AASIF PASHA 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.5/2021 of Byappanahalli Police Station, Bengaluru City, for an offence punishable under Ss. 397 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 on 10/1/2021 at about 8:15 a.m, when the complainant was proceeding, this petitioner and other accused persons by showing a knife point on her, threatened her and snatched the gold chain weighing 26 grams worth of Rs.91,000.00 and fled away from the place. Accused No.1 was apprehended on 28/2/2021 and accused No.2 was apprehended on 7/3/2021 and recovery was made. Hence, after completion of the investigation, the police have filed the charge-sheet for an offence punishable under Ss. 397 of IPC.