MOHAMMED AJAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.68/2021 of Kolar Town Police Station, Kolar Town Circle, Kolar, for the offence punishable under Ss. 353 and 307 read with Sec. 34 of IPC.

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

(3.) The factual matrix of the case is that, when the police was on patrolling duty on 6/6/2021 in connection with Covid-19 Pandemic, two unknown persons snatched the gold chain from a women and in this regard, case was registered in Crime No.67/2021 for the offence punishable under Sec. 392 of IPC and the police were under the impression that the accused persons, who have committed the offence are between the age group of 20 to 25 years and their description is also given. Accordingly, when the police were doing ghast duty, found two persons in a motorcycle having similar description and when they stopped the motorcycle, the person, who was sitting in front portion of the said motorcycle, tried to gave blow with the dragon, the police escaped from the said blow. The other accused pulled him, as a result, he fell down. Immediately, when his colleague rushed to the spot, they escaped from the spot in the motorcycle bearing No.KA-04-JZ-6102. Based on the complaint, the police have registered the case. This petitioner, who is arraigned as accused No.1 was arrested on 7/6/2021 and the matter is under investigation.