RAMACHANDRA, S/O. VADIRAJ KUDTHALKAR, PANDURANGA ESWAR SHET, S/O. ESHWAR SHET AND RAGHAVENDRA ESWAR SHET, S/O. ESHWAR SHET Vs. THE STATE BY EXTENSION POLICE STATION, DAVANAGERE, REPTD, BY PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 438 of Criminal Procedure Code praying for grant of anticipatory bail.

(2.) IT is stated in the petition that the petitioners are innocent of the offence alleged against them and they have been falsely implicated in the case. The petitioners are permanent residents of Karki village, Honnavara taluk and they are ready to abide by all conditions that may be imposed. Therefore, the petitioners have prayed for grant of anticipatory bail.

(3.) ON 21.06.2011, A1 handed over 850 grams of gold to the first petitioner to hand it over to the complainant. The first petitioner left Ankola at about 6.30 p.m. Some strangers took the first petitioner in a vehicle assuring that they would drop him at Hubli. While travelling, the inmates of the vehicle snatched away the gold, mobile and cash of Rs. 750/ -. The first petitioner came to Honnavara and informed his brother A1 Narayana Vadiraj Kudthalkar. On 21.06.2011, complaint was lodged and a case in Crime No.148/2011 of Ankola police station was registered A1 was arrested and released on bail on 01.07.2011.