SYED MUBHARAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.2 under Sec. 439 of the Code of Criminal Procedure, 1973, (for short, 'the Cr.P.C.') for granting regular bail in Crime No.71 of 2020 registered by Kodigenahalli Police Station, Tumakuru, for the offence punishable under Sec. 379 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that, the petitioner has stolen cow and other cattle nearby area of Singanahalli Village. Hence, the petitioner was arrested on 27/5/2020 by the Police. The petitioner approached the trial Court as well the Sessions Court for granting bail, which came to be rejected on the ground that he is habitual offender. Hence, this petition.