JAHID Vs. STATE

JUDGEMENT

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

(2.) The factual matrix of the case of the prosecution is that on 23/8/2021 at 23.30 hours when CWs.1, 2 and 3 wee proceeding in their vehicle bearing No.KL-58/AD-2007 from Chennai to Bengaluru via Hosur road, this petitioner along with other accused persons came in swift car and wrongfully restrained the complainant and their car and made CWs.1 and 2 to sit in the backside and showed knife and threatened and went along with them driving the car all over Bengaluru and that on 24/8/2021 at about 12.30 p.m. confined him inside the car and made them naked and forced them to consume the narcotic substance and as per the instructions of accused No.1, from the account of CW.1 got transferred the amount and after confirmation again confined CWs.1 and 2 in the said car and made them to alight from the car and took CW.1 to ATM and drawn a sum of Rs.15,000.00 from CW.1's account and left CWs.1 and 2 in the said place. Hence, case has been registered and matter has been investigated and filed charge sheet. During the course of investigation, recovered Rs.2,50,000.00 and also seized five mobile phones, which clearly disclose that this petitioner and other accused persons were in the same locality and other accused Nos.2, 3, 8 and 9 are convicted for life sentence.

(3.) Learned counsel for the petitioner would submit that earlier this Court dismissed the petition for non-prosecution. He also submit that investigation has been conducted and charge sheet is also filed and no recovery is made at the instance of this petitioner and the petitioner is in custody from 16/11/2021 and no need of custodial trial and hence he may be enlarged on bail.