ANNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by accused in Crime No.290/2020 of Madanayakanahalli police station for the offences punishable under Sections 399 and 402 of IPC. The accused is in judicial custody since from the date of his arrest. Therefore, the petitioner's counsel is praying to enlarge him on regular bail among the grounds urged therein.

(2.) Heard learned counsel for the petitioner through video conference and learned HCGP who is physically present before the court.

(3.) It is stated in the complaint that on 10.08.2020 at about 3.30 in the night hours when the complainant was on his night duty in the police station limits, he received a credible information that some unknown persons being arraigned as accused were carrying deadly weapons with an intention to commit dacoity at T.G.Halli road, near BTS Bus Stop in Bengaluru Rural District. On receipt of the said information that complainant police along with panch witnesses rushed to the scene of crime and saw five persons were present at the scene of crime and they were in possession of deadly weapons. The complainant - PSI and his staff members took raid and apprehended two persons being arraigned as accused. But other three persons took heel from there on seeing them. But this petitioner is arrainged as accused No.2 in the aforesaid crime. Subsequent to registration of the crime against the accused, the case is still under investigation and the charge sheet is yet to be laid against the accused.