SUNIL THAKKER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for his release on anticipatory bail in the event of his arrest in Crime No.112/2019 arising out of FIR dated 06.07.2019 registered on the file of III Additional Chief Metropolitan Magistrate, Nrupathunga Road, Bengaluru under Sections 506 , 406 and 420 read with Section 34 of IPC.

(2.) A complaint came to be filed by one Mr. Nandyal Umesh Kumar on 06.07.2019 alleging that he had been introduced to Mrs. Preeti Sunil by one Mr. Anand who is known to the complainant, the said Preethi Sunil being the classmate of Anand's wife. On the basis of the said introduction, the said Preethi Sunil who is the wife of the petitioner herein informed the complainant that she can sell gold and silver articles at much lesser than the market price towards which she prevailed upon and induced the complainant to invest funds in Multiple Commodity Exchange (MCX) for trading.

(3.) Initially to gain the trust of the complainant during the course of first five transactions, she had supplied gold and silver articles at lesser than the market price and gained the confidence of the complainant thereby inducing the complainant to invest much larger amounts of money with her and her husband. However, the gold and silver articles which were required to be supplied were not so supplied. Hence, the complainant took up the matter with the petitioner and Preeti Sunil, when several cheques were issued totaling up to Rs.47 Crores and a Bipartite Settlement Agreement was also entered into on 13.12.2018 inspite of which amounts were not paid.