DEVU @ DEVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) APPREHENDING his arrest by respondent- Channarayapatna Town Police in connection with the case registered in Crime No.414/11 for the offences punishable under Sections 457 & 380 of the Indian Penal Code, the petitioner herein arraigned as accused No.4 has presented this petition under Section 438 of the Code of Criminal Procedure seeking relief of anticipatory bail.

(2.) ACCORDING to the case of the prosecution, during the intervening night of 26/27.11.11 some miscreants by breaking open the lock of the door of Sri.Laskhmi Devi Temple situated in Nallur Village in Channarayapatna Taluk entered the Temple and committed theft of 3 Hundi boxes, 3 gold taalis and 3 silver taalis found on the idol. This was noticed by the complainant Hiranayya, Archak of the Temple when he came near the temple at about 6.30 a.m. on 21.01.11. Thereafter he lodged a report on at about 3.30 p.m. on 22.11.11, based on which case came to be registered and investigation was taken up.

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