MANJUNATH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner in Crime No.325 of 2023 registered by the respondent Police for the offences under Ss. 294 (b), 324, 506 (ii) IPC, subsequently altered to Ss. 294 (b), 326, 506 (ii) IPC and remanded to judicial custody on 30/11/2023 seeks bail.

(2.) It is stated that the petitioner is the owner of a textile shop and the injured is an Auto Driver, who parked his Auto infront of the textile shop of the petitioner herein. This led to quarrel, which escalated to violence leading to lodging of complaint and registration of FIR.

(3.) Taking all factors into consideration and the period of incarceration suffered by the petitioner, I am inclined to grant bail to the petitioner subject to the following conditions.