VENUGOPAL Vs. STATE

JUDGEMENT

(1.) Petitioners- 1 & 2 in Criminal Petition No.6017/2012 arraigned as Accused Nos. 6 & 7 and petitioner in Criminal Petition No.7351/2012 arraigned as Accused No.44 in C.C. No.2520/2012 on the file of the JMFC-III Court, Mangalore, have presented these petitions under Section 439 of Cr.P.C. seeking an order to enlarge them on bail.

(2.) These petitioners along with others, have been chargesheeted by Mangalore Rural Police, Mangalore, for the offences punishable under Sections 120-B, 143, 147, 148, 447, 448, 114, 341, 323, 324, 325, 504, 506, 509, 354, 395 r/w. 149 IPC and Section- 2(A)(B) of Karnataka Prevention of Development and Loss of Property Act (for short, 'KPDLP Act') 1989. In addition to the above, Accused No.44 is also chargesheeted for the offences punishable under Section 505 (1) (b) & (c) of IPC and Sections 3 & 4 of the Indecent representation of Women Act, 1986 r/w. Section 34 of IPC.

(3.) The case of the prosecution in brief is as under:-