KOUSAR KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.1 under Section 439 of Cr.P.C. praying this Court to enlarge him on bail in Crime No.32/2020 of Vishveshwarapuram Police Station, Bengaluru pending on the file of 24th Additional Chief Metropolitan Magistrate, Bengaluru for the offences punishable under Sections 364-A , 384 , 397 of IPC.

(2.) I have heard the learned counsel Sri. M.D. Basavanna for the petitioner - accused No.1 virtually and the learned High Court Government Pleader Sri.M.Divakar Maddur for respondent-State.

(3.) The brief facts of the case are that the complainant is running steel furniture. On 08.02.2020, the complainant was standing at Tea shop near National Travels, at that time at about 3.30 p.m. two persons came there and insisted to come and meet with one Kousar. The complainant insisted the names of those persons and he went near Santro Car bearing registration No.KA-03-ML-3699 and those persons insisted complainant to sit inside the car since they want to talk to him. Accordingly, the complainant sat inside the car, behind the car two persons followed in the two wheelers. At that time those persons who were sitting in the car shown machu and dragger on the complainant. Thereafter, they have stopped the car near Krishnagiri Bye-pass wherein nobody was there and they have insisted the complainant to pay a sum of Rs.5,00,000/- in order to safe guard the business of the complainant, since he is selling ganja and doing finance business. The petitioner and others snatched a sum of Rs.40,000/- and insisted him to pay remaining amount or else they will kill him and they also insisted not to inform to the police and they left the complainant at J.C. Road. Thereafter, on 04.03.2020 when the complainant was standing at Parvathipuram by that time same six persons tried to kidnap him, but the complainant escaped from the clutches of those persons. Thereafter, on 19.03.2020, the present complaint has been registered.