P.H. SHAHIR @ SUKUR S/O HAMSA AND SHRI B. M. ALI AZGAR S/O LATE MOHAMMED Vs. THE STATE OF KARNATAKA BY KUSHALNAGAR POLICE STATION REPRESENTED BY THE SPP., HIGH COURT OF KARNATAKA BANGALORE-560001

JUDGEMENT

(1.) THIS petition is filed seeking bail in Crime No. 169/2010 of Somwarpet Police Station, Kodagu District now pending in C.C.No. 1192/2010 on the file of Civil Judge [Jr.Dn] and JMFC, Somwarpet.

(2.) IT is the case of the prosecution that on 9,6,203 0 while the cash belonging to the SBM Bank is carried in motor cycle bearing registration No. KA -20 -H -7650, the accused came in a Maruti Swift Car bearing No. KA -10 -6442, dashed against the motor cycle, snatched the money and ran away. These two petitioners along with other two accused were arrested and a sum of Rs. 8 lakhs was seized from petitioner No. 1 and a sum of Rs. 10,500/ - was recovered from the possession of petitioner No. 2 while a sum of Rs. 1 lakh was seized from another accused by name Shahir, who is an employee of accused No. 2. The petitioners were arrested and charge sheet came to be filed.

(3.) LEARNED Counsel for the petitioners submits that in the earlier petition filed by the petitioners in Crl.P.No. 437/2011 c/w. Crl.P.No. 536/2011, this Court has held that petitioners are at liberty to file applications for bail after conducting T.I.Parade.