RASHEED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 439 of the Code of Criminal Procedure, 1973, for granting regular bail in Crime No.157 of 2014 of Basavakalyan Town Police Station registered for an offence punishable under Sec. 399 of the Indian Penal Code, 1860, pending on the file of the II Additional District and Sessions Judge Court, Bidar, sitting at Basavakalyan, in Sessions Case No.5048 of 2022.

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that, on 7/7/2014 at 3.45 a.m., when Sub-Inspector of Police, Basavakalyan Town Police Station, was on patrolling duty, received credible information that about four to five persons are standing near the land of Dr. Bentur at Sastapur, holding deadly weapons for committing dacoity. On such information, the Sub-Inspector of Police proceeded to the spot along with the staff and panchas and found five persons standing there to commit dacoity. Hence, the Police caught four persons while one ran away. The Police seized articles from them and recorded voluntary statements of accused Nos.1 to 4, wherein they confessed that they were preparing to commit dacoity. Therefore, based on the said information and the panchanama, the Sub-Inspector of Police lodged a complaint to the Station House Officer of Basavakalyan Police Station and accused Nos.1 to 4 were remanded to the judicial custody.