RAJESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.5 under Sec. 438 of Cr.P.C. seeking anticipatory bail in Crime No.480/2016 registered by Harohalli Police Station, for the offences punishable under Ss. 399 , 402 of Indian Penal Code, 1860.

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

(3.) The case of prosecution is that suo moto complaint was registered by Harohalli Police on 2/12/2016 on receipt of credible information that some 4-5 persons were present behind Shinag Enterprises, Pipeline Road, Hale Gabbadi village, Harohalli Hobli, Ramanagara, Kanakapura Taluk, restraining the public movement holding deadly weapons. Therefore, the police apprehended the accused persons. Accused Nos.1 to 4 said to be arrested and remanded to judicial custody. Subsequently, they were released on bail. The petitioner is arraigned as accused No.5. The trial was ended in acquittal against accused Nos.1 to 3 in S.C. No.5015/2018 and the case against this petitioner was split up as absconding.