ALTAF @ AREEF Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) THE petitioner has approached this Court seeking bail having been arrested and charge sheeted for the offence punishable under Section 394 IPC.

(2.) THE facts reveal that on 12.6.2010 the complainant was proceeding on his bike bearing No.KA.09 EG 3735 from his gas agency godown to Vijaya Bank to credit a sum of Rs.99,000.00. At about 1.50 p.m. the petitioner and others said to have chased him and after causing assault, took the cash bag with the amount of Rs.99,000.00. A complaint filed in this regard came to be registered and during investigation the petitioner has been arrested. A sum of Rs.11,000.00 has been recovered at the instance of the petitioner.

(3.) THE learned State Public Prosecutor has opposed the application for bail.