MANJUNATH Vs. STATE BY HSR LAYOUT

JUDGEMENT

(1.) PETITIONERS have been arraigned as accused Nos.1, 3 and 2 in Crime No.395/2012 of HSR Layout police station registered for the offences punishable under Sections 399 and 402 IPC.

(2.) ACCORDING to the case of the prosecution, at about 4.00 a.m., on 20.10.2012, the ASI, HSR Layout police station, while on patrolling duty with his staff received credible information that about six persons by holding dangerous weapons like longs, choppers, knives, clubs etc., are planning to commit acts of robbery and dAcoity near the Tank-bed by the side of Sarjapur road, HSR Layout. Immediately he secured the presence of Panchas, appraised them about the information received by him and later proceeded to the aforesaid place. From a short distance, he saw six persons by holding deadly weapons standing by the side of an auto rickshaw and talking among themselves that they would rob persons who come there for morning walk. Immediately all those persons were surrounded. However, one of them managed to escape and 5 persons were caught hold. On interrogation, they disclosed their names & identity. The arms held by each of them were seized and thereafter, on the basis of report of ASI, case came to be registered. On production of these petitioners before the jurisdictional Magistrate, they were remanded to judicial custody. Their application filed before Court of Sessions for grant of bail was rejected. Therefore, the petitioners are before this Court.

(3.) I have heard both the sides and perused the records made available.