SHANTHAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C in Crime No.165/2019 of Tumkur Town Police Station for the alleged offence punishable under Section 395 of IPC and seeking regular bail among the grounds urged therein.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State appearing through Video Conferencing.

(3.) It is stated in the complaint that on 14.08.2019 the complainant visited Himalaya jewellery Shop at Gubbi, collected Rs.42,330/- from them and returned to Tumkur and was waiting for an auto rickshaw in front of Government Bus Stand. At that relevant point of time, as stated in the FIR, an auto rickshaw came and the driver has enquired the complainant as to where he is intending to proceed. Thereafter, the complainant has boarded the auto rickshaw and informed the driver that he is intending to go to Chickpet. Subsequently, auto rickshaw proceeded along with two persons who boarded the auto rickshaw in front of Prashanth Talkies and when the auto rickshaw moved forward for some distance, four persons caught hold the complainant by force and closed his mouth and robed an amount of Rs.42,330/- and thereafter, pushed him from the auto rickshaw. Pursuant of the said act, all the persons are arraigned as accused in Crime No.165/2019 and the case came to be registered for the offence under Section 395 of IPC. Subsequently, the Investigating Officer has taken the case for investigation and thoroughly investigated the case and filed the charge sheet against the accused in C.C.No.249/2019 for the aforesaid offence.