D.K. PAVAN KUMAR @ PAVAN, S/O. KRISHNEGOWDA Vs. STATE OF KARNATAKA BY KAMAKSHIPALYA POLICE STATION, NELAMANGALA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.3 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 399 and 402 of IPC and also under Sections 7 and 25 of Arms Act, registered in respondent - police station Crime No. 476/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is that one Mr. Manjunath - Police Inspector, lodged the complaint alleging that on 17.11.2017 at about 4.55 P.M., on the basis of credible information, he secured police and panchas, went to Pipeline Road, Beggar Colony Compound, Sumanahalli, Bengaluru City and found five persons standing there in a suspicious manner and making preparation for decoity by holding deadly weapons. They surrounded and apprehended three of them and seized properties and other two persons escaped from the spot. On the basis of the said complaint, case came to be registered for the said offence.