RIZWAN K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the accused No.2 under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .', for short) for granting bail in respect of Crime No.127/2021 registered by Cowl Bazar Police for the offence punishable under Ss. 457 and 380 of the Indian Penal Code, 1860 (hereinafter referred to as the ' IPC ', for short).

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

(3.) The case of the prosecution is that one Madhu filed a complaint on 6/8/2021 before the police alleging that he along with his wife went to Gunatakal, Andrapradesh State, for celebrating his daughter's birthday. He came back to his house on 5/8/2021 at 4.30 p.m. and found that his house was break open by some miscreants. Inside the house, all the things were scattered and cash of Rs.40,000.00 and told ornaments worth Rs.43,95,053.5 were stolen. After registering the case, the police arrested this petitioner and accused No.1 and 3 on 1/3/2022. The golden ornaments said to be recovered at the instance of the accused persons. The bail petition filed by this petitioner came to be rejected by the trial Court as well as by the Sessions Court. Hence, he is before this Court.