S.ABHILASH 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.217/2021 of Pavagada Police Station, Tumukur District for the offence punishable under Sec. 392 of Indian Penal Code.

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

(3.) The factual matrix of the case is that on 1/10/2021 at about 6.50 p.m, near Yoginarayana Swamy Temple, two unknown persons came in a motorcycle and snatched the gold chain weighing 60 grams and hence, the case has been registered for the offence punishable under Sec. 392 IPC. This petitioner along with accused No.2 were arrested and accused No.2 produced subject matter of the gold chain, which was snatched and the matter is under investigation.