DAYANAND KUMAR ALIAS DAYANAND Vs. STATE

JUDGEMENT

(1.) Petitioner has sought for grant of regular bail in connection with Crime No. 445 of 2009 of Mahadevapura Police for the offence punishable under Sections 392 and 307 of the Indian Penal Code, 1860.

(2.) It is alleged that on 10-12-2008 around 11.45 a.m. this petitioner along with one more person came to the complainant's house for tiles work and having assaulted her, took away the gold jewellery and cash kept in the cupboard.

(3.) Heard.