K. M. KHALID PASHA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by accused No.3 praying to enlarge him on bail in Crime No.46/2023 of R.T. Nagar Police Station registered for offences punishable under Sec. 364, 368, 384, 395, 307 read with Sec. 114 of Indian Penal Code, 1860.

(2.) The aforementioned case is registered on the complaint of one Praveen Konda, against three named and five unknown persons. The gist of the complaint averments are that due to marital discord, the complainant gave divorce to his first wife in the year 2012 and there is a criminal case pending, which is filed by the complainant and also a custody case pending adjudication. It is alleged that the wife and the father- in-law of the complainant gave supari to accused No.1 and other accused persons to commit his murder and all the accused kidnapped and assaulted him and demanded ransom. Further, they gave life threat and took away huge cash as well as gold ornaments from him.

(3.) It is contended by the learned counsel for the petitioner that petitioner is innocent and he has been falsely implicated in this case. He submits that petitioner's name is not mentioned in the FIR, but subsequently he has been falsely arraigned as accused No.3, whereas the names of the wife and father-in-law of the complainant have been dropped while filing the charge sheet.