SADIK G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners who are accused nos. 1 and 2 in Crime No.44/2023 registered by Sakkaraya Patna Police Station, Chikkamagaluru District for the offences punishable under Ss. 333, 324, 353, 307 read with Sec.34 of IPC, Ss. 5 and 12 of the Karnataka Prevention of Slaughter and Preservation of Cattle Act, 2020, Sec. 192(A) of Motor Vehicles Act, 1988, are before this Court seeking regular bail.

(2.) On the basis of the complaint dtd. 22/3/2023 lodged by one A.S.Devaraj, Police Constable, Sakkaraya Patna Police Station, FIR in Crime No.44/2023 was registered against Sadiq and another unknown person for the aforesaid offences. During the course of investigation, on 22/3/2023, the petitioners were arrested. Investigation in the case is complete and charge sheet has been filed.

(3.) As per the complaint averments, on 22/3/2023, when the complainant was on duty, Police Sub-Inspector attached to Sakkaraya Patna Police Station informed him that cattles were being illegally transported in a vehicle and the said vehicle is reaching near Jodilingadahalli and accordingly asked the complainant to intercept the said vehicle.