SURYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.181/2021 registered by Hebbur Police Station, Tumakuru for the offence punishable under Sec. 394 of IPC.

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

(3.) The case of the prosecution is that the complainant-Saiyad Amjad who is the lorry driver has filed complaint to the Police alleging that on 16/11/2021, he was driving the lorry during night hours, he had parked the lorry on the road side at Nagavalli Bus stand and he was taking rest at 5.10 a.m. i.e., on 17/11/2021, two unknown persons boarded the lorry, showed him the long and snatched the cash of Rs.4,600.00, OPPO mobile phone worth of Rs.10,000.00 and Audio Sterio worth of Rs.600.00 and fled away. After registering the case, during the investigation, the Police arrested this petitioner on 12/7/2022 and he was remanded to the judicial custody. His bail petition came to be rejected. Hence, he is before this Court.