K. SUNIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner/ accused No.1 under Section 439 of Cr.P.C. to enlarge him on bail in Crime No.106/2018 of Amruthur Police Station for the offences punishable under Sections 201, 384, 427, 506, 120-B r/w Section 34 of Indian Penal Code and Section 3 of Explosive Substances Act, 1908.

(2.) I have heard the learned counsel appearing for the petitioner/accused No.1 and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The gist of the complaint is that on 30.05.2018 at about 12.10 p.m., a complaint was registered alleging that he is working at Kamath Yathri Nivas as branch head and on 29.05.2018 while he had visited his branch office at Hoodi, Whitefield at about 1.12 p.m., he received a threatening message to his mobile bearing No.9980004502 from mobile number 8152084296 and he did not consider the said message very seriously and again at about 1.18 p.m., he received one more message and again he did not consider the said message very seriously and subsequently at about 3.03 p.m. he received one more message from the said number and he read all the messages and then he came to know that Rs.50,00,000/- was demanded from the Managing Director Sri Narayan Kamath and it was further stated that, if the said amount is not paid there was threat to his life and they would damage the hotel. It is further alleged that he decided to bring the same to the knowledge of Managing Director in the Corporate Office situated at Rajajinagar. Again at about 6.24 p.m. he received threatening call from the said number stating that he had not taken the matter seriously and they further informed that they had slightly damaged the hotel at Kunigal branch and they had given signal to them and disconnected the call. It is further alleged that on 27.05.2018 at about 2.45 p.m. there was explosion in the gent's toilet of Kunigal branch hotel near the exhaust fan and subsequently they came to know that the said incident was caused by the persons who had given the threatening call and on the basis of the said complaint, a case came to be registered.