GANGADHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 439 of Cr.P.C. seeking to enlarge the petitioner on bail in Crime No.242/2018 registered by the respondent Police Station, for the offences punishable under Section 397 of Indian Penal Code.

(2.) The substance of the complaint lodged by one Ramugowda as could be seen from the certified copy of the order dated 29.8.2018 passed in Crl.Misc.6720/2018 is that, on 16.7.2018 a sum of Rs.50 lakhs was drawn from the account of R.Gangaiah from Bank of Baroda, Kamakshipalya Branch for the purpose of purchasing a resort situated in Ramohalli. Thereafter, the said amount was kept in the house of one Bhagyamma situated at Srigandadakavalu and thereafter went to the house of one Gangaiah, the brother-in-law of the informant, situated at Basaveshwaranagar. Again on 17.7.2018 came to the house of Bhagyamma at about 7.00 a.m. to negotiate regarding the transaction. At about 8.50 a.m. 5 - 6 persons abruptly entered the house, threatened them by showing knives and assaulted and pulled them with their hands and took away cash of Rs.50 lakhs and went away in a Ford car.

(3.) On the basis of the information given by one Ramugowda, the respondent police registered a complaint against 5 to 6 unknown persons for the offences punishable under Section 397 of IPC in Crime No.242/2018. Earlier the complaint was registered against 5 to 6 unknown persons and subsequently, respondent-Police have arrested the petitioners and other accused persons who are involved in the commission of offence.