TOUSIF SHAIKSANADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I have heard the learned counsel appearing for the petitioner and the learned Government Pleader for the respondent-state.

(2.) The brief facts of the case is that on credible information that on 29.09.2018 at about 22.00 hours that some persons are holding rod, knife and rope in their hands talking something and immediately the complainant along with police constable went to the spot and watched scarely and thereafter covered all the persons and out of them accused Nos.1 and 2 fled away from the place. This petitioner and other two persons were apprehended and they were having the Iron rod and rope which are recovered from the petitioners. The case has been registered for the offences punishable under Sections 402 and 399 of IPC.

(3.) The main contention of the petitioner is that he has been falsely implicated in the case and there is no any criminal antecedents against him and only rod is recovered and the same is also doubtful. There is no any prima facie to believe the case of the prosecution. However, the marriage of his sister is schedule on 19.01.2019. Further he contends that he is ready to obey the conditions that may be imposed by this Court and undertakes to appear regularly and co-operate with the trial.