KAMAL SHAHI 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.6 in Crime No.203/2021 of Banashankari Police Station, Bengaluru City, for the offences punishable under Ss. 120B, 457, 381, 380, 109 read with Sec. 34 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 31/8/2021 when the complainant came to her house noticed one Sabitha i.e., accused No.1 is not in home. When the complainant gone through CCTV footage then she came to know that Sabitha with the help of two unknown persons broke open the grill affixed to window entered the house and stolen the money, gold and diamond worth of Rs.4.00 Crores. Initially, the crime was registered against unknown persons in Crime No.203/2021. Subsequently, the petitioners were arrested and this petitioner has been arraigned as accused No.6.