SAHIL Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Crime No.82/2023 of Jayanagar Police Station is registered on a complaint lodged by one Shiva Kumar against three unknown persons for an offence punishable under Sec. 397 of IPC.

(3.) It is alleged that on 28/3/2023, at about 11.00 p.m., when the complainant was returning home in his car, three unknown persons came in a Honda Bike, intercepted his car near Indian Petrol Bunk at Banashankari Circle and assaulted him with a steel bracelet and robbed a cash of Rs.30,000.00. It is stated that the complainant immediately called his friend by name Badri, who took him to KIMS hospital and after taking treatment, got discharged at around 4.30 a.m., and then went to the police station and lodged the complaint.