JITENDRA @ JEETU BOSLEY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner/accused No. 2 under Section 438 of Cr.P.C. seeking anticipatory bail to release the petitioner on bail in the event of arrest of the petitioner for the alleged offences punishable under Sections 381 and 411 of IPC registered in respondent -police station Crime No. 116/2013.

(2.) THE brief facts of the prosecution case are that accused No. 1 and his family were working in the house of the complainant and were residing in the out house. On 8.8.2013 when the complainant and his family members went outside to make purchases for the Ramzan festival, at that time, accused No. 1 came inside the house of the complainant and has committed theft of gold ornaments and also cash.

(3.) LEARNED counsel for the petitioner during the course of his arguments submitted that the allegation against the present petitioner is that he has received the stolen articles from/accused No. 1; he has been falsely implicated in the case; he has not at all received the gold ornaments nor he has produced the same before the police. He has also submitted that now the investigation is completed and charge sheet has been filed. Hence, by imposing any reasonable conditions, petitioner may be admitted to bail.