VISHAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners/accused Nos.1 and 2 under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .', for short) for granting regular bail in Crime No.70/2022 registered by Kalaghatagi Police for the offence punishable under Sec. 394 of Indian Penal Code, 1860 (hereinafter referred to as the ' IPC ', for short).

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

(3.) The case of the prosecution is that one Ningareddi Madolli lodged complaint to Kalaghatagi Police station alleging that himself ad is cleaner took lorry and parked on the side of the road on 4/4/2022 at Ugginakeri due to lorry become hot. At about 5.30 p.m. accused nos.1 and 2 came in motorcycle and stopped in front of lorry and rider of the motor cycle enquired the complainant as to why he parked lorry at the said place and rider of the motor cycle held the hand of complainant and fisted it and thereafter forcefully snatched Rs.18,500.00 kept in the pocket of complainant. After registering the complaint, police have arrested the petitioners and they recovered entire amount of Rs.18,500.00 and subsequently, they have been remanded to judicial custody. They filed bail petition before Prl. District and Sesions Judge, Dharwad and the same came to be rejected. Hence, they are before this court seeking regular bail.