SRINIVASA R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner/accused No.2 under sec. 439 of Cr.P.C., for granting regular bail in Crime No.72/2022 registered by Koratagere Police Station, Tumkuru District for the offences punishable under Sec. 392 of IPC, pending on the file of the Civil Judge and JMFC, Kortagere.

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

(3.) The case of the prosecution is that on the complaint filed by one Nandeeshwara Aradhya to the police on 18/3/2022 alleging that after accused came to Bangalore on 18/3/22 he took his Motor Cycle from bus stand and when himself and his wife were going to his village at night hours at 9.45 p.m. a car came and intercepted them and two persons came and got down from the car and by showing weapons snatched the gold chain of his wife measuring 77 gms Mangalya Gold Chain and also snatched the mobile phone and they went in car. After registering the case police said to have arrested this petitioner on 22/6/2022 and he was remanded to judicial custody. The investigation is said to be completed, charge sheet has been filed. The bail petition of the petitioner came to be rejected by the Session Judge. Hence he is before this Court.