PARVEEZ @ KALA PAVEEZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1, 5 and 6 under Section 439 of Cr.P.C. seeking their release on bail of the offences punishable under Sections 454, 457 and 380 of IPC, registered in respondent - police station Crime No.196/2017.

(2.) Brief facts of the prosecution case that the complainant is working in Oxford Medical College, Bengaluru, used to commute between Hassan to Bengaluru, since he was not keeping well he locked the door of the house since two and half months. On 14.06.2017 when he had visited his house, he found that his front door of the house was broken open and ransacked his house and suspected that somebody had entry into the house and robbed the articles worth Rs.9,000/- and also other materials worth Rs.24,000/-. On the basis of the said complaint, case came to be registered firstly against unknown persons and during the course of investigation, petitioners were arrayed as accused Nos.1, 5 and 6 respectively.

(3.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.1, 5 and 6 and also the learned High Court Government Pleader appearing for the respondent-State.