PRAKASH, S/O LATE UMAPATHI, SRI KUPPASWAMY S/O LATE SUBRAMANI AND HAMEED BASHA, S/O LAL BHAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the Petitioners who are A -2 to A -4 in Cr. No. 758/10 for the offences punishable under Sections 399 and 402 of the IPC.

(2.) SUBMISSION of the Petitioners counsel is that, the Petitioners were apprehended by the police merely on suspicion, but it was A -1 who was the main person against whom the case ought to have been registered and the police, suspecting that the Petitioners were also preparing for committing dacoity and planning to follow the lorry which was carrying copper, arrested the Petitioners on 23.12.10.

(3.) SUBMISSION of learned Addl. S.P.P for the Respondent -State is that, if the Petitioners are released, they may abscond, therefore bail petition be rejected and moreover it was A -4 who was driving the vehicle i.e. Tata Sumo which was seized by the police.