MANOJ ALIAS MANU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is an accused in Crime No.111/2012 registered by Hassan Extension police, Hassan District for the offence punishable under Section 392 of IPC.

(2.) THE complainant alleges that, on 16.5.2012, while she was returning from the hospital near 14 th Cross of Kuvempunagar, Hassan at about 8.45 p.m., two unknown persons came on a motorcycle from behind and the pillion rider snatched her gold chain weighing 32 grams from her neck. She gave the physical description of those persons. On the basis of the complaint, the police, during the course of investigation, have arrested this petitioner and from the possession of the petitioner, the gold ornaments snatched from the complainant was recovered.

(3.) ACCORDINGLY, petition is allowed. Petitioner is enlarged on bail for a period of one month from today i.e. 6.7.2012 subject to the following conditions: