RENUKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who is accused No.1 is seeking to be enlarged on bail in Crime No.377/2022 for the offences punishable under Ss. 323, 324, 448, 307, 506 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the State.

(3.) Perusal of the complaint indicates that there is no specific allegation that accused No.1 has assaulted the victim on his forehead with the beer bottle, and the allegation is that one among the three accused has hit the victim on his forehead. Whether the petitioner has assaulted the victim on his forehead with the beer bottle is a matter, which requires to be investigated. At this stage, petitioner has made out a prima facie case to enlarge him on bail.