SIRAJ S/O HASAN SAHEB @ MONU Vs. STATE OF KARNATAKA REP. BY SPP HIGH COURT BUILDING

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by accused No. 7 who is one of the accused persons against whom case is registered in Cr. No. 234/10 for offences punishable under Sections 120B, 447, 307, 387, 506 IPC and Under Section 3 and 25 of the Arms Act.

(2.) THE case of the prosecution in short is that, on 25.9.10 at about 6.30 p.m., the accused persons went near Mantri Developers office on Vittal Mallya road and fired from the revolver and tried to escape and during the chase by the police, A -2 was shot by the police, and other persons escaped. The entire incident is said to be to pressurize the business people to give hafta money.

(3.) SUBMISSION of learned Government Pleader for the Respondent -State is that this accused used to furnish the particulars of business people to other main accused persons and moreover there are some cases against this Petitioner also.