HUCHHAPPA Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this successive bail petition under Sec. 439 of Cr.P.C. for enlarging him on bail in Crime No.114/2022 of Kora Police Station registered for the offences punishable under Ss. 499 and 402 of IPC pending on the file of Principal District and Sessions Judge at Tumakuru in S.C.No.164/2022.

(2.) Heard the learned counsel for the petitioner and learned HCGP for respondent/State. Perused the records.

(3.) As per the case of prosecution on 1/8/2022 at about 2.30 a.m., the complainant who was SHO of Kora Police Station was on patrolling duty and near Thimmarajanahally in front of service road adjoined to a darga, he found five persons holding weapons and were preparing to commit dacoit. Immediately he secured his other staff and kept them to watch the incident and went to the police station and lodged a complaint. On the basis of the complaint, a FIR came to be lodged and then he conducted raid at the spot along with his staff members and apprehended the present petitioner along with other accused and recovered the material objects.