MADEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 Cr.P.C. by accused Nos.1,2,4 and 5 praying to enlarge them on bail in the event of their apprehended arrest in Crime No.62/2016 registered with Sathnoor Police Station, Ramanagara District for the offences punishable under Sections 143, 147, 148, 323, 324, 504, 307 R/W 149 OF IPC.

(2.) Heard Sri S. Javeed, learned Counsel for the petitioners, Sri K.Nageshwarappa, learned HCGP for the respondent -State and perused the records.

(3.) Learned Counsel for the petitioners submits that there were altercations between the petitioners and the complainant in Cr.No.62/2016 with regard to removal of debris. The 4th petitioner (accused No.5 herein) has also lodged a counter complaint on the very same day in Cr.No.63/2016 with the same Police Station for the offences punishable under Sections 323, 324, 504, 506 read with Section 34 of IPC. He further submits that the 4th petitioner has suffered serious injuries and he has been admitted as an inpatient in KIMS Hospital and Research Centre. To substantiate this claim, learned Counsel placed reliance on the medical certificate dated 12/04/2016 issued by the KIMS Hospital. With these submissions, he prays for allowing this petition.