BALASUBRAMANAYAM Vs. STATE

JUDGEMENT

(1.) Petitioner/accused No.1 in Crime No.33/2023 at Anugondanahalli Police Station, registered for an offence punishable under Sec. 397 of IPC has preferred this petition under Sec. 439 of Cr.P.C., to enlarge him on bail.

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

(3.) It is the case of prosecution that on 23/5/2023 at about 11.40 pm, when the complainant was loading goods to his vehicle, petitioner/accused No.1 came along with 4 to 6 persons holding deadly weapons like clubs, chopper, etc., and started assaulting him, demanding to give Rs.10,00,000.00. They threatened him with dire consequences and took away cash of Rs.3,00,000.00 and a mobile phone.