KUMARA @ MOHANKUMAR Vs. STATE BY RURAL POLICE

JUDGEMENT

(1.) THE petitioners, who are arrayed as accused Nos.2 to 4 in Crime No.183/2013 on the file of Principal Civil Judge (Sr.Dn.) & CJM Court, Holenarasipura, Hassan District, registered for the offences punishable under Sections 366A, 368, 506, r/w 34 of IPC, are before this Court seeking for grant of anticipatory bail.

(2.) THE respondent ­ Police on the complaint of one Mallappa a resident of Honnavara Village, Holenarasipura Taluk have registered the above case against the petitioners and another, who is arrayed as Accused No.1 and have taken up investigation.

(3.) LEARNED counsel appearing for the petitioners submits that these petitioners are not residing in Honnavara Village. They are all residing at Mysore and carrying on their respective avocation as mentioned in the cause -title of this petition. They have no nexus whatsoever between themselves and the victim and that at no point of time they had indulged in kidnapping the victim Roopa as alleged in the first information. He further submitted that a false case has been registered against them. They hail from respectable families having deep roots in the society. Therefore, they be granted the relief of anticipatory bail.