ANOOJ S/O ABU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by accused No.10 under section 439 of Crimial P.C. 1973 praying to release him on bail in SC.No.255/2018 (Crime No.362/2017 of Nanjanagudu Rural Police Station) on the file of I Additional District and Sessions Judge at Mysore, for the offences punishable under Sec. 395 of IPC.

(2.) I have heard Ms. Sahana M.S., for Sri. S.Shankarappa, the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(3.) The gist of the complaint is that the complainant in order to bring vegetables in RMC, Mysore, used to go to Mysore three days in a week. On 9.9.2017 at about 10.00 a.m., he went to Mysore along with driver Saleem in his tempo bearing Regn.No.KL12L1110 and after purchasing the vegetables when they reached near Nanjangud on a road, five unknown persons in a jeep by overtaking his vehicle, stopped in front of his vehicle and waylaid the tempo. All of them after getting down from the jeep came and made galata with the driver Saleem and showed him iron rod. All of them by holding iron rod and screw driver scolded the driver and came towards the complainant, opened the door and slapped him and snatched his bag containing Rs. 3,00,000.00 which was kept for the purpose of buying the vegetables. On the basis of the complaint, a case has been registered.