MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is sought to be prosecuted for the offences punishable under Ss. 323, 324, 326, 354, 427 , 504, 506 read with Sec. 34 of IPC, has filed this petition under Sec. 438 of Cr.PC to enlarge him on bail, in the event of his arrest, in Crime No.40/2023 registered by the Madbul Police Station, Taluk Kalagi, District Kalaburagi.

(2.) Heard the learned counsel for the petitioner - accused No.1 and the learned High Court Government Pleader for the respondent - State.

(3.) The allegation against the accused No.1 is that, he assaulted the complainant on his thigh and head. The complainant has taken treatment in a government hospital at Kalaburagi, and was discharged within 48 hours from the date of admission. The wound certificate indicates that, the complainant has suffered soft tissue injury to scalp. The other accused have been enlarged on bail.