RAGHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. M.T. Nanaiah, learned Senior Counsel for the petitioner and the learned High Court Government pleader for the respondent, and also perused the records.

(2.) This petition is filed by Accused No.1 in Crime No.211/2020 registered with Holenarasipura Town Police Station for the offences punishable under Sections 504, 354, 384, 511 read with Section 34 of IPC under Section 438 of the Code of Criminal Procedure. The petitioner's application under similar provisions before the Principal District and Sessions Judge, Hassan in Criminal Misc. Petition No.34/2021 is rejected by order dated 30.01.2021.

(3.) The prosecution's case against the petitioner and four others, amongst whom Accused Nos.2, 3 and 5 have been admitted to regular bail by the learned Magistrate under Section 437 of Cr.PC is that the petitioner on 17.10.2020 called the complainant, who is working as Village Accountant, Haradanahalli Circle, on her mobile and demanded a sum of Rs.25,00,000/- asserting that another accused, Sri. L. Bharath [Accused No.2], who had demanded Rs.50,00,000/- to withdraw the complaint lodged by him against her, would withdrawn such complaint if she paid a sum of Rs.25,00,000/-. The necessary information against the complainant is furnished to Sri. L. Bharath by her co-employees. The complainant has recorded the conversation with the petitioner on her mobile. The first information in this is lodged on 18.12.2020.