N BASAVARAJ Vs. STATE BY BELTHANGADI POLICE

JUDGEMENT

(1.) PETITIONERS have been arrested in Crime No.142/2012 registered by Belthangadi Police Station, Dakshina Kannada, for the offences punishable under Sections 341, 395 of IPC.

(2.) ONE Smt. Siddamma, had filed Hebus Corpus in W.P.H.C.No.95/2012 interalia alleging that, detenues had gone on pilgrimage to Dharmasthala, Ghati Subramanya and Murdeshwar etc., in a vehicle bearing No.KA 51 MC 2778, however, had not returned from there. The said Hebus Corpus Petition was disposed off by this Court by order dated 05.06.2012, as these petitioners were apprehended and arrested in Crime No.142/2012. Accordingly, this court had given the liberty to the petitioner therein to apply for enlarging on bail.