B.D. RAMESHKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 438 of Cr.P.C. for enlarging him on anticipatory bail in Sadashivanagar Police Station in Crime No.141/2022 registered for the offences punishable under sec. 420 , 504 , 506 read with sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State. Perused the records.

(3.) The brief facts of the case are that, as per the case of the prosecution the complainant is 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 entered into a contract of payment of Rs.25.00 crores for getting release of the bill amount. According to the prosecution, subsequently the complainant is said to have paid Rs.20.00 lakhs each on two occasions to accused Nos.1 and 2 through accused No.3 and when repayment was sought, the same was not entertained and on the contrary cheques were issued to the complainant which came to be bounced. Hence, the complainant lodged a complaint in this regard against the present petitioner and other accused.