ANIL N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.9630/2021 is filed by the petitioner-accused No.4 and Criminal Petition No.9902/2021 is filed by the petitioner-accused No.3 under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.223/2021 registered by Yeshwanthapura Police Station, for the offences punishable under Ss. 506, 364A, 323, 363, 120B and 170 read with Sec. 34 of IPC.

(2.) Heard learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that one Govinda lodged a complaint with the respondent-police on 18/8/2021 alleging that he is the cousin brother of the victim Raghu and the complainant was staying along with the victim in a room. On 17/8/2021 at about 11.30 p.m. some unknown persons knocked the door of the room and four unknown persons came inside the room and threatened the complainant and the victim, and by assaulting, abducted the victim. The next day morning i.e. on 18/8/2021, the brother-in-law of the complainant received a phone call from the unknown persons and the call was made from the mobile phone of the victim Raghu and they demanded Rs.3.00 lakhs for release of the victim Raghu. Otherwise, they will kill. Hence, the complainant lodged the complaint and the police arrested the accused and rescued the victim Raghu from a hotel at Bidadi. On voluntary statement of accused No.1, the present petitioners were arrested along with accused No.2. The petitioners moved bail petition before this Court in Crl.P. No.7551/2021 which came to be dismissed as withdrawn on 17/12/2021. Now, the petitioners have filed the present criminal petitions seeking regular bail on additional grounds.