SYED MASOOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS , who are accused Nos. 9, 10 & 11 in Crime No. 118/2014 on the file of International Airport police Station, have approached this Court seeking regular bail under Section 439 of Cr.P.C. They have been in judicial custody since 1.10.2014. The case is registered on the basis of the FIR lodged by accused No. 1 before the respondent -Police Station on 29.9.2014. After investigation, it was found that the first accused himself was involved in hatching a conspiracy with accused Nos. 2 to 6 to snatch the gold ingots, laptops and other valuables from the custody of accused Nos. 12 and 8 near International Airport at Bangalore.

(2.) THE allegation against these petitioners -accused Nos. 9, 10 & 11 is that, they were going to Singapore to bring gold from Singapore in Plane by concealing the same in their respective bodies. Admittedly, these petitioners were not present when the alleged robbery took place near Airport in Tata Indica Car bearing registration No. KA -41 -8132. The role of these petitioners, at the best, would be one for violating certain provisions of Economic Offences Act since gold was unauthorisedly brought from a foreign country to India without paying customs duty at the instance of accused No. 8. Any how, these petitioners have not been prosecuted any of such offences in the present case. Major portion of the investigation is already over.

(3.) THE apprehension of the learned HCGP, who has opposed the bail application, could be suitably met with by -imposing proper conditions. Hence, the petition is to be allowed.