HASEENAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the Respondent -State. Perused the records.

(2.) The petitioners are arraigned as Accused Nos.3 & 4 in Crime No. 64/2019 of Napoklu Police Station, Kodagu District, registered for the offences punishable under Sections 120(B) , 328 , 384 and 395 r/w. Section 149 of IPC, now pending before the Court of Addl. Civil Judge (Jr.Dn.) & JMFC at Madikeri, Kodagu District.

(3.) The brief facts of the case are that, one Mr. Gafoor N.A., resident of Emmemadu Village, lodged a complaint stating that, he was constructing a house in Emmemadu Village and for the purpose of construction of a house, he wanted to purchase some Electrical Equipments. In that context, on 06.08.2019 when he was in Napoklu to go to Madikeri, one M.M. Karim and Azaruddin of Napoklu Village, enquired him as to where he is going. For that, the complainant told that he need some electrical items, therefore, he is going to Madikeri to purchase the same. Then, M.M. Karim told that, he will get him electrical items at reasonable rates and he asked the complainant whether he is having cash and ATM Card, so that they can immediately go to Mysuru. In that context, along with the said Karim and Azaruddin he went towards Mysuru in the black colour car bearing No.KA.12-MA.6134 belonged to said Karim and on the way near Kushalanagara, one girl, who is stated to be the friend of Karim, accompanied them. In the night hours, they stayed in a home stay. On that particular night between 12.30 and 1.00 hours, about 6 to 7 persons came inside the room of the home stay, where the complainant was staying, stating that they are Police from Crime Brach and except one person all other were covered their faces with mask and they robbed Rs.60,000/- and Rs.55,000/- worth Dubai currency from the complainant and they have also taken the photograph of the complainant and the girl friend of Karim, who stated to have accompanied them and went away from the spot.