SHRI MAHAMAD KHALID Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent.

(2.) This petition is filed under section >439 of Cr.P.C., 1973 wherein the petitioner seeks for enlarging him on bail in Crime No.82 of 2009 of H.B.Halli Police Station (C.C.No.572 of 2010) for the offence punishable under Section 394 of IPC.

(3.) The case of the petitioner is that the respondent police have registered a case in Crime No.82 of 2009 based on the complaint lodged by the complainant for the aforesaid offence initially and submitted FIR to the Court. After completion of investigation submitted charge sheet in C.C.No.572 of 2010 alleging that during the intervening night of 28.07.2009 and 29.07.2009 at about 1:00 a.m. while the complainant, who was a Watchman in the Forest Range Office, the accused Nos.1 to 4 came there in a TATA Sumo vehicle and trespassed into the Forest Office by breaking open the lock of the main door by keeping accused No.4 to watch outside the office and tied the hands and legs of the complainant with cloth and assaulted him and break open the lock of Godrej almirah with the help of iron rod and committed the robbery of 13 sandal wood billets, fencing wire weighing 250 kgs., computer printer and one nokia mobile phone.