Y.M. CHETAN Vs. STATE BY CHANNARAYAPATNA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C seeking regular bail of the petitioners/accused Nos.1 and 2 in Crime No.71/2020 registered by the Channarayapatna Town Police Station for the offence punishable under Section 395 of I.P.C.

(2.) Heard the learned counsel for the petitioners and learned High Court Government Pleader for the respondent- State.

(3.) The factual matrix of the case is that on 09.04.2020, the complainant and cleaner were proceeding in the TATA vehicle bearing Registration No.KA-13-C-7781 with chicken load and since the diesel was empty, he has stopped the vehicle. In the meanwhile, these petitioners along with six other persons came in Hyundai Creta car and asked the complainant to get down from the vehicle and demanded for money. When he gave the reply that he is not having any money, the accused persons assaulted him and revealed their identity as Chetu and Kali and thereafter, with the help of the cleaner, took the vehicle and snatched an amount of Rs.10,000/- which was kept in the vehicle and caused life threat. Thereafter, he informed the same to the owner and the owner instructed him to fill the fuel and unload the chicken and lodge a complaint. Based on the complaint, the police have registered the case against these petitioners and four other persons. The petitioners are arraigned as accused Nos.1 and 2 in Crime No.71/2020 registered for the offence punishable under Section 395 of I.P.C.