SANDEEP VILAS PAWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner - accused No. 5 under Section 439 of Cr.P.C. seeking release on bail for the offences punishable under Sections 399 and 402 of I.P.C. registered in the respondent -police station in Crime No. 209/2013.

(2.) THE brief facts of the prosecution case is that in pursuance of the credible information, the Sub -Inspector alongwith panchas and his staff rushed to the place at 6.00 p.m. and they have apprehended the accused persons including the petitioner, who were making preparation to commit robbery.

(3.) LEARNED counsel for the petitioner submitted 'that the petitioner is innocent and not involved in the alleged offence. Now the investigation is complete and charge -sheet has been filed. Further, the petitioner is in custody and not at all required for investigation. Hence, by imposing any reasonable condition, he may be enlarged on bail.