SRI. V. NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent-State.

(2.) The petitioners (father and two sons) are in judicial custody in Crime No.91/2017 registered by the respondent-police. During the pendency of the petition, charge sheet is submitted to the Court by the Investigating Officer in respect of the offences punishable under Sections 364(A) , 395 , 397 , 342 , 506 , 120(B) of IPC and Section 25 of the Arms Act and Sections 5, 7 of the Specified Bank Notes (Cessation of Liabilities) Act, 2017 against 18 accused and the petitioners herein are arraigned as accused 1 to 3.

(3.) The gist of the allegation is, accused illegally confined CWs.1, 4 and 5 extorted a sum of Rs.5,00,00,000/- (Rs. Five crores) by putting them under threat on 18.3.2017. The Investigating Officer conducted raid in the building of 1st accused and recovered heap of demonetized currency notes, lethal weapons and dummy notes. The complainant who had no courage to lodge complaint, after watching the TV coverage of the raid mustered courage and filed complaint naming these petitioners and 3 others.