AMEEN SHARIFF Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C.seeking regular bail.

(2.) It is the case of the prosecution that on 24.02.2020 at about 5.10 a.m., four persons came in two bikes, restrained the complainant who was proceeding towards Sadashivanagar to deliver milk, threatened him by showing knife and robbed his mobile phone and cash of Rs.2,000/-. Subsequently, the police have arrested the petitioner along with the other two accused from Sadashivanagar, BDA complex on 25.02.2020 at about 8.00 p.m. It is stated that on thorough enquiry, the petitioner and other two accused persons have confessed to the alleged crime and also provided information of another absconding i.e., accused No.4.

(3.) It is the case of the prosecution that in furtherance of the investigation, the police have seized the mobile phone, Rs.2,000/- in cash, knife and two Deo Honda Scooter bearing No.KA01HJ8255 & KA02JJ-3474. The accused persons were produced before the jurisdictional magistrate and committed to the judicial custody.