KIRAN Vs. STATE

JUDGEMENT

(1.) Heard both the sides and perused the material on record.

(2.) Petitioner is arraigned as accused no.6 in Crime No. 30/2023 of Kestur Police Station registered for the offence punishable under Ss. 143 , 504 , 448 , 323 , 324 , 506 , 307 read with Sec. 149 of IPC.

(3.) FIR is registered against accused Nos. 1 to 6 on a complaint lodged by one Ajay.K son of Late Krishnappa in connection with an incident of assault, which took place on 11/3/2023 at about 2.00pm, in which the accused persons are alleged to have formed an unlawful assembly and assaulted and caused injuries to one Umesha, Vinay Kumar.B. and Sathisha. As per the wound certificate made available by the learned HCGP, the injuries sustained by them are simple in nature.