ADHIMURTHY Vs. STATE

JUDGEMENT

(1.) Accused No.4 in crime no.119/2023 registered by the Kumaraswamy Layout Police Station, Bengaluru city, for the offences punishable under Ss. 364A, 384, 342, 380, 120B , 201 read with Sec. 34 of the Indian Penal Code, 1860 (for short hereinafter referred to as ' IPC ') is before this Court under Sec. 438 of Cr.P.C., seeking anticipatory bail.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent.

(3.) Facts leading to the filing of this petition narrated briefly are: The complainant Anil Shetty s/o Bhujanga Shetty is running a Paying Guest accommodation for the purpose of his livelihood. On 26/4/2023, at about 06.45 pm., he had approached the Kumaraswamy Layout police station and lodged a complaint stating that he had received a phone call from an unknown number stating that there is a building under construction in Kumaraswamy Layout, which is suitable for running a Paying guest accommodation and the same is currently occupied by ANZA LIVING PG's. The complainant was allegedly invited to discuss the matter and accordingly the complainant went to the location as directed by the person who had telephoned him. When the complainant reached the place of incident, a person who was found in the entrance of the under construction building took the complainant upstairs and there were two other persons present there. The said persons allegedly attacked the complainant from behind and stuffed cloth in his mouth and also tied his hands and threatened him at knife point. They informed not to interfere with the business of Vinod, who had recently left the complainant and joined a rival group. They also threatened him not to approach the police and thereafter, untied him and left away.