KUMAR BABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 439 of Cr.P.C for enlarging him on bail in Crime No.224/2022 of Kamakshipalya Police Station, Bengaluru registered for the offence punishable under Sec. 379 of Indian Penal Code, 1860 (for short ' IPC ').

(2.) As per the case of the prosecution, the complainant is a resident of Basaveshwaranagar and he is running a Lork Interior Design Studio there. Further, it is asserted that on 18/6/2022, he has parked his vehicle on the road in front of his office at about 12.30 p.m. and when he returned at 2.00 p.m., he found that rear widow of his car was broken and the laptop and cash of Rs.50,000.00 was stolen from his car. In this regard, this complaint came to be lodged. During the course of the investigation, the Investigating Officer apprehended accused No.1 and on his confessional statement, the present petitioner came to be implicated in the alleged offence.

(3.) Heard the arguments advanced by the learned counsel for the petitioner and learned HCGP for respondent - State. Perused the records.