DILLESH SINGH DHAMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.3 in crime No.357/2022 registered by Hennur Police Station, Bengaluru for the offence punishable under Sec. 120B, 143, 302 and 201 read with Sec. 149 of IPC is before this Court seeking regular bail.

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

(3.) On the complaint of Surendra Singh dtd. 4/12/2022, FIR in crime No.357/2022 is registered by Hennur Police Station against Deependra Singh and four others for the offences punishable under Ss. 143, 149, 201 and 302 of IPC. In the complaint, it is stated that on 1/12/2022, complainant's uncle Prem Singh made a video call and informed him that Dhan Singh Dhami was missing from 30/11/2022 onwards. On 4/12/2022, complainant along with his friend Ramesh Dhami went to the Paying Guest accommodation where Dhan Singh Dhami was working and enquired about Dhan Singh Dhami. He was informed that the accused persons had fought with Dhan Singh Dhami about 15 days earlier and on 29/11/2022 at about 10.30 p.m., Dhan Singh Dhami had assaulted Dillesh Singh for the reason that he had not provided him with a cigarette for smoking. On 30/11/2022, accused Nos.1 and 2 had taken Dhan Singh Dhami along with them. Thereafter, the whereabouts of Dhan Singh Dhami was not known.