JAKEER R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.5 under section 439 of Cr.P.C., 1973 to release him on bail in Crime No.86/2017 of V.V.Puram Police Station for the offences punishable under Sections 395, 381 and 342 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP.

(3.) From the complaint it can be gathered that on 23.06.2017 at about 11.35 a.m., when the complainant was inside his office at Yadavagiri Industrial Area, Mysore, about 7 to 8 persons entered the office and they introduced themselves that they were CBI Officers and robbed an amount of Rs. 29,66,840/- that was kept in a bag and while going, they destroyed the Hard Disk CCTV and they also snatched the mobile phone of the complainant and wrongly confined the complainant in a room.