BHEEMASENA, S/O. LAKSHMANA BHOVI AND ANNAPPA, S/O. SHIVANNA Vs. THE STATE OF KARNATAKA BY MAHILA POLICE, SHIMOGA

JUDGEMENT

(1.) THE Petitioners who have been arraigned as Accused Nos. 1 and 2 in Crime No. 47/2011 of Narasimharajapura Police Station in Chickmagalur District, (C.C No. 1078/11 on the file of the JMFC -II Court. Shimoga) registered for the offences punishable under Sections 365, 506 R/w. 34 of Indian Penal Code. have sought for the relief of bail inter alia on the ground that they are innocent; they have not committed any of the acts alleged and there are no reasonable grounds to believe that they are guilty of any of the aforesaid offences, as such, they are entitled to be enlarged on bail.

(2.) ON the basis of the report lodged by Kum. Shruthi, D/o. Nagappa, resident of Byrapura Village in Narasimharajapura Taluk, a student of II Year B.A. in Rambhapuri College, Shankaraghatta, at 4.00 p.m. on 07.04.2001, the aforesaid case came to be registered and investigation was taken -up.

(3.) ACCORDING to the allegations made in the first information report on 07.04.2011 at about 8.50 am., the complainant was proceeding towards the college and when she reached near the road leading to Lakshmana Gadde, a Maruthi Omni car bearing registration No. KA -19 -MB -322S was found parked near a tamarind tree and soon after she passed the said car, a person inside the car started shouting 'catch hold her' and on hearing the same she started running. However, the 1st Petitioner herein came chasing and caught hold her; dragged her into the car and the car was being driven by the 2nd Petitioner and they took her to a some distance and on realising that her family members have come to know about her kidnap, they left her near Sumukha zerox shop at Shankjaraghatta and went away.