ADARSH MADIVALA, S/O. NARAYANA MADIVALA Vs. THE STATE OF KARNATAKA, THROUGH KUNDAPURA POLICE STATION, UDUPI DISTRICT, REP. BY ITS STATE PUBLIC PROSECUTOR, HIGH COURT BUILDING, HIGH COURT OF KARNATAKA, BANGALORE

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos. 5 and 14 under Section 439 of Cr.P.C. seeking their release on bail of the offences punishable under Sections 143, 147, 148, 341, 504, 506, 323, 324, 326, 307, 109 read with Section 149 of IPC, registered in respondent - police station Crime No. 300/2017.

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

(3.) Learned counsel for the petitioners during the course of his arguments has submitted that there is also a complaint lodged against the complainant and his supporters which came to be registered in Crime No. 301/2017. He has produced the copy of the FIR in Crime No. 301/2017 and also the copy of the complaint. He made submission that the injured has been already discharged from the hospital. Hence, he submitted that by imposing reasonable conditions, the petitioners may be released on bail.