MANJUNATHA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying to enlarge the petitioner/accused No.2 on bail in the event of his arrest in respect of Crime No.83/2021 registered by Honnavalli Police Station, Tumakuru District, for the offences punishable under Ss. 392 and 473 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 on 15/7/2021 at 11:00 a.m, when the complainant was proceeding on the Tank Bund, accused Nos.1 to 3 having shared the common intention on the instruction of accused No.1, accused No.2 and accused No.3 went near the complainant pretending that they are asking the address of one Chandan, immediately, spilled the chilly powder on her and snatched the gold chain worth of Rs.32,000.00 and accused No.3 was waiting to these persons. When they fled away from the place, accused No.3 was apprehended with gold chain and also the vehicle which was used for committing the offence was also seized and this petitioner and accused No.1 have absconded.