(1.) This petition is filed under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of arrest of the petitioner/accused No.1 in Crime No.141/2022 of Sadashivanagar Police Station, registered for the offences punishable under Ss. 420 , 504 and 506 read with Sec. 34 of IPC.
(2.) Heard the arguments advanced by the learned counsel for the petitioner and learned High Court Government Pleader for respondent-State. Perused the records.
(3.) It is the case of the complainant that he was required to receive a contract bill to the tune of Rs.208.56 crores and in this regard he came in contact with accused No.3 and through him, he came in contact with other accused who assured him of getting the bill cleared. It is also alleged that he has also entered in to contract for payment of Rs.25.00 crores for getting released the bill amount. Subsequently, the complainant is said to have paid a sum of Rs.20.00 lakhs on two occasions to accused Nos.2 and 3. When the repayment was sought, the accused did not repay it, while three cheques were issued by accused No.2 and one cheque could not be presented on the false promise of accused No.2 and other two cheques were bounced. It is also alleged that thereafter the petitioner and other accused did not attend the work of the complainant and they have abused as well as threatened. In this regard a complaint came to be lodged.