RAHUL MEHRA @DADDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused No.11 in Crime No.510/2017 registered by Ramanagara Rural Police Station now in SC No.79/2018 pending on the file of the Principal Senior Civil Judge and CJM at Ramanagara for the offences punishable under Sections 120B, 364A, 365, 368, 342, 323, 324, 370, 384, 385, 386, 387, 302, 201 read with Section 34 of IPC has filed this petition under Section 439 of Cr.PC for enlarging him on bail.

(2.) The case of the prosecution is that accused Nos.1 to 11 are in the habit of luring unemployed youth and make them believe that they will get employment in foreign country and in that process, they are indulging in kidnapping them for ransom, confining and putting them in fear to extract money from their parents.

(3.) It is case of the prosecution that on 3.12.2017, accused No.1 has brought deceased Sureendarpal Singh and CW.14 Gurupreeth Singh from Punjab to Mumbai and met accused No.6 and both CW14 Gurupreeth Singh and deceased gave him Rs.2 lakh each. Thereafter on 4.12.2017, they left Mumbai and reached Bengaluru on 5.12.2017 and accused No.6 and his associates took them in a Taxi to the nearby place and confined them in a house in different rooms and asked for the ransom of Rs.20 lakhs. It is further case of the prosecution that when Sureendarpal Singh refused to make a call to his parents to send Rs.20 lakhs for having reached Canada, accused No.8 has assaulted him with iron rod and accused No.10 has assaulted him by hockey stick and accused Nos.2, 3, 9 and 11 and others have held him tightly and all of them have killed him. Accordingly, charge sheet has been filed against the petitioner and others for the offences punishable under Sections 120B, 364A, 365, 368, 342, 323, 324, 370, 384, 385, 386, 387, 302, 201 read with Section 34 of IPC.