PURSHOTTAM SHIVANAND PENAGOND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 is before this Court seeking to be enlarged on regular bail in S.C.No.183/2019 in Crime No.87/2019 of Vidyanagar Police Station, for the offences punishable under Sections 307 , 326 , 324 , 504 , 506 r/w. Section 34 of IPC and Section 4 of the Karnataka Prohibition of Charging Exorbitant Interest Act, 2004, which is pending before the I Addl. District & Sessions Judge, Dharwad, sitting at Hubballi.

(2.) The case of the prosecution is that, one Smt. Krishnakumari W/o. Subhas had filed a complaint stating that the accused No.1 had been introduced to them by stating that he would lend money to the said Subhas. On account of the same, Subhas pledged his car with accused No.1 and availed loan of Rs.2 lakhs, subject to payment of interest in the month of October, 2018. Thereafter the said Subhas pledged his one more of his cars with the accused No.1 and availed further loan of Rs.2 lakhs, subject to payment of interest.

(3.) Though Subhas had made payment of interest for some time, in view of the registration of Crime No.150/2018 against Subash, the two cars which have been pledged with the accused No.1 were taken possession of by the jurisdiction police, hence, Subhas was unable to make payment of the monies due.