KAVITHAN Vs. STATE OF KARNATAKA BY

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 342 , 395 , 364A , 384 r/w 34 of IPC and after completion of investigation charge sheet came to be filed for the alleged offences punishable under Sections 120B , 323 , 506 and 395 of the IPC, registered in respondent - police station

(2.) Brief facts of the prosecution case as per the complaint averments are that on 4.11.2015 at about 9.00 p.m. CW.2-Rohith Guptha after completion of his work was returning to his house in I-20 car bearing Registration No.KA-51-MG-7294 in front of Symphony apartment on the jail road, Kasavanahalli. At that time, accused Nos.1 and 2 came in their car bearing Registration No.KA-01-EF-917 and dashed the same to the car of CW.2. He got down from the car and on checking his car regarding damages caused to the said car, some other accused persons came in Bajaj Pulsar bearing Registration No.KA-51-EE-3285, caused quarrel with CW.2, took him in his car and shown knife and toy pistol and threatened him with dire consequences and assaulted him and they have taken mobile phone, PAN Card, Driving Licence, ICICI Bank Card, Hill figure watch from him by force and drawn the amount of Rs.30,000/- from his ATM and thereafter they have contacted the wife of CW.1 through CW.2 and demanded CW.1 to pay an amount of Rs.20 Lakhs for the release of CW.2 from their custody, otherwise they are going to kill her husband. In this regard, the wife of CW.2 has given the information to the jurisdictional police. On the basis of the same, case came to be registered for the said offences.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.2 and also the learned High Court Government Pleader appearing for the respondent-State.