SANJAY @ SANJYA SHIVAJI PATADARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 aggrieved by the order dated 19.12.2019 passed by the Vth Additional District and Sessions Judge, Dharwad, sitting at Hubballi in Crl.Misc. No.852/2019 arising out of APMC Navanagar Hubballi P.S. Crime No.77/2019 for the offences punishable under Section 395 of IPC rejecting the application for bail filed by the petitioner, is before this court.

(2.) The case of the prosecution is that, on 25.09.2019 at about 12.30 hours when the complainant went to the house of one Smt. Lakshmi at Amargol for lunch, the said Smt. Lakshmi and another woman were there in the house. After having lunch, when he was sitting along with another woman, said Smt. Lakshmi went out side, all of a sudden, four known persons namely, Sunil, Santosh, Ganesh and Sanjay (A1) along with two other persons by pushing the door entered inside the house holding a camera and mobile and started pretending themselves to be reporters in T.V. channel. The complainant and other woman tried to pacify them, however, they continued to video graph the complainant and other woman. Accused No.1 slapped the complainant twice-thrice and threatened to telecast the video graph if a sum of Rs.10,00,000/- is not given to them. Out of fear the complainant handed over Rs.50,000/- that he had with him at the spot. The accused continued to threaten and ask the complainant to go and get the balance amount, hence complainant is said to have source of Rs.9,50,000/- and paid the same to the accused, on the same day.

(3.) Despite the complainant having made payment of Rs.10,00,000/- as demanded, accused continued to make phone calls by demanding money by black mailing the complainant and threatened to telecast videos in the T.V. Channel, if further amounts are not paid. The complainant further states that, having considered the same for some time, left with no other option the present complaint was filed on 03.10.2019. The accused including accused No.1 have arrested on 24.10.2019 and since then accused No.1 is in judicial custody.