JUGRAJ SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Criminal Petition No.200919/2023 under Sec. 439 of Cr.P.C. is filed by the petitioners - accused Nos.3, 5 and 6 to enlarge them on bail in Crime No.101/2023, registered by the Humanabad Police Station, for the offences punishable under Ss. 407, 413, 285, 286 , 120 (B) and 336 read with Sec. 34 of IPC.

(2.) The Criminal Petition No.200921/2023 under Sec. 438 of Cr.P.C. is filed by the petitioner - accused No.2 to enlarge him on anticipatory bail in Crime No.101/2023, registered by the Humanabad Police Station for the offences punishable under Ss. 407, 413, 285 , 286, 120(B) and 336 read with Sec. 34 of IPC.

(3.) The case of the prosecution is that, the petitioners - accused Nos.3, 5 and 6 were transporting the highly inflammable chemicals in 03 Tankers, and upon interception of the said Tankers, and on interrogation, they revealed that, the chemical was transported from Dayej Town of Baruch District of Gujarat State to Hyderabad and there was no permit to transport the chemical. They admitted that, some quantity of the chemical, was sold to the persons behind the Thakur Dhaba of Kudachi village.