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Judgment
Accused No.1 in Crime No.116/2026 registered by Srirangapatna Police Station, Mandya, for the offences punishable under Sections 189(2), 191(2), 352, 115(2), 118(1), 109(1), 351(2) and 190 of BNS, 2023, is before this Court in this petition filed under Section 483 of BNS, 2023, seeking regular bail.
Heard the learned counsel for the parties.
FIR in Crime No.116/2026 was registered by Srirangapatna Police Station, Mandya for the aforesaid offences against Rakesh and others based on the first information dated 13.05.2026 received from Kumar, who is one of the injured victims in the present case. During the course of investigation, petitioner was arrested on 14.05.2026 and remanded to custody on 15.05.2026. His bail application filed before the jurisdictional Sessions Court in Crl.Misc.No.5171/2026 was rejected on 10.06.2026. Therefore, he is before this Court.
Perusal of the material on record would go to show that, injured victims in the present case are employed in a company known as Coron Factory India Pvt. Ltd., and accused Nos.1 and 2 were also working in the said company earlier and they were dismissed from service on the ground of misconduct. Accused Nos.1 and 2 therefore had ill-will against the injured victim Manjunatha and on the alleged date of incident, when the victims were traveling in the motorbike, the accused persons intercepted and after quarreling with them, assaulted them causing injuries. Allegation of assaulting injured victim on his head with a beer bottle, is found in the first information against accused No.3 - Harshith. Other accused persons had allegedly assaulted injured victims with their hands and legs.
Learned High Court Government Pleader has fairly submitted to the Court that both the victims in the present case have suffered only simply injuries in the incident in question.
Accused Nos.2 to 4 and 6 have been granted regular bail by this Court in Crl.P.No.8823/2026 disposed off on 27.07.2026. Accused No.5 has been granted regular bail by this Court in Crl.P.No.8597/2026 disposed off on 22.07.2026.
Considering the nature of allegations found against the accused persons and also taking into consideration that the victims have only suffered simply injuries in the incident, I am of the opinion that the prayer made by the petitioner for grant of regular bail needs to be answered affirmatively, subject to appropriate conditions. Accordingly, the following:
ORDER
The criminal petition is allowed.
The petitioner is directed to be enlarged on bail in Crime No.116/2026 registered by Srirangapatna Police Station, Mandya, for the offences punishable under Sections 189(2), 191(2), 352, 115(2), 118(1), 109(1), 351(2) and 190 of BNS, 2023, subject to the following conditions:
Petitioner shall execute a personal bond for a sum of Rs.1,00,000/- with two sureties for the likesum, to the satisfaction of the jurisdictional Court;
The petitioner shall appear regularly on all the dates of hearing before the Trial Court unless the Trial Court exempts his appearance for valid reasons;
The petitioner shall not directly or indirectly threaten or tamper with the prosecution witnesses;
The petitioner shall not involve in similar offences in future;
The petitioner shall not leave the jurisdiction of the Trial Court without permission of the said Court until the case registered against him is disposed off.