MOHAMMED SAHIL ALAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner seeks the following relief:

(2.) Perusal of the material on record will indicate that respondent No.3/defacto complainant filed the instant complaint on 12/12/2023, pursuant to which the impugned FIR in Cr.No.117/2023 dtd. 12/12/2023 was registered against accused Nos.1 to 3 and other persons.

(3.) During the course of the investigation, respondent Nos.1 and 2/Police authorities recorded the alleged confessional statement of one Jeeshan and arrayed the said Jeeshan as accused No.7 in the proceedings, after an investigation against him in the impugned proceedings. Thereafter, based on the sole confessional statement of the aforesaid accused No.7 Jeeshan, respondent No.1 police has arraigned/included the petitioner as additional accused No.8 in the charge sheet filed in the impugned C.C. No. 1845/2024, which is assailed in the present petition.