MANOJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused u/S 438 of Cr.P.C. seeking to enlarge him on anticipatory bail in the event of his arrest in Crime No. 228/2018 registered for the offence punishable u/S 379 of IPC. The Police are making hectic attempts to arrest him without there being any grounds. Hence, the present petition is filed.

(2.) I have heard the learned counsel for the petitioner and the learned Govt. Pleader for the respondent-State.

(3.) It is stated in the complaint that the complainant's son, namely, Pruthviraj purchased a motorcycle bearing No. KA- 49-L-5004 from one Chetan Basanagouda Pagal. However, the ownership of the motorcycle was not yet transferred. On 12.06.2018 at about 3.30 p.m. the said Pruthviraj while proceeding to Ramadurg for attending his business work parked the motorcycle in front of Dr. Hosamani Hospital, Gokak. But, at about 8.30 when he returned noticed that the motorcycle was not found at the place where it was parked. Subsequently, he made search but the efforts went in vain. Later, he informed to his father, who lodged complaint. In pursuance of the complaint, a crime came to be registered by Gokak Police in Crime No. 228/2018 for the offences punishable u/S 379 of IPC and the investigating agency conducted investigation. During investigation, the aforesaid motorcycle has been traced and was subjected in P.F. No. 8/2019 and subsequently, released in favour of the owner on 02.05.2019. It is said that the Police are making hectic efforts to arrest this accused without there being any grounds.