MUNIKRISHNAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under Section 439 of Cr.P.C., to release him on bail in Crime No.86/2020 registered by Nandagudi Police Station (pending on the file of Additional Civil Judge (Jr.Dn.) and JMFC Court, Hoskote, Bengaluru Rural District) for the offences punishable under Sections 342, 394, 420, 120B readh with Section 34 of IPC.

(2.) I have heard the learned counsel Sri Prabhugoud B. Tumbigi for petitioner-accused and Sri Mahesh Shetty, learned High Court Government Pleader for the respondent-State.

(3.) The gist of the complaint is that the complainant is doing import and export business and about three months back one Rajendra came in contact and used to talk over the phone to the complainant in Tamil language. It is further alleged that on 31.08.2020, petitioner-accused called over the phone and intimated that he knows the owner of Volvo Company by name Suresh Reddy and he intimated to meet him regarding his business. A meeting has been arranged on 01.09.2020 at Yelachenahalli near Volvo factory and that the petitioner-accused informed the complainant, on the same day the meeting is arranged at 5.00 p.m. The complainant proceeded to the said place in car bearing registration No.TN 25 BB 7740 along with his friends at about 3.50 p.m., same has been informed to the petitioner-accused No.1 and he has informed that private cars are not allowed inside the factory and he would arrange a company car bearing registration No.KA 37 M 3713 it will come and pick up and he has to travel in the said car for some distance. After boarding the car three persons came and entered into the car and they started assaulting the complainant and snatched his i-phone and cash of Rs.10,00,000/- and ran away from the said place. On these filed the complaint.