INDRESH Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) A case has been registered against the petitioner in Crime No.239/2019 by the Respondent- Thalaghattapura Police Station, Bengaluru, for the offence punishable under Sections 447 , 504 , 506 , 509 , 384 and 511 of IPC, now pending before the court of Addl. Chief Judicial Magistrate, Bengaluru Rural District, Bengaluru.

(3.) The brief facts of the case are that, on 08.02.2019, the complainant was putting up construction in Site No.10 at Balaji Extension and the petitioner went there and demanded for money and otherwise he would obstruct construction of the building. In that context, it is alleged that, again on 27.09.2019, the petitioner trespassed into the compound of the house of the complainant and demanded for money and when the complainant refused to pay the amount, the petitioner threatened him with dire consequences of killing him and his family members.