NAGBHUSHAN PANDURANG ARKASALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.4 under Section 439 of Cr.P.C. seeking for grant of bail in connection with Crime No.89/2019 of Hirebagewadi Police Station.

(2.) The facts briefly stated in the petition are that, on the basis of the complaint filed by Smt. Rekha Rajendra Galaga, Anganwadi worker, the police have registered a case. The allegations are that, on 19.08.2019, at about 11.00 am, the petitioner/accused No.4 along with four other persons came on motorcycles bearing registration No.KA-22/EV-9556 and KA-22/ER- 0527 and trespassed into Anganwadi Centers and attempted to snatch their mobile phones. Thereafter under the guise of inspecting the ration stored there, they have demanded Rs.2,00,000/- from each of the Anganwadi workers. On registering the complaint, the police have arrested accused Nos.1 to 5 on 20.08.2019. The bail petition filed by the petitioner is rejected by the V Addl. Civil Judge and JMFC, Belagavi.

(3.) Heard the counsel for the petitioner and the learned HCGP.