DINESH H.R. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.60/2021 registered by the CEN Crime Police Station, Mysuru City for the offences punishable under Ss. 406 and 420 of IPC.

(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 is that one Govindaraju/accused No.1 who is a financial advisor to the complainant's family had introduced this petitioner to the complainant as a Proprietor of Excellent Solar and suggested to made investment in the solar project and also introduced one Vijay stating that he funds from Singapore and after getting the suggestions from them, the complainant's husband closed their mutual fund account and invested the money with this petitioner and payments were also made on different dates from 15/9/2018 to 13/11/2018 through cheques in a total of Rs.1,17,83,000.00 but this petitioner and accused No.1 neither have started the alleged solar power park project nor returned their money thereby this petitioner and along with other accused persons have committed an offences of fraud and breach of trust. Based on the complaint, the police have registered the case against this petitioner and other accused persons for the aforesaid offences.