WAHENGBAM LALIT SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.216/2022 registered by Jayanagar Police Station, Bengaluru for the offences punishable under Ss. 506, 34, 406, 420, 417 of IPC.

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

(3.) The case of the prosecution is that on the complaint of first informant-Narendra Babu, the case was registered by the police and it is alleged by him that he is working as a Director of M/s. Hiren Wahen Buildtech Private Limited. On 5/12/2011, the petitioner also joined to the said company. The complainant and the petitioner both shared 50% each on the company's investment. The complainant and the petitioner decided to purchase a land and develop the company. Accordingly, they jointly purchased the land bearing survey No.81, 86 measuring 1 acre 18 guntas situated at Panathur Varthur Hobli, Bengaluru from the land owner Mr. Prakash. Though they purchased the plots and entered into an agreement with the purchaser, almost 18 plots were agreed to sell the same to the customers but the petitioner without knowledge of this complainant has executed sale deed in favour of the third parties and received huge money and also not given any share to him. Even though the wife of this informant is also a Director and accused-petitioner is said to be inducted accused No.2-Naushada sultan as one of the Director by receiving Rs.75.00 lakhs and misappropriated the amounts. When the complainant questioned the petitioner as to why he has cheated him, in turn, the petitioner said to be threatened the complainant with dire consequences. Based upon the complaint, the Police registered a case, arrested the petitioner on 25/7/2022 and he was remanded to the judicial custody. The investigation is under progress. The petitioner is before this Court for grant of bail.