SALMAN KHAN Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(2.) The factual matrix of the case of the prosecution before the Trial Court that on 23/8/2021 at about 10.45 a.m., when the complainant-CW1 was proceeding by walk near Rajendranagar, this petitioner along with another accused person came in a motorcycle and snatched the Mangalya chain weighing 60 grams worth of Rs.2,40,000.00 of the complainant and thereafter, this petitioner and accused No.2 partitioned the said chain into half each and half of the chain which was in the custody of this petitioner was recovered and accused No.2 had sold the remaining half of the chain to accused No.3. Based on the complaint, the police have registered the case and after completion of the investigation, filed the charge-sheet against this petitioner along with other two accused persons.

(3.) This petitioner, earlier, approached this Court in Crl.P.No.4253/2022 and the same was rejected vide order dtd. 24/5/2022 on the ground that recovery was made at the instance of this petitioner and also the prosecution given the details of 16 cases against this petitioner and he is a habitual offender and and if he enlarged on bail, he may commit the similar offences.