JAPANIYA MASTAN PULIKOTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner-accused u/S 439 of Cr.P.C. in Bailhongal Police Station Crime No. 101/2019 registered for the offence punishable u/S 379 of IPC. Since from the date of arrest, the accused is in judicial custody. Therefore, the learned counsel is praying for enlarging him on bail among the other grounds urged in the bail petition.

(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 on 06.05.2019 at around 12.30 p.m. the complainant had been to State Bank of India, Bailhongal wherein he had drawn a sum of Rs.2,00,000/- and kept it in the laptop bag. At around 2.05 p.m. he came near the car bearing No. KA-25-MC-6677 he found that rear wheel on the right side of the car was punctured. Hence, he kept the laptop bag containing cash of Rs.2,00,000/- in the car and started replacing the wheel with the spare wheel, at that time he heard the sound of opening the left side back door of the car and when he saw, a person took the laptop bag and tried to sit in a Pulsar motorcycle bearing No. KA-17. The complainant when tried to catch him, he pushed the complainant and along with one more person he ran away from the spot in the motorcycle towards Belagavi road. The complainant stated that the person who took his laptop bag was wearing orange colour shirt and blue colour with white dotted pant. Based upon the complaint filed by the complainant, a case in Crime No. 101/2019 came to be registered for the offence punishable u/S 379 of IPC. It is alleged that during the course of investigation, the amount of Rs.2,00,000/- has been recovered from the possession of the accused-petitioner. Subsequently, after concluding the investigation, the investigating officer has laid the charge sheet.