SHAFI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) Charge sheet is filed against accused Nos.1 and 2 for the offence punishable under Sec. 384 of IPC. Petitioner is arraigned as accused No.2. It is alleged that five months prior to 8/7/2012 at about 4.00 p.m. while CWs.1 and 2 were returning from Gejjenahalli to go to Shivamogga, at Sominakoppa, both the accused waylaid them and at knife point snatched the gold chain with the pendent, one ring and a pair of ear stud in all worth Rs.1,50,000.00 and also cash of Rs.500.00. Considering the material collected during investigation, Sec. 397 of IPC was invoked and the case was committed to the Court of Sessions. Charges were framed against accused Nos.1 and 2 for the offence punishable under Sec. 392 r/w 397 of IPC .

(3.) The material on record reveal that the petitioner was secured under body warrant and he was released on bail. However, he remained absent and therefore NBW was issued and he was arrested on 29/10/2022 and since then he is in judicial custody.