(1.) PETITIONERS have been arraigned as accused Nos.1 to 3 in Crime No. 309/12 of Jeevan Bheemanagar Police Station, Bangalore registered for the offences punishable under Sections 341, 324, 326, 504 and 307 read with 34 of IPC.
(2.) ACCORDING to the case of the prosecution, at about 6.00 p.m. on 5.8.2012 when the complainant Pratap was proceeding on a scooter near BEML Circle, he saw these petitioners quarrelling with his friends Mani and Vinod. Immediately he stopped the scooter and asked the petitioners not to quarrel with his friends. At that time, the suddenly these petitioners picked up quarrel with the complainant and thereafter the second petitioner assaulted the complainant with a knife on the right side cheek, the first petitioner assaulted Vinod with a knife on the left hand and the third petitioner punched Mani on the nose and immediately when the residents came there, on seeing them, all the petitioners ran away along with the weapons. Thereafter the injured persons went to CMH Hospital, Indiranagar where the complainant took treatment as out-patient. Thereafter, the complainant lodged the report about the incident based on which, case came to be registered and investigation was taken up. In the complaint it was further stated that as the friends of the complainant viz., Vinod and Mani had not sustained any serious injuries, they did not take treatment in the Hospital. During investigation, these petitioners were apprehended and subjected to judicial custody. Their application filed before the learned Sessions Judge for grant of bail came to be rejected. Therefore, they are before this Court.
(3.) I have heard both sides. Perused the records made available.