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Judgment
B. V. Pinto
Heard Smt, Manjula N. Tejaswi, learned counsel appearing for the petitioner and Shri Raja Subrmanya Bhat, learned Government Pleader appearing for the respondent-State. Perused the materials on record.
On the basis of a complaint of one Sravan, a case has been registered for the offences punishable under Sections 143, 147, 148, 324, 504 and 307 read with Section 149 of the Indian Penal Code and u/s 3(1)(X) of SC/ST (Prevention of Atrocities) Act by Chowk Police Station, Gulbarga, alleging that the petitioner has assaulted on the injured. The learned counsel for the petitioner has produced the wound certificate of the injured, which indicates minor injuries on the person of the injured. Since the reason for quarrel is trivial, though the weapon used is talwar, a person cab be punished only for the act which is actually committed, Hence, I am of the opinion that the petitioner may be granted bail. Accordingly the petition is allowed with the following condition:-
i) The petitioner is directed to be released on bail on his executing a bond for a sum of Rs.25,000/-with one surety for the like sum to the satisfaction of the Court below.
ii) The petitioner shall appear before the Police Station once in two weeks for three months and thereafter, once in a month till the disposal of the case.
iii) The petitioner shall not indulge in any other offence in future during the pendency of the case.