SHWETHA Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the State. Perused the materials on record.

(2.) The petitioner is arraigned as accused No.2 in Crime No.4/2020 for the offences punishable under Sections 406 and 420 read with Section 34 of IPC which is pending on the file of IV Addl. CMM Court, Bengaluru city.

(3.) The brief facts of the case are that the bank Manager of Karur Vysya Bank has lodged a complaint stating that the accused by name Akshay Kumar has taken a loan of Rs.3,02,000/- by pledging 125.5 grams of gold ornaments. Further again on 24.12.2019, loan of Rs.22,50,000/- has been taken by pledging 957 grams of gold articles and the brother of Akshay Kumar has also taken loan of Rs.3,50,000/- by pledging 155.8 grams of gold. It is stated by the Manager-complainant that on 30.12.2019 at about 10.43 a.m., accused No.1 telephoned to the complainant that he would pay an amount of Rs.29,18,000/- in his house and requested him to bring the total gold ornaments which were pledged by him and his brother. Accordingly, the complainant-Manager went to the house of the accused along with the gold ornaments. Accused No.1 took the gold ornaments and handed over the same to the petitioner herein, but did not pay the money. Therefore, on these allegations, the complaint came to be lodged.