KOTEPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused Nos.1 to 3 under Section 439 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.', for brevity) seeking bail in Crime No.168/2021 of Munirabad Police Station, registered for the offence punishable under Section 394 of The Indian Penal Code (hereinafter referred to as the 'IPC', for brevity).

(2.) It is the case of the prosecution that one V.A.Raju S/o: Ambanna has filed the complaint against unknown persons stating that on 11.07.2021 at about 8.45 p.m., at the backside of Vaishnavi Petrol Bunk, the complainant went to nature call, at that time, some unknown persons came in a motorcycle and one of them has caught hold the hands of complainant tightly and forcibly snatched red colour karbon company key pad mobile, mount royal genuine gold colour watch worth Rs.1,500/- and cash of Rs.5,000/- from the complainant. The said complaint came to be registered in Crime No.168/2021 for the offence punishable under Section 394 of IPC. After investigation, the charge sheet has been filed against the petitioners for the offence under Section 394 of IPC. The petitioners came to be arrested on 12.07.2021 and they were remanded to judicial custody. The petitioners filed Crl.Misc.No.502/2021, seeking bail and the same came to be rejected by Prl. District and Sessions Judge, Koppal, by order dated 11.10.2021. Therefore, the petitioners are before this Court seeking bail.

(3.) Heard the learned counsel appearing for the petitioners and the learned High Court Government Pleader for the respondent-State.