PRASHANT AND ANOTHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent - police.

(2.) The accused Nos. 1 and 2 who are the petitioner Nos. 1 and 2 in this case seek an order to enlarge them on bail in Crime No. 105/2017 for the offences punishable under Sections 143, 147, 341, 302, 504, 506 R/w 149 of IPC.

(3.) Insofar as the FIR, is registered against five persons and these petitioners are accused Nos. 1 and 2. It is stated that on 23.05.2017 at about 9.30 p.m., the son of complainant by name Mohammed Junaid Ahmed was returning to his house at KHB Colony by car, by that time a marriage procession was moving on in the same street and people in the said procession did not give way to the car and quarrel started between the son of the complainant and Prashant Dange, Anil Beldar, Anil Dange and Pramila Dange attacked, and they assaulted his son with fists and kicked him by throwing him on the ground.