ANILKUMAR Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by petitioner/ accused No.1 under Section 438 of Cr.P.C. to release him on bail in Crime No.410/2018 of Honnali Police Station, Davanagere, for the offences punishable under Sections 454, 457 and 380 of Indian Penal Code.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The gist of the complaint is that the complainant is the owner of the land measuring 12 acres and he has grown areca-nut and he has stored the areca-nut bags in the room situated adjacent to the residential house. It is further alleged that on 5.12.2018 at about 6.00 p.m. when he went and noticed, the areca-nut bags were not found and he went and asked the another person who was there in the house, whether they have removed the areca-nut bags and by entering the room he came to know that 33 bags of areca-nut have been stolen and on the basis of the complaint a case has been registered.