JUDGEMENT
K.S.MUDAGAL,J. -
(1.).The petitioner is seeking bail in Crime No.15/2017 of Siddapura Police Station, Bengaluru. The petitioner and 10 others are charge sheeted for the offences punishable under Sections 364(A) and 384 of IPC.
(2.)It is alleged that due to some differences in the business of the accused No.11 and the victim Venkatasubba Reddy on financial issues, accused Nos.1 to 11 conspired to abduct him for ransom and to obtain a Memorandum of Understanding from him under coercion. In execution of the said conspiracy, on 18.01.2017 in the evening, Accused Nos.4, 7, 10 and 12 abducted Venkatasubba Reddy and held him hostage near Neelgiri grove of Narayanaghatta of Anekal Taluk and blackmailed CW 4 the wife of Venkatasubba Reddy for ransom. Further, under coertion they obtained signature of Venkatasubba Reddy on MOU. On the information of CW 4, the police have arrested the accused in the house of CW 4.
(3.)The Sessions Court in Criminal Misc. No.758/2017 has rejected the bail application of the petitioner. Sri.Lakshmikanth.K, learned counsel for the petitioner submits that the allegations made against the petitioner and the accused No.2 are one and the same and this Court has already granted bail to accused Nos.2 and 6 in Crl.P.No.2422/2017 and accused Nos.3 and 4 in Crl.P.No.2213/2017. He contends that the accused is falsely implicated in the case.
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