SRI. KIRAN. R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned High Court Government Pleader appearing for respondent.

(2.) This petition is filed by Accused No.14 under Section 438 of the Code of Criminal Procedure in Crime No.9/2021 registered by Peenya Police Station, Bengaluru, for the offences punishable under Sections 399, 402 of IPC, Section 20[B][ii][b] of NDPS Act, 1985 and also Section 25[1][B][b] of the Arms Act, 1959.

(3.) The case of the prosecution is that on credible information, the Police Sub-Inspector of Peenya Police Station along with his team have visited the spot and arrested three accused - Accused Nos.1 to 3 and whereas other persons are said to have ran away on 17.01.2021. The Accused Nos.1 to 3 are also found in possession of ganja of 2 kg and also seized some weapons. On the voluntary statement of the Accused Nos.1 to 3, they also implicated Accused Nos.4 to 9 for the aforesaid offences. After the arrest of the Accused No.6, he has revealed that at the instance of Accused No.12 who is said to be in jail and he has instigated Accused No.6 to commit murder of three persons i.e., Abhi, Vishal and Praveen and he has stated that the present petitioner along with other persons are having his finance for the commission of the planned offence. On the basis of the voluntary statement made by the Accused No.6, the Police made efforts to arrest the petitioner and hence he has approached the Sessions Court for grant of anticipatory bail which came to be rejected. Hence, he has filed the present petition.