GIREESH K NATESH Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 and 2 in Crime No.66/07 of Karukachal Police Station for offences punishable under sections 452, 323 and 326 read with section 34 IPC and subsequently sustainedonly forsection326 read with section34 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The occurrence took place on 14.3.07 at 12 noon during which the defacto complainant is alleged to have assaulted with sword stick, iron rod, etc. resulting in injuries including fracture of the 5th metacarpal and a cut injury on his forehead.