PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the petitioners/accused Nos. 2, 4 and 5 under Section 438 of Cr. P.C. seeking anticipatory bail to direct the respondent-police to release the petitioners on bail in the event of arrest of the petitioners for the alleged offences punishable under Sections 506, 504, 143, 147, 148, 149, 307, 323 and 324 of IPC registered by the respondent police station in Crime No. 51/2014.

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos. 2, 4 and 5 and heard the learned High Court Government Pleader for the respondent-State.

(3.) Learned counsel for the petitioners during the course of his argument submitted that there is a case and counter case. In this case, he made a submission that accused No. 1 also lodged a complaint against the complainant of this case and others, which is also registered in Crime No. 52/2014. The counsel made the submission that though it is alleged that the petitioners along with other accused persons having deadly weapons assaulted the complainant and also one Shivu. The injuries sustained by Mahesh as well as Shivu, are mentioned as simple in nature by the doctor who treated the complainant and another. He also made the submission that injured have been already discharged from the hospital and hence, he submitted that as there are case and counter cases and the FIR, complaint in respect of the counter case is already produced along with this petition. Therefore, he made the submission that investigation is completed and charge sheet has been filed in the matter The petitioners may be admitted to bail by imposing reasonable conditions.