CHIRAG. R. MEHATA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Murthy D. Naik, learned counsel for the petitioner and Sri. Mahesh Shetty, learned High Court Government Pleader for the respondent- State. Perused the records.

(2.) It is alleged that the petitioner (A1) has kidnapped the child of the complainant- Sri. Heeraram Patel on 28.01.2020 at about 3.00 p.m. and thereafter the petitioner has telephoned to the complainant demanding a ransom of Rs.5,00,000/- with a threat that, if the complainant does not pay the demand amount, he would kill the child.

(3.) The complainant has filed a complaint on 28.01.2020 at 16.20 hours before the respondent-Police Station complaining the alleged kidnap of his child and the respondent-Police have registered a case in Crime No. 16/2020 and started investigation. The accused was nabbed by the police on 29.01.2020 and he was produced before the Jurisdictional Magistrate and he was remanded to judicial custody. The remand application discloses that, on the date of incident itself, at about 5.10 p.m., the child was recovered. The remand application further discloses that, the accused was not in possession of the child. But he had been to the hotel and when he came out from the hotel, he saw that the child was with the police and thereafter, he attempted to ran away from the spot. But the police caught hold the petitioner and got him remanded to the custody.