BASHEERA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners who are arrayed as accused No.4 and 3 respectively have filed this petition under Sec. 438 of Cr.P.C. seeking anticipatory bail for enlarging them on bail in Crime No.375/2020 of Chitradurga Rural Police Station registered in C.C.No.971/2021, pending on the file of I Additional Civil Judge, JMFC, Chitradurga for the offences punishable under Ss. 380 , 401 , 414 , 457 of IPC.

(2.) Heard the learned counsel for the petitioners/Accused No. 4 and 3 and the learned HCGP for the Respondent-State. Perused the records.

(3.) The brief factual matrix leading to the case are that the complainant has lodged a complaint on 18/11/2020 alleging that on the same day between 1.00 am to 2.00 am, the door of the house was broken and the golden ornaments and cash was stolen from the house. By lodging the complaint, the law was set in and during the course of investigation, the investigating officer arrested accused No.1 and on the basis of his confession statement, the other accused were also implicated along the present petitioners. After completion of the investigation and recovery, the investigating officer submitted the charge sheet against the accused for offence punishable under Ss. 401 and 414 of IPC. The learned Magistrate took cognizance and issued warrant against the other accused and the present petitioners.