GURU PRAKASH Vs. STATE OF KARNATAKA BY

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.8 and 9 under Section 439 of Cr.P.C. seeking their release on bail for the alleged offence punishable under Section 395 of IPC registered in respondent - police station

(2.) Brief facts of the case are that as per the complaint averments, on 20.8.2017 at about 8.30 p.m, the complainant and his friends had gone to attend the birthday party of their friend, Mr.Harish at his house. When the complainant and others were about to leave his house after having feast, at that time at about 10.20 p.m. the wife of Mr.Harish called and informed that about six unknown persons coming up holding deadly weapons. On the said information, the said Harish escaped from the place and at that juncture, the said six unknown persons entered the room wielding the deadly weapons at the complainant and his friends and robbed valuables with money and mobiles. They had also assaulted the complainant over his head with the handle of dagger and caused injury. On the basis of the said complaint, firstly case came to be registered against six unknown persons and during the investigation, the present petitioners arrayed as accused Nos.8 and 9.

(3.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.8 and 9 and also the learned High Court Government Pleader for the respondent - State.