PRASHANT ALIAS GOTTUDADA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.9 and 10 in Crime No.78/2020 of Bevoor police station, filed this petition seeking grant of regular bail under Section 439 of Cr.P.C., which is registered for offences punishable under Sections 457 and 380 of IPC.

(2.) Brief facts of the case are that the informant- Sri. Ravi Bhimappa Koteppagola being the Bank Manager of Karnataka Grameena Bank, Bevoor Branch lodged first information on 24/9/2020 stating that he is working as Manager of the Bank and he left the branch on 23/9/2020 at 6.00pm and received an information on 24/9/2020 at 7.00am from one of his staff about breaking open of the door of the branch and committing the robbery. Immediately, he visited the spot and found that C.C. Camera connections were moved. By using gas cutters, iron door fixed to the strong room was cut upon. Miscreants have robbed 3.761kgs. of gold worth Rs.1,24,80,333/- and cash of Rs.21,75,572/-. Therefore, he requested the police to register the case and initiate legal action against all the accused. Accordingly, the police registered the case and took up investigation. It is stated that now the investigation is completed and the charge sheet is filed against accused No.1 to 10 after apprehending accused No.1. The other accused were shown as absconding. It is stated that accused Nos.9 and 10 were apprehended on 7/10/2020 along with Scorpio vehicle bearing registration No.42/AH-4735 which was used in commission of the offence.

(3.) Heard Sri. Anand R.Kolli, learned Counsel for the petitioner and Smt. Seema Shiva Naik, learned HCGP for respondent-State.