SRI. PRABHIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner is accused No.4 in Crime No.94/2018 of the complainant-police station, which was registered for the offences punishable under Section 397 of Indian Penal Code.

(2.) The summary of the case of the prosecution is that on 18.04.2018 at about 1.20 a.m. in the night, while the complainant after completing his work accompanying his friend was going near Satellite Bus Stop on Mysore Road flyover, CCB Junction to go to home, at that time, four unknown persons came in two motorbikes from back and front side and attacked the complainant and his friend, threatened them showing the knife and robbed Nokia and Samsung cell phones and a cash of Rs. 750/- from them and fled from the scene. Thereafter, the complainant went to the police station and lodged a written complaint in that regard, which was registered by the complainant-police on 18.04.2018 at 03:05:00 hours in their Police Station Crime No.94/2018 against four unknown accused for the offences punishable under Section 397 of Indian Penal Code.

(3.) The contention of the petitioner who is accused No.4 in the said crime in this petition as well the arguments of the learned counsel for the petitioner is that the petitioner is innocent of the alleged offence and that he is falsely implicated only based upon the alleged voluntary statement said to have given by accused No.1.