PRAVEEN DSOUZA Vs. THE STATE BY VIDHANASOUDHA PS

JUDGEMENT

(1.) The present petition is filed under Section 439 of Cr.PC to release the petitioner on bail in Crime No.47/2018 of Vidhana Soudha Police Station for the offences punishable under Sections 364A, 506, 420, 504, 419 read with 149 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) The gist of the complaint is that on 3.8.2018, the complainant after finishing the work boarded the Metro Train and got down at Cubbon park station and in order to proceed to Shivajinagar, he was standing to cross the road near Raj Bhavan and at that time, one Honda Ascent car bearing Regn. No.KA-03-AC-7881 arrived and three persons got down and caught hold the complainant and forcibly took the complainant in the said car and threatened not to shout. It is further alleged that the petitioner and other accused assaulted the complainant on the face and hands with club and abused in filthy language and tied the cloth to the mouth and snatched away the mobile phone, cash of Rs. 1,500/-, ATM card and driving license and two silver finger rings. Further the accused took the complainant in the said car and driven the said car on Bannerghatta and Nice roads and thereafter stopped the car. At that time, one more Swift Desire car arrived and three persons got down from the said car and took the complainant to a room and removed the complainant's cloth and also told that they are police officials. On 4.8.2018, they took the complainant to his house and taken the amount of Rs. 37,500/-. It is further alleged that they took the car of the complainant and went to the house of Bharathi and by giving threat obtained the amount of Rs. 17,50,000/- and gold ornaments and took the complainant in the car and left near Vidhana Soudha.