THIMMIAH @ BILITHIMMIAH @ THIMMEGOWDA Vs. STATE BY HULIYURDURGA POLICE

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 395, 412 r/w Section 149 of IPC registered in respondent -police station Crime No. 247/2011.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner -accused No. 1 and also the learned Government Pleader for the respondent -State.

(3.) AS against this, learned Government Pleader during the course of his arguments submitted that the statement of witnesses goes to show the involvement of the present petitioner in the commission of the alleged offences. He has also submitted that there are recoveries effected by the Investigating Officer at the instance of the present petitioner and other accused persons, which itself shows that petitioner was also involved in the commission of the alleged offences. Hence, it is not fit a case to release the petitioner on bail.