MALLINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 438 of Cr.P.C. is filed by the petitioners - accused Nos.2 and 3 to enlarge them on bail in Crime No.240/2018, registered by the Sindagi Police Station, for the offences punishable under Ss. 364-(A), 323, 504 and 506 read with Sec. 34 of IPC, pending on the file of the Senior Civil Judge and JMFC, Court Sindagi, in C.C.No.570/2022.

(2.) The case of the prosecution is that, the accused No.1 has lodged the complaint before the Sindagi Court, for the offence punishable under Sec. 138 of N.I. Act, against the son of the complainant. The trial has commenced before the Magistrate and when the complainant and his son were going to the Court to tender evidence, at that time, the accused persons with a common intention kidnapped the son of the complainant and demanded a ransom of Rs.2,00,000.00.

(3.) Heard the learned counsel for the petitioners - accused Nos.2 and 3 and the learned High Court Government Pleader for the respondent - State.