AZIZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Section 439 of Cr.P.C. to enlarge the petitioners/accused Nos.2 and 3 on bail in Crime No.38/2018 of Gokul Road Police Station, now pending in SC No.35/2019 on the file of I Addl. District and Sessions Judge, Hubballi, for offences punishable under Sections 392 , 394 , 397 read with Section 34 of IPC.

(2.) Crl.P. No.101438/2020 is filed by accused No.3 and Crl.P. No.101146/2020 is filed by accusd No.2.

(3.) Brief facts: on 13.06.2018 at about 7.30 p.m., one kumari Jyothi D/o Shivarayappa Pundi lodged a compliant before the respondent/Police stating that while she was traveling with her brother in a Tata Ace vehicle, four unknown persons on two motorcycles waylaid their vehicle and pointing a knife and causing injuries to her brother with the said knife, they robbed two silver neck chains, a mobile phone and earstuds in all valued at Rs.28,000/-. On the basis of the said complaint, aforesaid case was registered against four unknown persons. During the course of investigation, accused No.1 to 3 were arrested and after completion of investigation, charge sheet was filed against them.