ZAMEER @ BACHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.1 in Crime No.553/2018 registered by Tunga Nagar Police Station, Shivamogga, for the offences punishable under Sections 143 , 144 , 147 , 148 , 506 , 307 , 395 , 364(A) , 342 , 450 , 120(B) read with Section 149 of IPC Sections 3, 25(1) of Arms Act , 1959 and Section 3 of Karnataka Control of Organized Crimes Act, 2000 (for short 'the KCOC Act').

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case is that, this petitioner along with accused Nos.3 to 10, on 05.07.2018 at about 6.20 p.m. rushed to the Marble and Granite shop of the complainant, which is located at Alkola Circle, Shivamogga in Verna Car bearing Registration No.KA-01-MD-3928 belong to this petitioner and also in the hired auto-rickshaw and threatened the complainant, his partners and other customers in the shop by showing the pistol, knife and long and also caused life threat to them. Later the petitioner called his father-in-law over phone and demanded for Rs.50,00,000/- and when he refused to pay the said amount, accused Nos.1 to 10 tresspassed the house of the father-in-law of the petitioner and by showing pistol caused life threat to the family members of the complainant and demanded for Rs.5,00,00,000/- and gold articles. Accused Nos.2 to 4 on the instructions of this petitioner again trespassed into the house of the father-in-law of the petitioner and collected an amount of Rs.5,00,000/- by threatening them, which was handed over to this petitioner. Subsequently, the accused persons took the complainant and witnesses in their car near Lakshmi Talkies and robbed an amount of Rs.2,00,000/- which was kept in the dashboard of the car and also threatened not to give any complaint. Based on the complaint, the case was registered and after investigation, the charge sheet has been filed against the accused and others for the offence punishable under Sections 143 , 144 , 147 , 148 , 506 , 307 , 395 , 364A , 342 , 450 , 120B read with Section 149 of IPC and Section 3 and Section 25(1) of the Arms Act, 1959 and Section 3 of the KCOC Act, 2000.