SATHISH @ PAKEERA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are Accused Nos.1, 2, 3 and 4 in Respondent-Basaralu Police Station in Crime No.3/2019 for the offence punishable under Section 395 of Indian Penal Code, 1860.

(2.) The summary of the allegations made against the accused in the FIR is that on the late night of 10.01.2019 i.e., at about 0030 hours on 11.01.2019, the accused who were five in number restrained the complainant on a public road and showing him a knife, threatening him with dire consequences, robbed cash of Rs.12,000, Bank ATM card and cell phone.

(3.) Learned counsel for the petitioners, in his arguments, submitted that the accused have been falsely implicated. The Police have implicated the accused in several similar cases falsely and only to 4 fulfill their statistical purposes. As such, even though accused have been totally innocent, still the Police having no evidence, have falsely implicated them in several cases. He further submits that investigation is completed and charge sheet has been filed and as such continuation of accused in judicial custody is unnecessary.