(1.) Heard the learned counsel for the petitioner and the learned HCGP for the Respondent -State. Perused the records.
(2.) The petitioner is arraigned as Accused No.5 in Crime No.47/2019 of respondent-Sakkarayapatna Police Station, Chikkamagaluru, for the offence punishable under Sections 395 of IPC, which culminated in SC No.75/2019, now pending on the file of II Addl. District and Sessions Judge at Chikkamagaluru.
(3.) The brief facts of the case are that, on the intervening night of 13.03.2019 at about 00.50 hours, in Nadaghatta Village, Kadur Takuk, Chikkamagauru District, the complainant heard barking sound of the dogs. Immediately, he came out of the house and saw Accused Nos. 1 to 4 dragging cattle from the cattle shed of his house. Immediately, he screamed for help and tried to avoid Accused Nos. 1 to 4 taking away the bullock. At that time, it is alleged that Accused No.1 assaulted the complainant and Accused No.3 also wielded the chopper at him and threatened him with dire consequences. Thereafter, one of the accused persons took Rs.2,530/- from the wearing apparel of the complainant (CW.1) and all of them went away from the spot along with bullock worth Rs.35,000/-.