VISHAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 3 under Section 439 of Cr.P.C. seeking for grant of bail in connection with Crime No.89/2019 of Hirebagewadi Police Station, for the offences punishable under Sections 341, 384, 420, 504, 506, 511 read with Section 149 of IPC.

(2.) The facts briefly stated in the petition are that, on the basis of the complaint filed by Smt. Rekha Rajendra Galaga, Anganwadi worker, the police have registered a case. The allegations are that, on 19.08.2019, at about 11.00 am, the petitioners/accused Nos.1 and 3 along with three other persons came on motorcycles bearing registration No.KA-22/EV-9556 and KA-22/ER-0527 and trespassed into Anganwadi Centers and attempted to snatch their mobile phones. Thereafter, under the guise of inspecting the ration stored there, they have demanded Rs.2,00,000/- from each of the Anganwadi workers. On registering the complaint, the police have arrested accused Nos.1 to 5 on 19.08.2019. The bail petition filed by the petitioners before the Sessions Court was rejected.

(3.) Heard the counsel for the petitioner and the learned HCGP, perused the prosecution papers available at this stage.