RIZWAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.1 in Crime No.228/2021 of Moodabidre Police Station, Mangaluru City, for the offences punishable under Ss. 395 and 506 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that this petitioner and other accused persons went in Quid Car, caused the threat by showing Talwar and took three goats with them. Hence, a case has been registered against one Rizwan and other four persons. The police have investigated the matter and filed the charge sheet. This petitioner is arraigned as accused No.1 and the other accused persons are absconded and absconded charge sheet has been filed against accused Nos.2 to 5 for the offences punishable under Ss. 395, 397, 506 of IPC, Ss. 420, 25(B)(b) of Arms Act and CMV Rule 51 read with 177 of IMV Act.