SURESHA SON OF LATE SRINIVASA Vs. THE STATE OF KARNATAKA, REPRESENTED BY LEARNED PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA BANGALORE

JUDGEMENT

(1.) THIS petition is filed seeking bail in Crime No. 153/ 2010 of Harohalli police station, Kanakapura Taluk registered on 01.08 -2010 for the offence punishable U/s. 384 of IPC.

(2.) IT is the case of the complainant, Sri. Krishna that, on 31.07.2010, when he was going towards his house from Bangalore in a motor cycle, at about 10.00 p.m., he was stopped by two persons and cash of Rs.40,000/ - was snatched from his pooket and ATM card of IDBI Bank and cheque of Rs. 12,000/ - and two mobile phones were also snatched from his pocket. The key of the bike was also snatched by the said person on the basis of which, the aforesaid offence came to be registered.

(3.) THE learned counsel for the petitioner submits that, petitioner was arrested on 04.08.2010 and he is in custody even till this date.