ASHIK @ MOHAMMAD ASIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners in the above cases are arrested and remanded to judicial custody on the charge of being members of unlawful assembly armed with lethal weapons, attempting to set fire to North Police Station, Mangaluru and obstructing the police from discharging their duties and causing damage to public property etc., in violation of the prohibitory order imposed by the Commissioner of Police, Mangaluru, under section 144 Cr.P.C. from 9.00 p.m. on 18.12.2019 till 12.00 midnight of 20.12.2019.

(2.) The cases have been registered against the petitioners in Crime No.133/2019 in North Police Station, Mangaluru under sections 143 , 147 , 148 , 188 , 353 , 332 , 324 , 427 , 307 , 120B r/w.149 of IPC , 1860 and section 2(A) of the Karnataka Prevention of Destruction & Loss of Property Act, 1981 and section 174 Cr.P.C. and Crime No.237/2019 in South Police Station, Mangaluru under sections 143 , 147 , 148 , 353 , 332 , 333 , 307 , 427 , 324 , 326 , 188 and 149 of IPC, 1860 and section 2(A) of the Karnataka Prevention of Destruction & Loss of Property Act, 1981.

(3.) The applications filed by the petitioners for their release on bail have been rejected by the I Addl. District and Sessions Judge, Dakshina Kannada, Mangaluru.