MOHAMMED RAZIK AHMED Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 namely, Mohammed Razik Ahmed, under Sec. 438 of Cr.P.C. seeking grant of anticipatory bail in Crime No.247/2021 registered by the Pulakeshinagar, Bangalore, for the offences punishable under Ss. 406 and 420 of IPC.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that one Haseeb Khan filed a complaint on 13.07.2021 alleging that he has invested more than Rs.21.00 Crore into the account of accused No.1-Syed Maaz on the assurance that he will give 2% interest per month. Though the complainant was reluctant to deposit any money, but at the enticement of this petitioner, he deposited the money into the account of accused No.1. Accordingly, till May 2018, he has invested an amount of Rs.21,78,79,000.00 into the account of accused No.1. The accused No.1 previously paid interest but later, he did not pay anything and he absconded and changed his house. Subsequently, he came to know that accused No.1 was having relationship with the owner of a petrol bunk near Bamboo Bazaar and filed a complaint. After registering the case, the Police arrested accused No.1 and remanded him to judicial custody. The co-accused No.3 secured anticipatory bail before the Sessions Judge, but the bail petition of this petitioner has been rejected. Hence, the petitioner is before this Court.