EREMHEN SMART @ GODSON 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 is arraigned as accused no.1 in Crime No.211/2019 of Kaggalipura Police Station, on the complaint lodged by one Manjunath (PW.1).

(3.) It is the case of the prosecution that, on 14.10.2019, the complainant has lodged a complaint stating that, he had an account bearing No. 50376646205 in Allahabad Bank, Somanahalli Branch and he was also having Debit Card No.432199328000306 pertaining to the said account, and his account balance was 24,418/-; The complainant further stated that, on 09.10.2019 somebody has withdrawn an amount of Rs.10,018/- at 11.53 pm., and Rs.10,018/- at about 11.54 pm., and Rs.4018.00 at 11.55 p.m. through ATM and he got SMS to his mobile to that effect, and the same was entered in Bank Katha Ledger on 10.10.2019. On the basis of the said complaint, the police have registered a case, investigated the matter and submitted the charge sheet.