SHANKAR MANJUGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.50/2022 registered by Arehalli Police Station, Hassan District for the offences punishable under Ss. 399, 402 and 379 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short) is before this Court seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of complaint lodged by one Shrikanth S. N., Circle Inspector of Police, Halebeedu Circle, Hassan District, the Station House Officer of Hassan panchayath registered FIR in Crime No.50/2022 against petitioner and five others for the aforesaid offences. As per the complaint averments it is seen that on 18/6/2022 at about 10.00 a.m., when the complainant was conducting search of vehicles, a silver colour TATA Sumo bearing registration No.Ka-01-AB-1421 came from Sakaleshpura towards Belur and on seeking the police, they tried to escape. Therefore, the said vehicle was chased and intercepted. Thereafter, on enquiry, the complainant found that the inmates of the vehicle were carrying deadly weapons and chilly powder in the vehicle therefore, the complainant suspected that they were preparing to commit decoity. In this back ground, he had lodged a complaint, which had resulted in registering FIR in Crime No.50/2022.