SYED ADNAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for the State and perused the material on record.

(2.) FIR is registered in Crime No.5/2023 of Bandepalya Police Station against accused Nos. 1 to 6, for the offence punishable under Sec. 364(A), 324, 342 and 506 read with 34 of IPC, on a complaint lodged by the victim by name Mohammed Touheed.

(3.) In brief, the allegations are that the complainant had purchased a Motor Cycle from accused No.1 for a sum of Rs.45,000.00, paying an advance of Rs.5,000.00 and the balance amount was not paid. When the accused insisted him to pay the balance amount, complainant told him that only after receiving the documents of the vehicle he will pay the amount. Hence accused No.1 was nursing ill-will against him. In this background, on 9/1/2023 at about 08:30 pm accused No.1 along with other accused persons, assaulted and abducted the complainant and locked him in a room of a building belonging to CW-27 situated at MangammanaPalya. Further, they threatened his mother-CW-17 to give a ransom amount of Rs.45,000.00 and extorted a sum of Rs.35,000.00 from her and again demanded Rs.25,000.00 for the release of complainant.