CHETHU @ CHETHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused No.3 under section 439 of Crimial P.C. 1973 seeking his release on bail in Crime No.369/2018 of Channarayapatna Town Police Station for the offences punishable under Sections 504, 506, 120B, 363 and 307 read with Sec. 149 of IPC.

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

(3.) Gist of the complaint is that accused Nos.3 and 5 have telephoned the injured to his mobile on 22.09.2018 in between 8.26 p.m., and 8.30 p.m., while he was in the house and demanded him to give Rupees One lakh. The complainant expressed his incapacity and told him that he has no such quantum of money with him and why he should be paid that quantum of amount to them. He was threatened with dire consequences, if he will not pay the money with their boys within tomorrow. It is further alleged that on 22.09.2018 at 6.30 p.m., when he was smoking cigarette near Panchami Store of Gayathri Extension of Channarayapatna, accused Nos.1 and 3 and others came in a swift desire car armed with long and swinged the long on first informant on the premises that he refused to pay the money which demanded by accused Nos.3 and 5. The complainant escaped from the said assault and he has sustained some injuries. It is further alleged that he has been forcibly pulled into the car and at that time, the leg of the complainant was injured, by seeing the same, accused persons left the complainant and went away from that place. On the basis of the complaint, a case came to be registered.