RAHEEM @ GIDDU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader, and perused the records.

(2.) The petitioner stands trial for the offence punishable under Section 394 of the Indian Penal Code, 1860 ['IPC' for short] in C.C. No.6/2020 on the file of the I Additional Civil Judge [Sr. Dn.] and CJM Court, Tumakuru District, Tumakuru. The charge sheet has been filed, but the case is yet to be committed to the Sessions Court.

(3.) The prosecution's case against the petitioner is that one Smt. Umadevi, wife of Jayaramu lodged a complaint with the respondent-Police stating that on 12.05.2019, two unknown persons snatched her mangalasutra when she was accompanying her grandson to a park nearer to her residence. These two unknown persons assaulted her because she did not let go of the mangalasutra, but on being she had to let go of the mangalasutra. The petitioner and others were arrested in Crime No.56/2019 with Tilak Park Police Station when they had assembled to commit similar offence.