ABHISHEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under Section 439 of Code of Criminal Procedure praying to release him on bail in Crime No. 416/2018 of Kunigal Police Station for the offences punishable under Sections 395 and 397, 120B, 201 and 109 of IPC.

(2.) I have heard the learned counsel for the petitioner and learned SPP for the respondent/State.

(3.) The gist of the complaint is that on 14.11.2018 when the complainant was traveling in private bus from Kunigal to Tumakuru, the present petitioner and other accused persons quarreled with him under the guise that he is the husband of their sister and got him out of the bus near Kottagere and then took him forcibly and robbed Rs.5,13,705/- which was in his possession by spraying chilli powder on him and in the said process, they have also caused injury to his right arm by stabbing with the knife, on the basis of the complaint a case has been registered.