KHALID Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.242/2021 of K.R.Puram Police Station, Bengaluru, for the offences punishable under Ss. 406, 420, 427 and 379 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the State.

(3.) The factual matrix of the case is that this petitioner as well as Amir Khan both indulged in drawing money using screw driver and other devices drawn an amount of Rs.42,500.00 from ATM and petitioner was apprehended on 20/8/2021.