RAJENDRAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.6 to 13 under Section 439 of Cr.P.C., seeking regular bail in Crime No.105/2017 of New Town Police Station, Dist. Bidar, registered for the offence punishable under Section 143, 147, 341, 302, 504, 506 R/w Section 149 of IPC.

(2.) Brief facts of the case as per complaint are that, on 23-05-2017 at about 9.30 p.m., the son of the complainant Mohammed Junaid Ahmed was returning to his house in his car in KHB Colony, Bidar and at that time a marriage procession was going on in the same street and the people in the said procession did not give way to Car of Mohammed Junaid Ahmed and thereby quarrel took place and Prashant Dange, Anil Beldar, Anil Dange and Pramila Dange assaulted Mohammed Junaid Ahmed with their fists and kicked him by throwing him on the ground. Therefore, a complaint came to be lodged as against the accused persons. On the basis of the said complaint, a case has been registered against the accused persons.

(3.) I have heard the learned counsel for the petitioners and the learned Additional State Public Prosecutor appearing for respondent-State.