P RAJ KIRAN, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused No.1 in the charge sheet filed pursuant to FIR No. 37/2020 registered by the respondent police for the offences under sections 397, 364A, 348, 506 and 120B of IPC.

(2.) One Abhinav Singhal made a complaint to the police stating that on 13.5.2020 he was abducted by the petitioner and other accused, taken to a godown situated in the midst of a forest near Bannerghatta and assaulted severely. He also complained of snatching his gold chain, two rings, cash of Rs.37,000/-, cheque book and the documents of his car. He also alleged that Rs.55,000/- was withdrawn by making use of his ATM card.

(3.) Heard both sides.