MAHADEVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard on office objections. The same are overruled.

(2.) Heard on bail application. The Gowribidanur Police have registered a case in Crime No.57/2023 against the accused persons for the commission of offences punishable under Ss. 399 and 402 of IPC.

(3.) The brief facts of the case are that on the complaint filed by Police Sub-Inspector Bhaskar C.R., that he received a complaint from unknown persons that around 7:45 PM on 29/3/2023 that in a layout situated in between Hudumalodu and Vaichakurahalli of Gowribidanur Taluk some unknown six persons possessed with dangerous weapons such as long, dragon, sticks and rods are roaming suspiciously and seems to be doing so with an intent to commit decoity. On receiving such a complaint from unknown persons, the Police Sub-Inspector along with his staff went to the said place. On reaching there, the police saw the accused and others talking among themselves with dangerous weapons in their hands and being present there suspiciously. On seeing the police in their uniform, the accused and others made an attempt to run away from the said place, and on police chasing them, the police were able to catch three accused persons and the other three ran away without coming to the hands of the police. On enquiring the person who were caught by the police, their identity is revealed and they have also revealed the identity of other three persons who ran away from the place. Further on enquiring the said persons also revealed that they had assembled there to commit a decoity and accordingly has made the preparations with the weapons. At the spot on long, one dragon, two sticks and one rod and three packets of chilly powder and one rope is also recovered at the spot in the presence of panchas on the said day in between 8:30pm to 9:30pm. After bringing the accused to the police station, FIR is registered fro the offence under Ss. 399 & 402 of IPC in Crime No.57/2023.