JUDGEMENT
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(1.)This petition is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (' Cr.P.C .' for short), seeking to
enlarge the petitioner, who is arraigned as accused No.1,
on bail in Crime No.16/2022 of Indi Police Station,
registered for the offences punishable under Ss. 120
(B), 364(A), 324 and 307 read with Sec. 149 of Indian
Penal Code (' IPC ' for short) and under Ss. 32 and 34
of Karnataka Excise Act-1965, on the file of the Senior Civil
Judge and JMFC Court at Indi.
(2.)It is the case of the prosecution that the complainant is having shop and bakery at Vijayapura road,
Indi. On 21/2/2022 at about 08.30 p.m. the complainant
called her husband, but his phone was switched off. Later
on she called to her husband from another mobile and her
husband told that when he near Bharat Gas Agency, some
unknown persons had kidnapped him and demanded
Rs.20,00,000.00 and threatened to take away his life. In this
regard FIR came to be registered. The police after
investigation have filed the charge sheet. The petitioner is
arrested on 25/2/2022. His bail petition came to be
rejected by the Trial Court. Hence, the petitioner has filed
this petition.
(3.)Heard Sri. Shivanand V. Pattanashetti, learned counsel for the petitioner and Sri. Gururaj V. Hasilkar, the
learned High Court Government Pleader.
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