LOKESH @ LOKI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent.

(2.) A case was registered against the accused in Crime No. 135/2014 by the Koppal Rural Police for the offences punishable under Section 392, 394 and 398 of IPC. The petitioner is in judicial custody since from the date of arrest. He has made a petition before the learned Sessions Judge but the same came to be rejected on 14.12.2017. Hence, the present petition is filed.

(3.) The case of the prosecution is that, the complainant filed complaint before the Police against the unknown persons alleging that on 05.07.2017 at about 3:00 a.m. while he was sleeping in his lorry, four unknown persons entered into the lorry and threatened him by showing knife with dire consequences and snatched Rs. 800/- forcibly from the pocket of the complainant. Again they gone to other lorries and assaulted by hand to the drivers and snatched cash and other articles belonging to them and thereafter ran away from the scene of occurrence.