P. NAMBHIRAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.5783/2020 has been preferred by petitioners-accused Nos.1 and 2 and Criminal Petition No.5781/2020 has been preferred by petitioners-accused Nos.3 and 4 under Section 438 of Cr.P.C. to release them on bail in the event of their arrest in Crime No.110/2020 of Vijayanagar Police Station for the offences punishable under Section 420 r/w 34 of Indian Penal Code.

(2.) I have heard the learned counsel Sri.Srinivasa Rao on behalf of Sri.Venugopal M.S. for the petitioners-accused virtually and the learned High Court Government Pleader Sri.R.D.Renukaradhya for the respondent-State.

(3.) The gist of the complaint is that complainant is the retired KAT Officer. Sri.Gangamma Devi Shakthi Preetham Trust collected the amount from the complainant by assuring that they will award him Doctorate Degree on 26.9.2020. But subsequently, has not taken any permission to organize the programme and has not awarded the Doctorate Degree to the complainant, thereby they have cheated the complainant and have not given the award. On the basis of the complaint a case has been registered.