on the file of the respondent/police registered for the offences under Sections 143, 147, 148, 307 r/w. 149 of IPC, praying for grant of regular bail and anticipatory bail.

(2.) THE respondent/police on the complaint of Hathik Ahamed, S/o. S.G.Mohamod Khan, have registered the above case against the petitioners on 24.10.2013 and have taken up investigation.

(3.) LEARNED counsel for the petitioners contends, admittedly all was not well between the complainant and the accused in the case in respect of selling of the beedies manufactured by each of them in their respective companies. He submits, according to the victim he was assaulted on his head and other parts of the body. The medical certificate does not indicate that he has suffered any serious injury. He has been discharged from the hospital. A.4 has been arrested on 25.10.2013 at 4.00 a.m. He is no more required for the purposes of investigation. No recovery has been made at his instance. He further submitted, one Shamma - owner of gujuri shop at Sira has handed over an iron rod, steel pipe and four clubs to the police, which has been seized in the case and they are not seized at the instance of any of the accused. The accused hail from a respectable family having deep roots in the society, therefore, they be granted the relief as sought for by them.