SAMANNAYA CHOUDARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and also Sri.Satish R. Girji, learned HCGP for the State in respect of the bail sought by the petitioner against whom a case is registered in Crime No.328/2011 by the Sanjay Nagar Police in respect of the offences punishable under Sections 406 and 420 of the IPC.

(2.) THE allegations against the petitioner in short is that he cheated the complainant- Company in a sum of Rs.16/- lakh by transferring the said sum from the Comapny's account to his personal account in a fraudulent manner and therefore, one Deep Banerjee of ISYS Technology has filed the complaint.