ARUN KUMAR @ ARUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.31/2021 of Byadarahalli Police Station, Bengaluru District, for the offence punishable under Ss. 395, 397, 427 and 450 of IPC Sec 2 of the Prevention of Destruction and Loss of Property Act and Sec. 25(1B) (b) and 4 of the Arms Act.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case is that these two petitioners along with other accused persons committed the offence of dacoity of an amount of Rs.6,50,000.00 and also caused injury to the complainant witnesses and recoveries are made at the instance of the petitioners and also the mobile. The police after the investigation of the matter filed the charge-sheet for the offence punishable under Ss. 395, 397, 427 and 450 of IPC Sec 2 of the Prevention of Destruction and Loss of Property Act and Sec. 25(1B) (b) and 4 of the Arms Act.