DHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners/accused Nos.2 and 3 on anticipatory bail in Crime No.23/2023 of Mandi Police Station registered for offences punishable under Ss. 324 and 326 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).

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

(3.) In the complaint lodged by one Umesh N., he has alleged that on 26/2/2023 at about 8.30 p.m., he along with his friends while standing near Chamundeshwari Circle, accused Nos.1 to 3 came and started assaulting them with cricket bat and repiece patty etc. It is alleged that accused No.2 has assaulted injured - Chetan with the repiece patti on his back and leg, accused No.3 assaulted him with a cricket bat on his face. Further, accused No.3 hit the complainant with a stone on his leg and accused No.1 assaulted one Manoj with a hockey stick. Injured-Chetan was shifted to K.R. Hospital for treatment.