SYED TANVIR @ THANNU Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioners/accused Nos.4 and 5 under Section 438 of Cr.P.C. seeking anticipatory bail and to direct the respondent-police to release the petitioners on bail in the event of their arrest, registered in Crime No.15/2014 for the offences punishable under Sections 364(A) and 384 of IPC, in the respondent police station.

(2.) Heard the arguments of learned counsel appearing for petitioners-accused Nos.4 and 5 and also the learned HCGP for the respondent-State.

(3.) As per the complainant's version, he went along with his vehicle to drop somebody at a particular place and after dropping, he was coming back and in the mid night at 12.00 a.m., one person was moving along with his two wheeler vehicle in front of the vehicle of the complainant and as there was no space, he stopped his vehicle and that person told that he was tired and thirsty and asked for water. In the meanwhile, six other persons came and forcibly made the complainant to sit in the hind side of the said vehicle and they tied cloth to his eyes and snatched cash, mobile phone and other belongings. After taking him to many places, where they also robbed amount and articles from some other persons, they left the complainant at his place.