MOHAMMED JAWAID ALAM Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by petitioner/accused No.1 to enlarge him on bail in S.C.No.5057/2021 pending on the file of the III Additional District and Sessions Judge, Anekal.

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

(3.) The case of prosecution in brief is that, the petitioner/accused No.1 to meet the expenses of his marriage, hatched a plan to kidnap and commit the murder of complainant's son aged 10 years and then to demand ransom from him. On 4/6/2021 at about 5.00 p.m. he picked the deceased from one Calcutta Fish Stall and took him on a motorcycle bearing Registration No.KA- 51-HA-7425 to an old shed situated in the vacant layout belonging to CW.25, near Nanjapur Village and by hitting him with a hollow brick on his head committed his murder and then made a phone call to the complainant and demanded a ransom of Rs.25,00,000.00. Accused Nos.2 and 3 are said to have conspired with accused No.1 and accused No.4 is alleged to have given shelter to accused No.1 after the offence was committed.