ASHOK C Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused Nos.1 and 2 under Sec. 439 of Cr.P.C for granting bail in Crime No.152/2020 registered by the Doddabelavangala Police Station and charge sheeted for the offence punishable under Sec. 394 , 201 of IPC.

(2.) Heard the arguments of learned Counsel for the petitioners and learned HCGP for State.

(3.) The case of prosecution is that on the complaint of one Muthamma police registered case against unknown persons for robbery by snatching chain of the complainant measuring 40 gms by assaulting with knife. During the investigation, the police arrested the petitioner, he was remanded to judicial custody. His bail petition came to be rejected. Hence the petitioners are before this Court.