S SHIVANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is common in both the petitions. Against this petitioner two crimes have been registered by Nelamangala police in Crime Nos. 560/09 and 561/09 dated 28-6- 2009 for the offence punishable under Section 394 of the IPC.

(2.) It is alleged that, petitioner and other accused stopped the complainant who was moving near Vishwashanthi Ashram and assaulted him and by threatening, they snatched Rs. 100/-. There is also similar allegation in the another case.

(3.) Both the matters are under investigation. Offence alleged against the petitioner is punishable under Section 394 of the IPC. I do not find any justification to enlarge the petitioner on bail. However, petitioner is at liberty to renew his application after the charge sheet is filed. Order accordingly.