KOTEPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos. 1 and 2 have filed this petition under Sec. 439 of Cr.P.C. seeking bail in Crime No.168/2021 registered in Munirabad Police Station for the offences punishable under Sec. 394 of IPC, 1860.

(2.) The case of the prosecution is that one V.A. Raju S/o. Ambanna has filed the complaint against unknown persons stating that on 11/7/2021 at about 8.45p.m., at the backside of Vaishnavi Petrol Bunk, the complainant went to nature call, at that time, some unknown persons came in a motorcycle and one of them has caught hold the hands of complainant tightly and forcibly snatched red colour karbon company key pad mobile, mount royal genuine gold colour watch worth Rs.1,500.00 and cash of Rs.5,000.00 from the complainant. The said complainant came to be registered in Crime No.168/2021 for the offence punishable under Sec. 394 of IPC. After investigation, the charge sheet has been filed against the petitioners for the offence under Sec. 394 of IPC. The petitioners came to be arrested on 12/7/2021 and they were remanded to judicial custody. The petitioners filed Crl.Misc.No.502/2021 seeking bail and the same came to be rejected by Prl.District and Sessions Judge, Koppal by order dtd. 11/10/2021.

(3.) The petitioner Nos.1 and 2 earlier along with another have filed Criminal Petition No.102034/2021 seeking bail and the same came to be rejected by this Court vide order dtd. 18/11/2021.