MOHAMMED SAJEED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since, the issue involved in these petitions is similar, they are taken up together, heard and disposed of by a common order.

(2.) These petitions under Sec. 439 of Cr.P.C. is filed by the petitioners - accused Nos.6, 8, 9 and 10 to enlarge them on bail in Crime No.23/2023, registered by the Yadgiri Town Police Station, for the offences punishable under Ss. 395, 397, 120 (B) and 402 of IPC and under Sec. 25 (1) (a) of Arms Act, pending on the file of the Senior Civil Judge and CJM Court, at Yadgiri in C.C.No.627/2023.

(3.) The specific allegation against the accused No.6 is that, he trespassed into the house of CW.1, which is stated to be in the first flour by covering the face with mask. The accused No.6 is stated to have been holding duplicate (gaming) gun and caused threat to CWs.1 to 5.