SHASHI POOJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking his enlargement on bail for it having been turned down by the Principal District and Sessions Judge, Mysore in Special Case No.366 of 2019 arising out of FIR in Crime No.25 of 2019 registered for offences punishable under Ss. 384, 387, 504, 506, 507.120B, 109, 201 read with 34 of the IPC and Ss. 3(1)(ii) 3(2), 3(4) and 3(5) of the Karnataka Control of Organised Crimes Act, 2000 ('the Act' for short).

(2.) Brief facts that lead the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:-

(3.) The contents of the complaint is that the complainant, a resident of Udupi runs a factory in the name of Royal Soda Factory and had recently sold his land at Royal Garden, Udupi for which he had received several crores. On 13/3/2019, it is the case of the complainant, that he had received three calls on his mobile phone from a particular mobile number. The person who spoke on the other side appears to have abused him in Tulu language saying that he has not been receiving phone calls that the said person is making for days. It is alleged that the person who spoke threatened of killing him and his son if he did not answer the phone call. It appears that the response of the complainant was that he was in the temple and, therefore, he had not answered the phone calls. Again on the same day at 12.20 p.m. he is alleged to have received a call spoken in Tulu language threatening him to pay him money. Therefore, a crime was sought to be registered in Crime No.42 of 2019 against unknown persons for having made certain threatening calls.