SUNDRESH GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners/accused on bail, in the event of their arrest in respect of Crime No. 40/2022 registered by Krishnaraja Police Station, Mysuru City, for the offence punishable under Ss. 468, 406 and 420 read with Sec. 34 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that these two petitioners have pledged the documents with the bank and availed the loan of Rs.38.00 lakhs and they were repaying the loan amount and now, committed default in payment. Hence, on enquiry, found that the documents which have been pledged are forged documents and committed the offence of criminal breach of trust and fraud on the bank. Therefore, case has been registered against these two petitioners.