KIRAN KUMAR T.H. Vs. THE STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioners-accused No. 1 and 2 to release them on bail under section 439 of Cr.P.C , 1973for the offences punishable under Section 392 and 397 of IPC in Crime No. 115/2018 of Rajarajeshwari Nagar Police Station.

(2.) I have heard learned Counsel for the accused-petitioners and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is, on 22.04.2018 at about 11.30 a.m., the complainant was going by walk near B.E.M.L., 5th Stage, 6th Cross, at that time the accused persons came there in a motorcycle and forcibly snatched the gold chain weighing approximately 34 grams by pointing out a knife to the complainant. On the basis of complaint, a case was registered.