SUNIL SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitionersaccused Nos.1 and 3 under Section 438 of Cr.P.C. to release them on bail in the event of their arrest in Crime No.53/2020 of Hebbal Police Station for the offences punishable under Sections 406 and 420 of Indian Penal Code.

(2.) I have heard the learned counsel Kum.Sruti Chaganti for the petitioners-accused and the learned High Court Government Pleader Sri.Mahesh Shetty for the respondent-State.

(3.) The gist of the complaint is that the complainant is a Diploma Holder and was in search of a job. He received a pamphlet referring to availability of jobs and he called on the telephone number indicated in the pamphlet and complainant went to the office along with his friends and on believing the words they went for four days training and there they informed that, on 5th day there will be an interview and by believing the words and after completing the training, on the 3rd day they informed that they have to deposit an amount of Rs.38,080/- before they want to attend the interview and they were astonished by hearing the same. As they were in search of a job, each one of them paid an amount of Rs.38,080/- to ICONIVO TYRANTS MARKET PRIVATE LIMITED and no receipt has been issued and when they went for seeking a job in the Company they instructed each one of them to bring four persons and ask them to join the Company, only thereafter they will return the money to the complainant and others, otherwise they will not paid any salary and they will not get the job, thereby they have cheated the complainant and his friends. On the basis of the complaint a case has been registered.