SHANKARASWAMY @ G.SWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since, these two petitions are filed in respect of the same crime number and since, common question of law and facts are involved, they are taken together to dispose of by this common order.

(2.) The first petition is filed by accused No.7 and the connected petition is filed by accused No.8. Both the petitions are filed under Sec. 439 of Crimial P.C. seeking their release on bail of the alleged offence punishable under Sec. 420 read with Sec. 34 of Penal Code registered in respondent Police Station Crime No.291/2017.

(3.) Brief facts of the prosecution case is that, one Mr.Shariff - ASI city police station Chitradurga on 14.07.2017 at about 2.20 p.m., in Chitradcurga Police Station, the case came to be registered in Crime No.291/2017. The allegation in the complaint is that when the complainant was on day patrolling duty as per the order of Police Sub-Inspector at about 2.20 p.m., on the information that one Mr. Chandrashekar who is a standing committee member and Nagarasabha member along with other 4-5 members in his residence showing black money to the public which can be converted to white and was probing for commission to the public for collecting money from them. The ASI/complainant reported the same to police station at about 2.20 p.m., and the same was registered in Crime No.291/2017 for the offence punishable under Sec. 420 read with Sec. 34 of IPC.