ROHIT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners/accused Nos.1, 2, 3 and 6 under Section 439 of Cr.P.C to release them on bail in Crime No.206/2020 of Bidadi police station (pending on the file of the Principal Civil Judge (Sr. Dvn) and CJM, Ramanagara), for the offences punishable under Sections 399 and 402 of IPC.

(2.) I have heard the learned counsel Sri.Chandrashekar H.B for the petitioners/accused Nos.1, 2, 3 and 6 and the learned HCGP Sri.M.Divakar Maddur for the respondent-State.

(3.) The case of the prosecution in short is that on 12.08.2020 at about 8 p.m, Bidadi police received a credible information that about 5 to 6 persons by holding deadly weapons were preparing to commit dacoity and immediately they have been apprehended and a personal search has been made and certain incriminating articles have been seized and a case has been registered.