HABIBULLAH MIR & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction of this Court for grant of bail in terms of Section 498 of the Code of Criminal Procedure (for short Cr. P.C.) on the grounds taken in the instant motion.

(2.) The respondents have filed their objections and also the latest status report.

(3.) From perusal of the record, it is revealed that, on 31.07.2012, a written report was lodged by one Jehangir Ahmad Bhat in Police Station, Kupwara, stating therein that the petitioners and other accused persons have assaulted and attacked the informer and his family. It was alleged that they formed an unlawful assembly, entered the house of the informer carrying axes and sticks in their hands and one Shabir Ahmad Bhat, brother of the complainant sustained injuries on head and was seriously injured, who was taken to the Hospital for treatment. The accused persons also damaged the property, both moveable and immoveable of the informer and thus caused the damage and injury.