AKSHAY KATARE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are arraigned as accused Nos.2 and 3 in Cr. No.70/2023 of Chithradurga Town Police Station, registered for the offence punishable under Ss. 384, 323, 504, 506 read with Sec. 34 of IPC.

(2.) I have heard the submissions of the learned counsel for petitioners and learned High Court Government Pleader for respondent - State and perused the materials available on record.

(3.) In the complaint lodged by one Balaji.M.K., it is alleged that his second son by name Shravan, is pursuing his SSLC and he used to play cricket with his friends at Government School ground at JCR Extension. On 22/3/2023, on the eve of Ugadi festival when his wife opened the wall drop, she noticed her gold ornaments were missing. When they were searching for the gold ornaments, their son Shravan started weeping and told them that about 4 months back, one Arun Katare (Accused No.1) took him to Rajasthan Dabha and forced him to smoke cigarettes and drink beer and took his photographs. Thereafter, he started black mailing him saying he will show the photographs to his parents and if he showed the photographs in his school, they will not allow him to write SSLC examination and instigated him to steal the gold ornaments from his house and hand it over to him.