IRSHAD Vs. STATE

JUDGEMENT

(1.) The petitioner is seeking to be enlarged on bail in the event of arrest in Crime No.63/2019 for the offences punishable under Sections 341, 504, 324, 307 read with Section 34 of IPC.

(2.) The case of the prosecution is that the complaint was filed on 29.03.2019. According to the complaint at about 10.30 to 10.40 p.m., when the complainant heard dog barking, he saw three persons hitting the dog. When the complainant enquired with the said persons as to why they were hitting the dog, an altercation ensued and one of the three persons assaulted the complainant and caused injury with the knife. On the basis of the complaint, FIR is lodged, investigation is in progress.

(3.) It is stated that accused No.1 came to be arrested on 1.4.2019 and subsequently enlarged on bail due to non-filing of charge sheet within the stipulated time. It is further stated that knife has been seized as per the statement made by the accused No.1. It is further contended that it is only on the basis of voluntary statement of accused No.1 that the petitioner has been implicated.