HARISH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.372/2023 registered by HSR Layout Police Station, Bengaluru City, for the offences punishable under Ss. 397 and 506 IPC, is before this Court under Sec. 439 of Cr.PC.

(2.) Heard the learned Counsel for the parties.

(3.) On the basis of the complaint dtd. 21/8/2023 lodged by Sangeetha, FIR in Crime No.372/2023 was registered by HSR Layout police against unknown persons. In the complaint, it is averred that when the complainant was in her house on 21/8/2023, at about 12 in the noon, a person came to her house and threw chilly powder on her and threatened her with a knife which he was holding. The complainant allegedly handed over her ear ring, finger ring to the said person. Thereafter, the said person criminally intimidated the complainant and caused injury to her with the knife which he was holding and left the place. It is in this background, the complainant had approached the police and lodged the complaint which resulted in registering FIR in Crime No.372/2023.