KALYAN C CHAKRAVARTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS are seeking anticipatory bail in Crime No.323/2012 registered by Madivala Police, Bangalore City, for the offences punishable under Sections 506, 420 read with Section 34 of IPC.

(2.) LEARNED Counsel for the petitioners submits that, the allegation in the complaint is that, the complainant was asked to become a partner on payment of Rs.15,00,000/-. However, after becoming partner, the accused closed the partnership firm and had not returned the amount.

(3.) ACCORDINGLY, the petition is allowed. In the event of arrest of the petitioners by the Madiwala Police in Crime No.323/2012, the Police shall interrogate them and after interrogation, the petitioners shall be released on bail subject to following conditions: