R.S.NANDA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.8/2022 of Robertsonpet Police Station, Robertsonpet Circle, K.G.F., for the offences punishable under Ss. 420, 406, 409 and 120-B of IPC and Sec. 76 of Chit Funds Act, 1982.

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

(3.) The factual matrix of the case of the prosecution is that the petitioner is a Government employee working as an Assistant Cook in the Government Boys Metric Pre-College Boys Hostel and he was running the chit business from 2016 in the name of Sree Lakshmi Venkateshwara Commission Chits Scheme and Sree Lakshmi Venkateshwara Deepavali Festival Crackers Scheme. The complainant was also working as an Assistant Cook and he had paid an amount of Rs.7.00 lakhs to the petitioner and other members have also paid the chit amount i.e., the petitioner has received the total amount of Rs.70.00 Lakhs from various other members and has involved in cheating by not repaying the chit amount and has involved in chit business, even though he is a Government employee. Based on the complaint, the police have registered the case and the matter is under investigation and the petitioner is in custody.