SUHEL BAIG @ BABU Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.7 in Crime No.225/2021 of Halasurgate Police Station, Bengaluru City, for the offences punishable under Ss. 120B, 307 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, this petitioner is the receiver of the subject matter of dacoity of gold ornaments weighing 1 Kg 644 grams and the same is also recovered at the instance of this petitioner and he had indulged in shifting the accused, who has committed the dacoity.