BHAI PATEL Vs. THE STATE THROUGH WADIGERA POLICE

JUDGEMENT

(1.) The petition is filed under Section 438 of Cr.P.C. seeking directions to the respondent-Police to release the petitioner on bail in the event of his arrest in Cr.No.120/2017 of Wadigera Police Station registered for the offences punishable under Sections 143, 147, 148, 504, 326,324, 323 and 506 R/W Section 149 of IPC.

(2.) One Osman Patel S/o Khasim Malipatil lodged complaint on 10.08.2017. It is stated that on 9.8.2017 at 8.00 p.m. the accused persons made a way to flow the water from their land to the land of complainant. When the complainant questioned the same, the accused persons formed an unlawful assembly and accused No.1 hit the complainant with iron rod on the head of the complainant, accused No.2 hit Syed Patel with stick on the backside of thigh, accused No.3 hit on the chest of Syed Patel with fist, accused No.4 hit Chand Patel with stick on his left knee, accused No.5 hit Chand Patel with fist, and accused No.6 hit the complainant on his chest with fist.

(3.) The learned counsel for the petitioner would submit that the accused Nos.2 to 6 were released on bail by the learned Sessions Judge. Insofar as the bail petition of the present petitioner came to be rejected.