SANTHOSHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 4 under Sec. 438 of Cr.P.C., seeking for grant of anticipatory bail in Crime No.50/2021 registered by Harapanahalli Police Station, Ballari present in Vijayanagar District for the offences punishable under Ss. 392 and 201 of the Indian Penal Code (for short ' IPC ').

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

(3.) The case of the prosecution is that on the complaint of one Harish Shetty to the Police on 17/3/2021 alleging that accused No.1 said to be known person to him and after lockdown has not having contact with him. Subsequently, through telephone the accused No.1 informed the complainant stating that one Thathappa has having some gold coins which was found when he was digging the house for construction and given two gold coins for checking. After verifying the same, in order to purchase some more gold coins the complainant along with accused No.1 including three other persons and after snatching Rs.2,00,00.00 ran away from the spot. After registering the case the accused Nos.2 and 3 were arrested on 26/3/2021 and Rs.1,40,000.00 has been recovered from them and they remanded to judicial custody. Based on the voluntary statement of accused Nos.2 and 3 the name of these petitioner arrayed as accused Nos.1 and 2 and hence they are before this Court.