SRI. SHABAZALI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under section 439 of Cr.P.C., 1973 seeking his release on bail for the offence under Sections 395, 397, 201 of IPC registered by respondent/Police Crime No.166/2016.

(2.) It is alleged in the complaint that on 19.10.2016 the complainant came to Hubballi for his work. On the same day, when he was going to railway station, at that time an auto with two passengers inside came near him and the auto driver called him to take him to railway station. Complainant denied the same. Thereafter, they assured the complainant to drop at railway station. While going to the railway station, the auto took a different turn and when the complainant asked about the same, the driver and two passengers took out the knife and assaulted him. They forcibly snatched the gold and ATM card from him and went to withdraw the amount. On these allegations the complainant filed a complaint on 24.10.2016. Based on the said complaint, the police registered a case in Crime No.166/2016 against the petitioner herein and others.

(3.) I have heard the learned counsel for both the parties and gone through the records.