DINESH D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 439 of Cr.P.C for enlarging him on bail in Crime No.100/2022 of Honnali Police Station, registered for the offences punishable under Ss. 109 , 114 , 120-B , 302 , 427 , 201 , 34 of IPC.

(2.) The brief factual matrix leading to the case are that the present petitioner and deceased were indulged in real estate business and they had taken the land of CW-22 for Joint Development in order to convert it into flats. The accused No.1 was the mediator for the said transaction and at the instance of accused Nos.1 and 2 the deceased has paid Rs.20,00,000.00 to CW-22 in various installments. But due to some technical error the transaction could not be completed and the deceased started demanding refund of Rs.20,00,000.00 from CW-22 and CW-22 was unable to return the said amount as he had invested the same in other lands. Thereafter, deceased started to target accused No.1 and accused No.2 asserting that at their instance he was compelled to pay the amount of Rs.20,00,000.00 and started to demand the same from them and used to abuse them in vulgar language.

(3.) Being fed up with these facts, it is alleged that the present petitioner accused No.2 asked accused No.1 to eliminate the deceased and in such case, he is going to pay Rs.3,00,000.00 to him. Further, it is alleged that accused No.1 was also fed up with the consistent demand by the deceased and he conspired with accused Nos.3 to 5 to eliminate the deceased.