SHASHIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner/accused No.1 under Sec. 439 of Cr.P.C., seeking regular bail in Crime No.122/2021 registered by Kamakshikpalya Police Station, Bengaluru City for the offences punishable under Ss. 395 and 120-B of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on the complaint of one Manoj, the police registered a case on 2/6/2021 alleging that he is having a two wheeler Suzuki Access 125 bearing No.KA-02 JF 9541 and on 31/5/2021 at 6.45 p.m., he went to the petrol bunk and after purchasing the petrol and got the blow to the tire, at that time unknown persons came and at the knife point they robbed Rs.3,500.00 from his pocket and also snatched and went away with the bike. After registering the case, the police arrested the petitioner on 15/6/2021, the vehicle was seized by police and charge sheet was filed. Learned counsel for the petitioner contended that he is innocent and he has been falsely implicated. The vehicle was seized in the open space and not at the instance of the petitioner. Now investigation is completed and charge sheet has to be filed.