KESHAVAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The allegation made in the first information report reveals that on 15.04.2016, the petitioner and one Murthygopala quarreled with each other and this was informed to the jurisdictional police and in turn some police came to the spot. The injured one of the police official attempted to resolve the dispute between petitioner and his brother. At that time, it is alleged that the accused petitioner left his brother and assaulted the police personnel by name Kumaranayaka with the deadly weapon who sustained injury to his left ear. On these allegation, police have registered a case and began the investigation.

(2.) The learned counsel for the petitioner has produced before this Court the medical certificate issued by the Medical Officer Gowribidanur, Chikkaballapur District, wherein it is stated that the said Kumaranayaka had been to the hospital but he was not admitted to the hospital as an inpatient. It appears that he was treated as out patient and sent away which specifies that the injury suffered by the complainant may be not such serious in nature that is why he was not admitted to the hospital. In this connection, petitioner was arrested on 5.4.2016 and since then he is in judicial custody. Looking into the nature of allegations and gravity, facts and circumstances of the case, no harm seems to be appears to anybody. It is only a quarrel between brothers which was intervened by the police.

(3.) Under the above said circumstances, I am of the opinion that petitioner is entitled to be enlarged on bail. Hence the following.