VINOD KULAL Vs. STATE THROUGH THE POLICE INSPECTOR

JUDGEMENT

(1.) THE petitioner has been arraigned as accused No. 3 in Crime No.89/11 of East Police Station, Kadri, Mangalore. It appears after completing investigation, now the Investigating Officer has filed the charge sheet for the offences punishable under Sections 384, 120(B), 307 read with 34 IPC and under Sections 3 and 25 of the Indian Arms Act against 11 persons.

(2.) THE case of the prosecution in brief was that, as directed by accused No. 1 who is an underworld Don operating from a foreign country, at about 7.30 p.m. on 26.3.2011, this petitioner along with accused No. 3 in a motor cycle followed complainant- Suresh Bhandari who was proceeding in a car along with his wife and daughter and near Kadri park they shot at the complainant, however the bullet fell on the door of the car, thereby they attempted to commit murder of complainant. According to the prosecution, the shoot out was committed since the complainant failed to comply with the demand made by accused No.1 for money (Hafta). During investigation, the petitioner was apprehended and later subjected to judicial custody. The application filed by the petitioner for grant of bail came to be rejected by the learned Sessions Judge. Therefore, he is before this Court.

(3.) I have heard both sides. Perused the records made available.