PAMPANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 439 of Cr.P.C. seeking bail in Crime No.69/2020 of Bevoor Police Station for the offences punishable under Ss. 457 and 380 of IPC.

(2.) The case of the prosecution is that, one Muddurao has filed a complaint stating that between 29/8/2020 at about 9.00 a.m to 6.00 am and 30/8/2020 at about 6.00 am, some persons broke open the house of Satyanarayana (CW6) and committed theft of 10 tolas of golden four bangles worth of Rs.1,28,000.00, half tola of golden ring worth of Rs.20,000.00, 15 grams of 2 golden bangles worth of Rs.6,000.00, 5 grams of Diamond ear rings worth of Rs.36,000.00, 10 tolas of silver plates worth of Rs.2,500.00 and a cash of Rs.15,000.00. The said complaint came to be registered in Crime No.69/2021 of Bevoor Police Station for the offences punishable under Ss. 457 and 380 of IPC. After investigation charge sheet has been filed against the petitioner for the offences punishable under Ss. 457 and 480 of IPC. The petitioner, who was secured under body warrant has filed Crl.Mis.No.372/2021 seeking bail and the same came to be rejected by the Principal District and Sessions Judge, Koppal by order dtd. 25/6/2021.

(3.) The petitioner earlier had filed Crl.P.No. 102150/2021 seeking bail before this Court and same came to be rejected by order dtd. 29/11/2021. Thereafter the petitioner has not filed any bail application before trial Court and but he has filed the present petition for bail.