SUHEL Vs. STATE BY HOLENARASIPURA TOWN

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.6, 7 and 9 respectively, under Section 438 of the Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioners on bail in the event of their arrest for the offences punishable under Sections 123 , 147 , 341 , 504 , 323 , 354 , 307 r/w Section 149 of IPC registered in respondent police station.

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

(3.) The case of the prosecution is, on 20.6.2016 at about 7.00 p.m. in front of one Mujeer Arts shop at Holenarasipura town, the petitioners along with others, with a common intention, formed unlawful assembly and picked up quarrel with C.Ws.1 to 4, abused them in filthy language and assaulted them. The allegation so far as the petitioners herein is concerned is that they have assaulted with hands. The injury certificate issued by the Doctor shows that the injured have sustained simple injuries. At this stage, the life of the injured is safe and out of danger.