CHIKKEGOWDA C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of bail under Section 439 of Cr.P.C. in Crime No.166/2020 of Doddabelavangala Police Station, registered for the offence punishable under Sections 201, 324 and 395 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant Kanthoji Rao.

(2.) Brief facts of the case are that, on 19.12.2020 the son of the informant had been to his college and while returning, some unknown persons snatched his mobile phone and assaulted him on the head and sped away. Therefore, the informant requested the police to register the case and to investigate into the matter. Accordingly, the police registered the case and took up investigation. It is stated that now the investigation is completed and the charge sheet is also filed.

(3.) Heard Sri.G Pavan Kumar, learned Counsel for the petitioner and Sri.H.R.Showri, learned High Court Government Pleader for the respondent -State. Perused the materials placed on record.