CHANDRASEKHARMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.17 under Section 439 of Cr.P.C. seeking regular bail in Crime No.8 of 2020 of Jayapura Police Station, Chikkamagaluru District for the offences punishable under Sections 395 and 506 of IPC. The petitioner is said to be in judicial custody since from the date of his arrest.

(2.) Factual matrix of the petition is as under: It is stated in the complaint that, on 06.03.2020 at about 10.30 p.m. when the complainant and his wife were residing in their house, a group of about 15 to 20 persons trespassed into their house with deadly weapons like swords and clubs and stated to have committed dacoity by stealing gold and silver ornaments worth Rs.9,40,000/- and Rs.2,50,000- in cash. Accused were stated to have tied the hands of the complainant and his wife was compelled to stay in a room. The accused were also stated to have threatened the complainant stating that if they reveal the matter to the police, they would face dire consequences.

(3.) In pursuance of the complaint filed by the complainant, a case in Crime No.8 of 2020 came to be registered for the aforesaid offences. Thereafter, the investigating officer took up the case for investigation and thoroughly investigated the case and laid the charge sheet against the accused. In the said charge sheet, the petitioner is arraigned as Accused No.17.