PRAVEEN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. praying to enlarge the accused No.4, who is the petitioner in this petition in the event of his arrest in Crime No.214/2016 (C.C.No.12538/2018) of Electronic City Police Station, Bengaluru, for the offences punishable under Sections 420, 406, 506, 120B read with Section 34 of IPC.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader appearing for the respondent/State.

(3.) The factual matrix of the case is that, the complainant, who is the resident of Australia contacted, accused No.1 in connection with making investment in India. Accused Nos.1 and 2 made the arrangements for complainant's stay in India, when he arrived to India. Thereafter, they took him to accused Nos.3 and 4, inspected the flat and gave an amount of Rs.5 Lakhs as advance to accused No.3. Thereafter, the complainant gave the power of attorney in favour of accused No.1, made the payment and document was also registered. A dispute arose between accused No.1 and the complainant in not handing over the original documents and also non payment of rents in respect of the flat, which the complainant dealt with. Hence, he has lodged a complaint that all these accused persons have cheated the complainant to the tune of Rs.55 Lakhs. Based on the complaint, the police have registered a case for the offences punishable under Sections 420, 406, 506, 120B read with Section 34 of IPC.