NAZEEM ALIAS AZIM PASHA Vs. STATE OF KARNATAKA, BY LASHKAR POLICE STATION, MYSORE, REPRESENTED BY STATE PUBLIC PROSECUTOR, HIGH COURT OF KARNATAKA HIGH COURT BUILDING BANGALORE - 560001

JUDGEMENT

(1.) THIS petition is filed seeking bail in Crime No. 155/2011 of Lashkar police etation, Mysore City registered on 03.09.2011 for the offence punishable U/s. 392 of IPC.

(2.) IT is the case of the complainant Sri. Siddaraju that, on 02.09.2011 at about 7.00 a.m., when the petitioner was walking in front of Sangam theater, Mysore city, four persons came and surrounded him and by showing knife they snatched Rs. 500/ -. Nokia Mobile phone from his pocket and his teeth fell down, on the basic of which, complaint is filed.

(3.) THE learned HCGP submits that, there are no other cases pending against the petitioner.