SHARIF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners -accused Nos.2 & 3 and learned Government Pleader for the respondent - State.

(2.) PETITIONERS have been arraigned as accused Nos.2 and 3 in Crime No.281/2013 by the Hunsur Rural Police Station for the offences punishable under Section 395 of Indian Penal Code.

(3.) THE gist of the complaint is that the complainant - Muralidas along with his friends was returning from Bangalore to Taliporamba (Kerala) on 01.08.2013 in his Innova car and when they approached Hunsur they were intercepted by unknown persons who came in motor cycle and forcibly snatched their mobile phones, driving licence, ATM cards and cash of Rs.9,000/ - from the inmates of the vehicle and threatened them with dire consequences to their life. Undisputedly, the FIR has been lodged after two days of the incident.