MUNIRAJU @ MUNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused No. 5 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 399 and 402 of IPC registered in respondent -police station Crime No. 4/2014.

(2.) THE case of the prosecution in brief is that the Kamakshipalya police registered the case in Crime No. 4/2014 and arrested the petitioner for the alleged offences stating that the petitioner along with other accused persons by holding deadly weapons like long, chopper, clubs and other weapons were making preparation to commit the robbery and on credible information, the complainant sub -Inspector along with his staff went there and found some persons were holding deadly weapons and trying to peep through the road and looking for the vehicles. Immediately, they apprehended five persons and weapons were seized. On the basis of the complaint, a case has been registered.

(3.) LEARNED counsel for the petitioner submitted that since from the date of arrest, the petitioner is in custody and according to the Investigating Officer nothing is to be seized from the present petitioner. Accused Nos. 2 and 3 have been already granted with bail, as such, on the ground of parity, by imposing reasonable conditions, petitioner may be admitted to bail.