VASANTHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying this Court to enlarge the petitioners on bail in the event of their arrest in respect of Crime No.81/2021 registered by Bengaluru Cantonment Railway Police Station, for an offence punishable under Sec. 379 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that the complainant left Bengaluru on 21/12/2021 along with her family members to Tirupati in a train, boarded and traveled in berth No.34 and 35. When she came to know about missing of gold ornaments, the same was communicated and a complaint was lodged on 23/12/2021 and it is alleged that the gold ornaments worth of Rs.3,59,328.00 was stolen. Based on the complaint, the Police have registered a case in Crime No.80/2021 for an offence punishable under Sec. 379 of IPC. The matter is under investigation.