BYRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking anticipatory bail in connection with a case registered in Crime No.429/2017 of Jayanagar Police Station, now pending in C.C.No.20120/2018 on the file of the Court of XXXVII ACMM, Bengaluru.

(2.) PSI of Jayanagar police lodged a complaint alleging that he received a credible information about few persons making preparation to commit dacoity and when the police went to the spot to apprehend them, four to five accused escaped in a Tata Indica Car and they could nab three accused. Crime No.429/2017 was registered against eight accused persons. From the arrested accused knife, steel rod, chilli powder etc were seized. On completion of investigation charge sheet was filed against accused Nos.1 to 8 for the offence punishable under Ss. 399 and 402 of IPC.

(3.) It is seen that the petitioner, arraigned as accused No.6 was in judicial custody in some other case and he was produced under body warrant in the present case on 10/4/2018. The learned counsel for petitioner submits that the petitioner was not arrested in this case and in other cases he has been released on bail. His petition seeking anticipatory bail has been rejected by the learned Sessions Judge reserving liberty to him to appear before the learned Magistrate and to seek regular bail by filing an application under Sec. 437 of Cr.P.C.