INDRAVATH DEVA Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused Nos.1 to 4 under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.190/2022 registered by Mahadevapura Police Station, for the offences punishable under Ss. 364(A), 342 , 323, 324, 506 read with Sec. 34 of IPC.

(2.) Heard learned counsel for the petitioners- accused Nos.1 to 4 and learned High Court Government Pleader for the respondent-State.

(3.) The case of prosecution is that on the complaint of one Chandramma, the police registered a case on 26/6/2022, wherein the complainant has alleged that her husband Siddappa was said to be running some chit business and he suffered loss. On 23/6/2022, her husband Siddappa left house stating that he would come back on the next day. On 24/6/2022, he did not come, but on the call made by the complainant to Siddappa, he said that he will come back on the next day. On the morning hours of 25/6/2022, some unknown persons called the complainant and asked for Rs.50,00,000.00 as they have kidnapped her husband and asked her to come to Karnul. After registering the case by the police, a team was set up and they went to Karnul and arrested petitioners-accused Nos.1 to 4 and rescued the victim Siddappa and accordingly, remanded the accused persons to judicial custody. The petitioners approached the Sessions Judge for bail, which came to be rejected. Hence, they are before this Court.