SREERANGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the Respondent -State. Perused the records.

(2.) The petitioners are arraigned as Accused Nos. 2 to 4 in Crime No.503/2019 of Madanayakanahalli Police Station for the offence punishable under Sections 489-B, 489-C, 120(B), 420 r/w 34 of IPC, now pending on the Court of Addl. Civil Judge(Junior Division) and JMFC, Nelamangala, Bengaluru Rural District.

(3.) The brief facts of the case are that, Accused No.1 was arrested by the police on 17.10.2019 and he surfaced the names of these petitioners as assailants and on such information, on 18.10.2019 these petitioners (A2 to A4) were arrested by the respondent- Madanayakanahalli Police. At present, except the voluntary statement of the accused persons, no other materials are available against these petitioners.