PRAVEENKUMAR B. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 2 in Crime No.161/2023 registered by Magadi Police Station, Ramanagara District, for the offence punishable under Sec. 364A read with 34 of IPC, are before this Court seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) On the basis of the complaint lodged by Sri Byrappa S/o Late Siddaiah dtd. 13/7/2023, FIR in Crime No.161/2023 was registered by Magadi Police against five unknown persons. In the complaint, it is averred that on 4/7/2023 at about 2.30 p.m, when the complainant had stopped his bike for the purpose of passing urine near Magadi-Gudemaranahalli road, Belagumba village, five persons came in vehicle and they forcibly took him along with them on the ground that he was summoned by Kumbalagodu Police Station for enquiry. It is alleged that thereafter the said persons abused and assaulted the complainant and demanded payment of money. Thereafter, the complainant arranged money and totally he paid Rs.1,90,000.00 to the accused persons and thereafter they left the spot. In this background, the complainant had lodged a complaint which had resulted in registering FIR in Crime No.161/2023. The petitioners and other accused persons were arrested on the very same day of incident. The bail application under Sec. 439 Cr.P.C, filed by the petitioners before the Court of III Addl. District and Sessions Judge, Ramanagara in Crl.Misc.No.638/2023 was dismissed on 11/8/2023. It is under these circumstances, the petitioners are before this court.