NAVEEN KUMAR N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is de-linked from Crl.P.No.7759/2022 and Crl.P.No.7760/2022.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that on the complaint of one Adarsh G.R., a victim herein filed complaint to the police on 24/4/2022 alleging that he was doing some jewellary and Gem stone business at Bengaluru. On his business transaction he went to meet his friend at Bowring Club from there he came to UB city and finished his dinner and when he was going in his car near Shivananda Circle, Bengaluru, at that time two persons came in a motorcycle and intercepted his car, abused him with filthy language, hence he get down from the car. In the meanwhile, two persons came in Maruti Swift Car stating that they are CCB police officials and asked the complainant to sit in the car and snatched some pearls from him and assaulted him with hockey stick on his legs, tied his eyes and took him to Ramanagar and they threatened the complainant and demanded him to give Rs.25.00 lakhs. Subsequently, the complainant took the help of his friend, mother and father and by next day morning they brought Rs.25.00 lakhs, came near Sanjay Circle, Mandya. Thereafter, the accused persons have took the cash and handed over the pearls by receiving Rs.25.00lakhs and also taken video of 6 blank cheques for handing over the pearls to the complainant and they also said to be demanded 50% of the amount after selling the same and they left.