RAGHAVENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petition is filed under Section 438 of Cr.P.C. seeking grant of anticipatory bail.

(2.) Brief facts, which are necessary for disposal of petition are as under:

(3.) The complaint averments reveal that one Vijayakumari S. and Raghavendra (petitioner herein) were roaming around in the village of the complainant and spread the news that they are having good relationship with the government officials and they are sufficient influence and they would get the government job in different schemes and those who are interested in getting government job meet them and pay the necessary expenditure to get the job. Accordingly, the villagers namely, Mahiboobsab, Annayya, Amaresh, Syed, Vijayakumar, Shankrayya, Buddesab, have visited the accused persons and enquired the accused persons. The accused demanded a sum of Rs.90,000/- from the complainant for the post of Hostel Warden. So also others requested for other jobs and they also paid money to the accused persons. After receipt of the money, both Vijayakumari and Raghavendra-petitioner herein left the village and did not get the job as promised and therefore left with no other alternative, the complainant approached the police and filed the present complaint.