ARUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused Nos.1 to 4 under Section 439 of Cr.P.C. seeking their release on bail in Crime No.7/2019 of Jigani Police Station for the offence punishable under Section 395 of IPC.

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

(3.) The gist of the complaint is that: The complainant doing a agriculture work and on 01.11.2018, the complainant and his friends gathered at about 6.00 p.m and thereafter they have purchased alcohol and consumed it by sitting near water tank. At that time, at about 7.30 p.m seven unknown persons came by four motorbikes by showing long, chopper and club threatened them and snatched the money, one Vivo phone, one Carbon phone and one motorcycle bearing registration No.KA-51-W-3518 and they also warned and threatened with life. On the basis of the complaint, a case has been registered.