HAALESH Vs. STATE BY BELUR POLICE

JUDGEMENT

(1.) PETITIONERS have been arraigned as accused Nos.1,

(2.) AND 5 in CC No.182/2012 on the file of Additional Civil Judge (Sr.Dn.), JMFC., Belur, registered for the offences punishable under Sections 399 and 402 IPC. 2. According to the case of the prosecution, at about 1.00 a.m., on 26.07.2012 while the Circle Inspector and other police staff were on patrolling duty within the limits of Belur Town Police Station and when they were proceeding on the road near Karagada village, they saw by the side of the road, six persons standing by the side of two motor cycles and on seeing the police jeep they became panicky and immediately they were caught hold. On interrogation, they disclosed their names and identity and also said to have disclosed that they were standing there to commit decoity and robbery and upon search of motor cycles, there were knives. Thereafter, the weapons were seized and those six persons were arrested and brought to the police station. On the basis of the report of the Circle Inspector case came to be registered and the investigation was taken up. Later, all the arrested accused persons were subjected to judicial custody. The application filed by them for bail came to be rejected by the learned Sessions Judge. Therefore, they are before this Court.

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