HARISHA, S/O LATE SUBBAMURTHY Vs. STATE OF KARNATAKA BY MALLESHWARAM POLICE STATION, REP BY ITS PUBLIC PROSECUTOR

JUDGEMENT

(1.) Crl.P.No.9593/2018 arises out of Crime No.169/2019 of Malleshwaram Police Station and Crl.P.No.9595/2018 arises out of Crime No.146/2017 of Annapoorneshwari Nagar Police Station, Bengaluru.

(2.) Petitioners are accused Nos.1 and 2 in both the cases. Crime No.169/2018 is pending in S.C.No.755/2018 on the file of LXVI Additional City Civil and Sessions Judge, CCH-67, Bangalore, Crime No.146/2017 is pending in S.C.No.1429/2018 is before LXII Additional City Civil and Sessions Judge, (CCH-63), Bangalore.

(3.) The petitioners were arrested in Crime No.227/2017 of Basaveshwara Nagar police Station for the offence punishable under Section 397 of IPC. As per the records, the interrogation of the petitioners in the said case revealed that they were involved in total 24 cases of robbery/dacoity of various police stations.