R. KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(2.) This is a petition under Sec. 438 Cr.P.C. The petitioner is accused no.1 in a private complaint lodged by one S.Nagaraj in the court of Chief Judicial Magistrate, Tumkuru, for the offences punishable under Ss. 418, 420, 465, 468, 469, 471, 504 and 506 of IPC.

(3.) The complaint discloses that the petitioner and his wife entered into an agreement with the complainant on 7/1/2016 for selling their property to the complainant for a consideration of Rs.1,50,00,000.00 and received earnest money of Rs.70,00,000.00. It is alleged that after the agreement came into existence, the petitioner mortgaged the same property in favour of Someshwara Pattina Sahakara Sangha Niyamita, Tumakuru suppressing the agreement and thereby he cheated the complainant. The Magistrate has referred the matter to the police for investigation. Hence this petition for anticipatory bail.