ANNAIAH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 2 under Section 439 of Cr.P.C. seeking their release on bail for the alleged offences punishable under Sections 504 , 307 and 302 r/w 34 of IPC and under Sections 3(1)(s) and 3(2) (v-a) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, registered in respondent - police station Crime No.315/2016.

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.1 and 2 and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) I have perused the grounds urged in the complaint and other materials produced in the case. So far as the petitioner No.1/accused No.1 is concerned, there are eye witnesses to the incident that it is he, who picked up quarrel with petitioner No.2/accused No.2 and assaulted the deceased Rajesh, with a knife and caused bleeding injury. So far as the petitioner No.2/accused No.2 is concerned, the only overt-act is she abused the injured Swamy. Except that, there is no other allegation against petitioner No.2/accused No.2.