ABHISHEK Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Sec. 439 of the Code of Criminal Procedure (' Cr.P.C .' for short) for granting regular bail in Crime No.309/2022 registered by Chitradurga Rural Police Station in S.C. No.35/2023 on the file of I Additional District and Sessions Judge, Chitradurga, for the offences punishable under Ss. 395 and 397 of Indian Penal Code.

(2.) Heard Sri. Gireesha R.J., learned counsel for the petitioner and Sri. P. Thejesh, learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on the complaint of one Sri Siddaraju, the police registered a case against five unknown persons on 4/7/2022. It is alleged that the complainant along with CWs.2 and 3 were proceeding in lorry bearing No.KA-02-AG-1088 and after unloading the material from the lorry, when they were returning, they stopped the lorry near the Doddasiddavvanahalli bridge, Chitradurga for attending nature call, at that time, five unknown persons came in a autorickshaw and assaulted them with knife and snatched cash of Rs.3,000.00, mobile phone, delivery bills etc.