MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE facts reveal that on 23.2.2001 at about 6.00 p.m., the Police Sub-Inspector, Electronic City received credible information that accused persons armed with deadly weapons were waiting at a place in a Indica Car bearing registration No.KA-09-A-9698 with an intention to commit dacoity, he accompanied with other police officials went to the spot and apprehended the petitioners and other accused. THE petitioners have applied for bail on their arrest.

(2.) HAVING heard the learned counsel for the petitioners and also the learned High Court Govt. Pleader and as the offences are punishable with imprisonment of 10 years, taking into consideration the fact that there was only a plan to commit dacoity, I am of the opinion that petitioners are entitled to bail as sought for.