NOOR AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(2.) Crime No.246/2020 of Ramanagara Rural Police Station is registered for an offence punishable under Sec. 392 of IPC on a complaint lodged by one Smt. Sowndarya C.H., against two unknown persons who are alleged to have snatched her gold chain. The said accused came to be arrested on 15/9/2021. It is submitted that they are on bail. The allegations against the petitioner who is now arraigned as accused No.3 in the charge sheet is that he has received the said gold chain from accused No.2.

(3.) Petitioner claims to be innocent. It is submitted that the entire allegations are false and only while filing the charge sheet, petitioner has been arraigned as an accused without any sufficient material.