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Judgment
9 paragraphs · 234 wordsMohan Shantanagoudar
Complainant-Bhinduray sustained certain simple injuries on the head, in the incident that occurred on 10.06.2012 at 07.00 p.m. Based on the complaint lodged by Bhinduray, Crime No. 74/2012 is registered in Nelogi Police Station for the offences punishable u/s 307 read with Section 34 of IPC along with other offences. Petitioner is accused No. 1 in the matter. Other three accused are already released on bail. The specific overt-act attributed against this petitioner is that he assaulted on the head of complainant-Bhinduray. However, the wound certificate reveals that the complainant has sustained two simple injuries i.e., one lacerated injury and another one is contusion. The Doctor has opined that the injuries are simple in nature. Petitioner is stated to be in custody since 03.11.2012 i.e., about two months. Having regard to the aforementioned facts, petitioner may be granted bail. Accordingly, the following order is made:
ORDER
Petitioners shall be released on bail subject to the following conditions:
(1) Petitioner shall execute bond for a sum of Rs. 30,000/- (Rupees Thirty thousand only) with two solvent sureties for the like sum to the satisfaction of the learned trial Judge.
(2) Petitioner shall not tamper with the prosecution witnesses.
(3) Petitioner shall attend the Court regularly.
(4) Petitioner shall mark his attendance before the Investigating Officer on 1st and 15th of every month till the charges are framed.
Criminal petition is allowed accordingly.