MOHAN KUMAR N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1, seeking his release from custody in connection with a case pending in Sessions Case No.1403/2019 on the file of LXIX Additional City Civil and Sessions Judge, Bengaluru City [CCH-70] for the offence under Sections 392 and 413 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent/State.

(3.) On the basis of a complaint lodged by one Kum. Shilpa, a case was registered at Banashankari Police Station in Crime No.69/2019 on 26.03.2019 against two unknown persons under Section 392 of IPC. It is stated that the first informant-victim Kum. Shilpa while proceeding to the house of her friend at 10th Cross, Padmanabhanagara, Bengaluru, at that time, two unknown persons came in a motorcycle and snatched the gold chain worn by her weighing 24 grams valued at Rs.50,000/-. Subsequently, on 10.04.2019, Banashankari Police apprehended 4 accused persons in connection with Crime No.79/2019 registered for the offences punishable under Sections 399 and 402 of IPC. During interrogation, the petitioner herein confessed having committed the offence along with another accused in the present case. The robbed gold chain was recovered from accused No.3 to whom accused Nos.1 and 2 had handed over the said gold chain after committing the crime.