CHIRANJEEVI CHAMPALA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioners are the accused in Crime No.138/2019 of the Respondent - Brahmapur Police Station, who have filed their petitions under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as " Cr.P.C .), seeking their enlargement on bail for the offence punishable under Section 395 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as the " IPC ").

(2.) The summary of the case of prosecution is that, on the night of 09-12-2019 at about 7:00 p.m., when the complainant boarded an autorickshaw to go to his house, the driver of the said autorickshaw, instead of taking him to his desired destination, made four other people to board his autorickshaw on the way and deviating the route, took the passenger/complainant to an isolated place near the mortuary of the District Hospital and threatened him to his life at the point of the knife and robbed him of Rs. 7,000/- in cash, which the passenger/complainant is said to have been possessing with him.

(3.) The complainant after claiming to have noticed the registration number of the said autorickshaw, went to the Police Station and lodged a complaint, which came to be registered against five unknown persons and an autorickshaw for the offence punishable under Section 395 of IPC.