CHAND PASHA @ CHAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 353, 332 and 307 read with Section 34 of IPC registered in respondent Police Station Crime No. 127/2006.

(2.) BRIEF facts of the case are that on 27/28.12.2006, the petitioner along with other accused persons attacked the police personnel and did not surrender. The police party shooted towards legs of the petitioner and accused No. 2. In this connection, the investigating officer lodged a complaint before the Kolar Town Police Station and the same was registered as a case in Cr. No. 127/2006 for the aforesaid offences. The petitioner was arrested by the respondent police.

(3.) LEARNED Counsel for the petitioner, during the course of the arguments, submitted that the petitioner is innocent and he has been falsely implicated in the case. He has not at all committed the alleged offence. The learned Counsel submitted that since from the date of arrest, the petitioner is in custody and he is ready to abide by any conditions to be imposed by this Court. He further submitted that the injuries sustained by the injured are simple in nature and the injured has taken treatment as an out -patient. In this connection, the learned Counsel has produced injury certificate of the injured and submitted that by imposing reasonable conditions, the petitioner may be admitted to bail.