SHASHIKUMAR H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in Crime No. 176/2018 of Hebbur Police station registered for the offence punishable under Sections 380 and 457 of IPC.

(2.) It is the case of the complainant that on 08.09.2018 at 03.00 pm he along with his wife and children locked his house and went to Bengaluru to see the relative of his wife who was suffering from ill-health and stayed in the house of the relative on the said day. On 09.09.2018 at 06.15 am his mother Smt. Rangamma called to his mobile phone and informed that when she visited the house she found that unknown person or thief had robbed the house in the midnight; doors and door lock were broken and the entire house was ransacked and the thief had broken the two almirahs and lockers were empty and stolen all gold, cash and other items. The complainant came back to his town and filed a complaint which came to be registered in crime No. 176/2018 in Hebbur police station for the offence punishable under Section 380 and 457 of IPC. Petitioner filed a petition seeking anticipatory bail in Crl.Misc. No. 157/2020 and the same came to be rejected by the II Additional Sessions Judge, Tumakuru by order dated 19.02.2020. Therefore, the petitioner/accused No. 1 is before this Court seeking anticipatory bail.

(3.) Heard learned counsel appearing for petitioner/accused No. 1 and learned High Court Government Pleader for respondent - State.