K. C. VEERENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.4 has filed the petition under sec. 438 of Cr.P.C. seeking for anticipatory bail in the event of his arrest in Davanagere Extension police station in crime No.215/2022 registered for the offences punishable under sec. 78 (A)(vi) of KP Act and under sec. 420 , 506 read with sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner and Sri. V.S.Hegde, learned Special Public Prosecutor-2 for respondent-State. Perused the records.

(3.) The brief factual matrix leading to the case are that, the complainant-Venkatesh has set law into motion by lodging a complaint which came to be registered in Crime No.215/2022. The allegations made in the complaint discloses that the complainant was persuaded by accused No.1, and as such he began betting in mobile app in order to get money. It is also alleged that he paid Rs. one lakh to accused No.1 who installed cricket betting App, in his mobile and provided necessary user name and password to the complainant. The complainant indulged in betting and he lost Rs. Three Lakhs which was collected by the brother of accused No.1. Even during the world cup match between India and Pakistan, as per advise of the accused No.1, complainant put the bet on Pakistan and he lost Rs. 80,000/-. The accused No.1 demanded Rs. 80,000/- lost by the complainant and he was also threatened. As such the complainant has lodged the complaint. In the complaint the present petitioner is shown as accused No.4.