SANDEEP B E Vs. STATE

JUDGEMENT

(1.) Crl.P.No.2757/2019 is filed by the accused Nos.3, 5 and 6. Crl.P.No.2758/2019 is filed by accused Nos.1 and 2 filed petition under Section 439 of Cr.P.C. for regular bail in Crime No.33/2019 registered by the Chickmagalur Town Police Station for the offences punishable under Sections 399, 402, 353 and 332 of Indian Penal Code, 1860.

(2.) It is alleged that when the Police party were in patrolling duty at 12.30 on 04.03.2019 midnight on a credible information that these petitioners assembled in lonely place and prepared to commit dacoity and sitting in the Maruthi Baleno Car, the Police inspected the spot along with panchas. Tried to apprehend the petitioners and other accused, at that time petitioners also tried to assault the Police party and thereafter accused were arrested and weapons were seized. Petitioners-accused were brought before the Court and remanded to Judicial Custody. Hence, these petitions.

(3.) Learned counsel for the petitioners submits that petitioners are innocent of the alleged offence and they are falsely implicated in the case. When they came to the temple for praying in lieu of Mahashivarathri festival, Police have arrested them and seized the vehicle. Hence, he prays to allow the petitions.