TAJA UDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.169/2021 of Narasimharaja Police Station, Mysuru for the offences punishable under Ss. 392 , 413 of IPC.

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

(3.) The factual matrix of the case is that this petitioner with an intention to make wrongful gain, on 23/8/2021 in the night when CW12 was proceeding, this petitioner and accused No.1 came in a motorcycle and snatched the chain weighing 60 grams worth of Rs.2,40,000.00. Based on the complaint, at the first instance the case was registered against two unknown persons and during the course of investigation, this petitioner has been arrayed as accused No.2 and recovery is made from accused No.3 who is the receiver of the said chain.