MADHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.13/2020 of Nandini Layout Police Station, Bengaluru, for the offence punishable under Sections 397 and 395 of IPC.

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

(3.) The factual matrix of the case is that on 18.1.2020 in the early morning at about 2.30 a.m., three persons came and assaulted the complainant, robbed his mobile and car. Hence, he lodged the complaint and the police have registered the case against three unknown persons at the first instance and after the investigation filed the charge-sheet against accused Nos.1 to 11.