M CHIKKEGOWDA S/O V C MANJAPPA; SANTHOSH @ SANDY S/O V GOPINATH Vs. STATE, MALLESHWARAM POLICE, CCB POLICE, HIGH COURT OF KARNATAKA; STATE OF KARNATAKA , PUBLIC PROSECUTOR, HIGH COURT OF KARNATAKA AND MALLESHWARAM POLICE STATION INVESTIGATED BY CCB (OCW)

JUDGEMENT

(1.) The Petitioner are Accused 2 & 3 and it is the case of the case of the prosecution that on 07.01.2011 at 7.30 p.m. the Police Sub-Inspector CCB received credible information that few persons with vehicle bearing registration No. KA-35-N-300 were standing by the side of the road armed with deadly weapons with an intention to rob the person by name Selva of pipeline resident and in the circumstance the Police Sub-inspector along with other police officials went to the spot and saw the vehicle near which about 5 to 6 persons with arms were standing and immediately tried to surround them and at that time it is alleged that the said persons, caused threat to the police officials by use of the long and but by using the minimum force by the police they were apprehended. It is in these circumstances that the Police registered a Crime for the offence punishable under Sections 353, 399 and 402 of the IPC.

(2.) The Petitioners submit chat they are innocent and have not committed any crime and has been falsely implicated in the crime. They are ready arid willing to abide by any conditions that may be imposed by Court for their release on bail.

(3.) I have heard the learned Counsel for the Petitioner and also learned Government Pleader.