MOHAMMAD IQBAL, S/O. MOIDINABBA AND ASIF MANZIL Vs. STATE OF KARNATAKA, REP. BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) IT is alleged in the complaint that one Suresh Baliga, a resident of Bantwal, was receiving threatening calls from abroad about 1 1/2 months prior to the incident, demanding ransom of Rs. 2 crores.

(2.) ON the date of the incident i.e., on 01.09.2009 at about 7.40 p.m., 2 unknown persons came on a motorcycle and fired gunshots at the front glass of the showroom of Suresh Baliga and in this regard a complaint came to be registered by the Police and after the investigation, charge -sheet has been filed against the other accused persons. Subsequent to the charge -sheet, further investigation was held, in which the name of the Petitioner was revealed as the person, who helped in supplying arm i.e., revolver/pistol. So, during the subsequent investigation, the Petitioner has been arrested on 10.12.2010 and additional charge sheet was filed.

(3.) I have heard the learned Counsel for the Petitioner and also the learned High Court Government Pleader.