MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. praying to enlarge the petitioner/accused No.1 on bail in the event of his arrest in respect of Crime No.281/2014 (C.C.No.232/2018 pending on the file of Senior Civil Judge & JMFC., Arasikere) of Arasikere Town Police Station, for an offence punishable under Section 379 of IPC.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader appearing for the respondent/State.

(3.) The factual matrix of the case is that, the complainant in the complaint alleged that on 16.12.2014, he had parked his motor cycle bearing registration No.KA- 13-W-9913 in front of the office of Forest Department at Arasikere to visit the Arasikere Town Agricultural Department. When he came back at around 4'o clock, he did not found his motorcycle, where he parked. Hence, he lodged a complaint. Based on the complaint police have registered a case against the unknown persons for an offence punishable under Section 379 of IPC. However, this petitioner was apprehended in connection with offence punishable under Section 397 of IPC at Bengaluru and motorcycle worth of Rs.30,000/- was recovered.