SATHYA NARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since the petitioner in both the petitions is the same person and seeking anticipatory bail on the same ground, both cases are taken together for disposal. He is arrayed as accused No.12 in the FIR registered by the Hebbagudi Police in Crime No.404/2016 registered in respect of the offences under Sections 380, 454 and 457 of IPC and arrayed as accused No.11 in Crime No.502/2016 registered in respect of the offences under Sections 380 and 457 of IPC.

(2.) It is not in dispute that this petitioner was arrested in Crime No.11/2017 registered by Surya Nagar Police in respect of the offences under Sections 380 and 454 of IPC. In the said case, he was taken to Police custody. The incriminating material not only pertaining to the said case but also other cases were seized from his possession. He was procured under the body warrant in the present cases. Subsequently by the order of the concerned Court in Crime No.1l/2017 of Surya Nagar Police Station, he was enlarged on bail.

(3.) Now he is before this Court apprehending arrest by the respondent/Police in respect of the above cases.