MUKTHAR Vs. STATE

JUDGEMENT

(1.) APPREHENDING arrest in Crime No. 73/2012 of Kumbala Police Station, registered for the offences punishable under Sections 143, 147, 148, 341, 323, 324, 308, 506(i) r/w Sec. 149 of IPC, petition is filed under Sec. 438 of Code of Criminal Procedure for anticipatory bail. Learned Counsel appearing for the petitioners and learned Public Prosecutor were heard.

(2.) THE prosecution case is that on 5.2.2012 at about 3.30 PM while injured was proceeding in a Pickup Van, petitioners wrongfully restrained the defacto complainant and his friend and beat them with iron rod, wooden stick and caused injuries and thereby committed the offences.