ABDUL REHMAN MOHAMMED MULAN Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.159/2022 for the offences punishable under Ss. 397 , 120B of IPC.

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

(3.) The case of the prosecution is that on the complaint of one Nilesh Gayak Wad, the Police registered a case, alleging that on 12/5/2022 at about 5.30 a.m. he left Vadagara of Kerala State along with his co-worker Hrishikesh in his owner's Swift Desire white car bearing No.KL-18/R-7299 and reached Bengaluru at 1.00 p.m. and went to House No.3 of KVC Apartment in Raja Market for fresh up and after fresh up he went to collect Rs.20.00 lakhs as instructed by his owner Lakshman Babar from Sri M.R.Prakash, Thirumala Jewellers and after collection of Rs.20.00 lakhs, as it was late night, they went and stayed in the apartment and on the next day in the early morning at about 5.20 a.m., the complainant and his co-worker left Bengaluru with the amount towards Kerala via Ramanagara-Chennapatna. When they were near Hosaboodhanuru at 7.00 a.m., some five to six unknown persons came in a Black Creta car overtaking from behind intercepted the car of the complainant and after breaking open the front two windows by hitting with rod and hammer, they pulled the complainant and his co-worker out of the car and assaulted them, snatched the car key from the complainant forcibly and two unknown persons went towards Bengaluru taking away car worth of Rs.5.00 lakhs, amount of Rs.20.00 lakhs and two mobile phones worth Rs.20,000.00 totally Rs.25,20,000.00 and the remaining unknown persons went towards Mysuru in their Black Creta car, the police registered case against the unknown persons. During the investigation, the Police arrested the petitioner-accused No.2 and he was remanded to the judicial custody. His bail petition came to be dismissed as withdrawn in Crl.P.No.6246/2022 and the petitioner is before this Court by way of successive bail petition.