B.C. MOHAN RAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners-accused Nos.2 and 4 under Section 438 of Cr.P.C to release them on anticipatory bail in Crime No.184/2018 of Mandya East Police Station, Mandya for the offences punishable under Sections 341, 307, 504, 506 read with Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioners-accused Nos.2 and 4 and the learned High Court Government Pleader for respondent-State.

(3.) The gist of the complaint is that on 29.12.2018 at about 6.30 PM, the complainant and his friend-Ajay were going in the motor bike at Shanimahatma Temple road to go to Swarnasandra to the house of Ajay, at that time, accused No.1 came in the motor cycle and obstructed him by instigating and at that time, accused Nos.2 to 4 covered from their backside, accused No.1 abused the complainant because of previous enmity and threatened them. Accused No.2 has assaulted the complainant to his back side with hockey stick. Accused Nos.1, 2 and 3 assaulted one Ajay to his head, hands and legs by hockey stick, accused No.4 fisted by hands by using steel punching and as a result of the same, the said Ajay sustained grievous injuries and become unconscious. On the basis of the complaint, a case has been registered.