MOHAMMED K. U. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner/accused on bail in Crime No.56/2021 of Konaje Police Station registered for the offence punishable under Ss. 380 and 457 of the Indian Penal Code, 1860.

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

(3.) It is alleged by the prosecution that, during the intervening night of 24/3/2021 and 25/3/2021, the petitioner committed house trespass in the house of CW.1/Habeeb Rehaman, situated in Kodijaal House, Konaje Village and committed theft of 600 grams of gold articles and cash of Rs.4,45,000.00.