HEERASING Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned High Court Government Pleader.

(2.) This petition is filed under Section 438 of Cr.P.C. seeking to enlarge the petitioner on bail in the event of his arrest in Crime No.342/2018 of Shahapur Police Station for the offences punishable under Sections 399 and 402 of IPC (pending before the Prl. Civil Judge and JMFC at Shahapur in CC.No.1075/2018).

(3.) It is the case of the prosecution that on 02.07.2018, the Police Inspector of Shahapur Police Station received information at about 10.30 p.m. that some persons are preparing for decoity and they have assembled near degree college main gate. Therefore, the said officer secured staff and went to the said place and heard some persons speaking about snatching of money and valuables from passers. They conducted raid and apprehended three persons namely accused No.1 to 3 and other persons ran away. The mahazar was drawn the complainant officer seized valuable articles which were stolen in different parts. Thereafter, he registered the case and after completing investigation charge sheet is also filed before the jurisdictional Magistrate.