MANJUNATH M. S/O MUTHAIAH Vs. THE STATE OF KARNATAKA BY THE POLICE OF PRENYA POLICE STATION REP. BY THE GPP

JUDGEMENT

(1.) THE petitioner is arraigned as Accused No. 6 in Crime No. 81/2004 by Peenya Police Station, which is for investigation of offence punishable under Section 395 of IPC.

(2.) THE petitioner is in judicial custody attar his arrest en 10 -3 -2009 from there, he made an attempt before the learned Magistrate which failed and then before the learned City Civil and Sessions Judge, Bangalore without any benefit and this is the third attempt.

(3.) PETITIONER is said to be one of the accused who had indulged in trespass into the house of the complainant and committed robbery during the alienation of which, he has been roped as co -accused. The further statement of the complainant Smt. Pushpa is that actually theft was committed in her house, when she was in the kitchen, these persons are said to have entered the house and holding a threat committed robbery by force -opening the almarah and other boxes. Wherefore, it is seen that it is a case of committing trespass into the premises of the complainant.