SACHIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners being aggrieved by the order dated 13.12.2019 in Crl.Misc.No.2646/2019 passed by the Principal Sessions Judge, Belagavi.

(2.) The case of the prosecution is that, on 15.11.2019 at about 10.00 a.m. when the complainant was near Radio Complex, Belagavi, he met accused No.4, and accused No.4 showed the photo of accused No.2-Deepa and asked him to come to the house of accused No.1. It is further alleged that, at about 9.00 p.m., complainant went to the house of accused No.1, at that time, accused No.4 introduced accused No.2 to the complainant and they were sent to one room and at that time, accused No.4 took the photograph of both complainant and accused No.2. It is further alleged that, on 16.11.2019 at about 11.00 a.m. when complainant was in his home he received a phone call and he was asked to come to the house of accused No.1. When complainant came to the house of accused No.1, he was showed with the photographs and complainant was threatened stating that they would make photographs viral and demanded Rs.50,000/- from the complainant. The accused snatched the mobile phone of the complainant and he was seriously threatened. On 22.11.2019 when the complainant has been to the house of accused No.1 to pay Rs.5,000/-, at that time, the accused snatched the mobile phone and demanded balance amount of Rs.45,000/- or else the accused threatened of dire consequence of publishing the photographs. Thereafter, the complainant informed the incident to his brother and filed a complaint against the accused. On the basis of the compliant, a case in crime No.153/2019 came to be registered for the offence punishable under Sections 384 and 395 of IPC. During the course of investigation, petitioners were arrested on 22.11.2019 and they have remanded to the judicial custody. The petitioners filed bail application under Section 439 of Cr.P.C. before the trial Court and the trial Court rejected the said bail application vide order dated 13.12.2019. Aggrieved by the said order, the petitioners have filed this petition.

(3.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader.