YOGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No. 3 under Section 439 of Cr.PC praying to enlarge him on bail in Crime No. 168/2008 of Railway Police Station (in SC No. 9/2010) for the offences punishable under Section 399 and 400 of IPC pending on the file of the I Addl. District and Sessions Judge, Ramanagara.

(2.) It is the case of the prosecution that on 15.12.2008 at about 6.30 p.m. at Ramanagara and Channapatna K.K.M. No. 45/500-600, near Arkavathi Railway Bridge, the accused persons planned and prepared to commit dacoity of railway passengers, armed with deadly weapons. In pursuance of the instructions, the Investigation Officer along with panch witnesses went to the spot and caught hold the accused along with deadly weapons. In that light, a case was registered in Crime No. 168/2008. Subsequently, the accused was released on bail and thereafter the accused remained absent and subsequently he was arrested on 29.11.2017 and thereafter he has filed the bail application before the Court below to release him on bail and the same was came to be dismissed by the order dated 16.02.2018.

(3.) I have heard the learned counsel for the petitioner and learned HCGP for the respondent-State.