R. CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN these three petitions filed under Section 439 Cr.P.C., the petitioners arraigned as accused in Crime No.136/2012 of Halebeedu police station for the offences punishable under Section 397 IPC., have sought for an order to enlarge them on bail. Therefore, all the three petitions were heard together and are being disposed of by this common order.

(2.) ACCORDING to the case of the prosecution, there was an incident of dacoity at about 10.30 pm., on 28.12.2012 near Hagare village on Belur-Hassan road when the complainant Srinidhi, resident of Yelahanka New Town, Bangalore alongwith his friends was proceeding from Belur towards Bangalore in his Car, five unknown persons who were proceeding in a car way laid them and robbed them of gold ornaments and mobile phones, cash etc., by threatening them with injury with the knife and also caused injury to one of them. In respect of this incident, Srinidhi lodged a report at about 5.30 am., on 29.10.2012 based on which, case came to be registered against five unknown persons.

(3.) THE petition is opposed by respondent-State.