SACHIN Vs. STATE

JUDGEMENT

(1.) PETITIONER in Crl.P.15305/13 is ranked as 7th accused, while the petitioner in Crl.P.15311/13 is ranked as 5th accused both facing charge for the offences punishable under Sections 399, 401 and 120B, I.P.C. in Crime No.13/13 on the file of Chowk Police Station, Gulbarga. They are in judicial custody and seek bail therefrom.

(2.) STATE has opposed it.

(3.) PROSECUTION case is, on 12.1.2013 at 11.45 p.m. the SHO of the jurisdictional police station acting on credible information that some persons were planning to commit dacoity, constituted a team and proceeded to Bahumani Fort where the team of officers recced the area; they found several persons standing alongside the road armed with weapons. The police officers apprehended them though they tried to escape. On search, they found they were in possession of country-made pistols, 4 live cartridges, a dagger and other dangerous objects. On further questioning, they revealed their names which was recorded in the Panchnama and were taken into custody. It resulted in registration of FIR and seizure report was submitted to the jurisdictional magistrate.