VIKRAM SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent State. Perused the records.

(2.) The petitioner/accused is chargesheeted for the offence punishable under Ss. 398, 511, 120(B) of IPC and Ss. 3 and 25 of the Indian Arms Act.

(3.) The brief facts of the case are that, a person by name Sri. Arun Sanjay Sindhe (Datta) resident of No.9, 1st Floor, Gokula Complex, Kempanna Lane, Nagarthpet Cross, Bengaluru, has lodged a complaint before the respondent-Police Station making allegations that, the petitioner/accused along with others dodged into the jewelry shop of the complainant and threatened him with dire consequences and snatched his mobile phone etc. Immediately, the complainant informed the police about the said incident. In fact, on the basis of the said complaint lodged by the complainant, the respondent- police have arrested the petitioner on 26/10/2013 and since then, he has been in judicial custody. The offence punishable under Sec. 398 is punishable with the maximum punishment of imprisonment for seven years and Sec. 120(B) is also punishable with two years imprisonment. It is seen that the petitioner/accused has been in judicial custody for more than 6 1/2 years.