S. SHIVANANDA Vs. STATE BY STATION HOUSE OFFICER

JUDGEMENT

(1.) PETITIONER is common in both the petitions. Against this petitioner two crimes have been registered by Nelamangala Police in Crime Nos. 560 and 561 of 2009, dated 28 -6 -2009 for the offence punishable under Section 394 of the Indian Penal Code, 1860.

(2.) IT is alleged that, petitioner and other accused stopped the complainant who was moving near Vishwashanthi Ashram and assaulted him and by threatening, they snatched Rs. 100/ -. There is also similar allegation in the another case.