MANOJ KUMAR JENA Vs. STATE OF KANATAKA

JUDGEMENT

(1.) BAIL application under Section 439 of Cr. P.C. is filed by the petitioners seeking regular bail who have been in judicial custody relating to Crime No. 178/2014 on the file of Ajjampura Police Station, Chikmagalur District against the order passed in Crl. Misc. No. 611/2014 by the I Addl. Sessions Judge, Chikmagalur. They have undertaken to obey any conditions imposed on them.

(2.) ACCORDING to the learned counsel for the petitioners, both the injured are out of danger and the injuries sustained by them were simple in nature.

(3.) PERUSED the records.