DEEPAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused No.2 in Cr.No.205/2023 of Bagalagunte police station registered for an offence punishable under Sec. 397 of IPC has preferred this petition praying to enlarge him on bail.

(2.) Heard both sides and perused the material on record.

(3.) One Sri Sagar Balasaheb Nagwade has alleged in his complaint lodged with Bagalagunte Police Station that on 13/7/2023 at about 11.25 p.m., he was transporting onions from his village in lorry bearing No.MH-16CC-6699 to unload at APMC market in Yeshwanthpur and there were 4 persons in the lorry. At about 11.25 p.m. on 13/7/2023, when they were near Prakriya Hospital, 8th mile, an autorickshaw overtook their lorry and blocked them. Two persons entered the lorry and at knife point robbed a Realme mobile phone, power bank and cash of Rs.5,000.00 from him and a mobile phone from the cleaner and then assaulted them and sped away in the autorickshaw.