KANTARAJU (A-6) Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Crl.P.No.2839/2019 and Crl.P.No.2861/2019 pertaining to accused Nos.6 to 10 arises out of the case that is sought to be made out against accused with respect to the same incident and proceedings have been instituted in Crime No.17/2019 and hence taken up together and disposed of by the common order.

(2.) The petitioners (accused Nos.6 to 9) in Crl.P.No.2839/2019 and the petitioner (accused No.10) in Crl.P.No.2861/2019 are seeking to be enlarged on bail in the event of their arrest with respect to proceedings in Crime No.17/2019 with respect to the offences under Sections 143, 147, 148, 353, 332, 307, 225, 504 and 506 read with 149 of IPC.

(3.) The case of the prosecution is that on 23.01.2019, at 10.30 p.m., CW1 - Police Sub-Inspector, Whitefield Police Station, during the course of investigation with respect to Crime No.460/2018 that had been lodged against one C.V.Sunil, the complainant with other police staff had been to the spot to apprehend said Sunil. It is stated that they went to the spot where it was stated that Sunil was to be found. Accused No.2 tried to run away, but was apprehended. At that point of time, accused No.1 stopped and threatened the complainant and the other officials and made attempts to free accused No.2 from the custody of the police. It is stated that there was a quarrel and about 25-30 persons had gathered with deadly weapons and attacked the complainant and other officials. Accordingly, on the basis of the complaint, FIR has been lodged and investigation has been commenced with respect to the case made out for the offences referred to above.