RUDRESHA 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.) The petitioner is arraigned as Accused No.4 in Crime No. 174/2019 of Cottonpet Police Station, Bengaluru City, registered for the offence punishable under Sections 506 , 341 , 448 , 392 , 364-A r/w. 34 of IPC , now pending before the Court of XLV Addl. CMM, Bengaluru.

(3.) As could be seen from the records, the complainant by name Sri. Kiran Y.K. lodged a complaint stating that on 04.09.2019 in the midnight at about 1.00 a.m., while he was driving his autorikshaw near goods-shed road towards Shanthala Silks, four persons who were present in an autorikshaw bearing Registration No.KA.41-B-2664 which was parked near O.T.C. Junction, restrained the complainant from proceeding further and forcibly took him in their autorikshaw, assaulted him with their hands and kicked him with their legs and demanded a sum of Rs.20,000/-. When the complainant told that he has no money, they took the complainant to his house and abused his wife in filthy language and threatened with dire consequences and demanded for money with dire consequences of their lives. Then, the wife of the complainant gave Rs.5,000/- to the accused persons. After receiving the said amount, by warning the complainant and his wife not to inform anybody about the alleged incident, with dire consequences, they went out from the house and again they took the complainant in their autorikshaw and left him near the place, from where they brought him.