YOGESH 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.3 in Crime No.11/2022 of Vijayanagar Police Station, Mysuru City, for the offence punishable under Ss. 395 , 419 and 448 of IPC.

(2.) Heard the learned counsel 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 26/1/2022, during noon, the petitioner committed the offence of dacoity in House No.11596 which is located at 4th Stage, Vijayanagar and committed dacoity of 2 grams each of 2 sets of studs, Rs.81,000.00 cash, one Oppo mobile and one Vivo mobile. Hence, the police have invoked the offence under Ss. 395 , 419 and 448 of IPC.