DORESWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused No.l under Section 438 of Cr.P.C. seeking a direction to the respondent police that in the event of his arrest, he be released on bail of the offences punishable under Sections 504, 323, 327 and 353, read with Section 34 of IPC registered in respondent Police Station Clime No. 11/2014.

(2.) I have heard the learned Counsel appearing for the petitioner -accused No.l and the learned High Court Government Pleader appearing for the respondent -State.

(3.) AS against this, learned High Court Government Pleader appearing for the respondent -State, during the course of the arguments, submitted that regarding the offence committed by the petitioner, there are statement of witnesses and also the injured person, who have clearly stated about the assault made by the petitioner on the complainant. He submitted that the matter is still under enquiry and at this stage, the petitioner is not entitled to be released on bail