BANDAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP for the respondent-State through video conferencing. Perused the records.

(2.) This petition is filed by petitioner/accused No.1 under Section 438 of Cr.P.C. in Cr.No.67/2020 of Kadugodi police station, Bengaluru for the offence punishable under Sections 406 and 420 of IPC. The police are making hectic efforts to arrest this accused. Therefore, the learned counsel for the petitioner is seeking for anticipatory bail in the event of arrest of the accused among the grounds urged therein.

(3.) It is stated in the complaint that on 13.11.2019, the complainant had called up and requested to supply one truck of cement i.e., 12,500 metric ton to his address for a sum of Rs. 67,500/-. On 07.12.2019, the complainant requested to forward the statement of account through e-mail, wherein he found that totally 17 truck cement was supplied to the complainant i.e., 202.500 metric ton for a total sum of Rs.10,19,500/-. But the complainant had informed the petitioner that he has taken only one truck of cement not 17 trucks of cement and asked them that why did he sent the statement for 17 truck cement. Hence, the complainant lodged complaint against the accused. Based upon the complaint, a crime came to be registered against the accused for the offence punishable under Section 406 and 420 of IPC. Subsequent to the same, the case is still under investigation for having to collect the material documents. The accused was absconding since from the alleged incident.