P.H. SHAHID @ SUKUR S/O. HAMSA AND B.M. ALI ASGAR, S/O. LATE MAHAMMAD Vs. THE STATE OF KARNATAKA, BY SOMWARPET POLICE REP. BY THE SPP

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the Petitioners. The Petitioner in Crl.P. No. 437/11 is A -4, whereas Petitioners in Crl.P. No. 536/11 aie A -1 and A -3.

(2.) ALL the accused persons are accused of having committed, the offence under Section 394 of IPC and the prosecution case in short is that, on 9.6.10 at about 4.10 p.m. the complainant on his motorcycle was going carrying cash of Rs. 16,96,730/ - and some unknown persons came in a red colour Maruthi car and dashed to the motorcycle and after throwing chili powder on the face of the complainant, they robbed the complainant of the aforementioned amount.

(3.) SUBMISSION of learned Addl. S.P.P. for the State is that, the T.I. parade is pending and there are number of eye witnesses who have seen the accused persons and the accused persons are required for the purpose of identification and moreover amount involved is huge sum of rupees and much of the amount has been recovered from the accused persons.