MASTAN SHAH Vs. STATE OF KARNATAKA THROUGH

JUDGEMENT

(1.) The learned HCGP is directed to take notice for the respondent-State.

(2.) Heard the learned counsel for the petitioners and the learned HCGP.

(3.) The case of the prosecution is that while the first informant/Police Officer attached to the respondent-police station along with other officials were on patrolling duty near a ware house situated close to Pratibha School at about 3.00 a.m., on 13.03.2020, they found these petitioners along with four others preparing to commit decoity. The petitioners were apprehended and a case was registered in Crime No.18/2020 of Roza police station for the offence punishable under Sections 399 and 402 of IPC.