SYED PARVEZ @ PARVEZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner being arrested pursuant to the complaint registered in Crime No.270/2016 of Basavangudi Police Station for the offence punishable under Section 397 of IPC has filed the present petition and seeks to be enlarged on bail.

(2.) The case that is made out by the prosecution is that on 01.12.2016 at 6.15 A.M., the accused is stated to have gone to the house of the complainant and has snatched the chain value of which is stated to be Rs.40,000/- weighing 15 gms. of gold as mentioned in the complaint.

(3.) The petitioner is stated to have been arrested in another case i.e., in Crime No.1011/2016 of Mico Layout Police Station and during the proceedings relating to the said complaint, on the basis of the voluntary statement of the accused, he is sought to be implicated in the present proceedings.