SESHA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner who is accused No. 1 in Crime No. 461/2015 on the file of the respondent police Station.

(2.) A case has been registered against this petitioner for the offences punishable under Ss. 399 and 402 of IPC. He is in judicial custody since three months, ten days. Hence, regular bail application is filed on his behalf under Sec. 439 of Cr.P.C.

(3.) Allegation against this petitioner and other accused of this case is that they were making preparation to commit dacoity on the night of 27.09.2015 near Seegehalli Gate, Magadi Main Road. It is alleged that on receipt of credible information, the respondent police and the staff went there and found that 5 -6 persons had formed unlawful assembly holding deadly weapons and making attempt to commit dacoity. The police surrounded them, but they did not give proper answers, one among six persons who had gathered there escaped.