MAHENDRA SANKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying this Court to enlarge the petitioner/accused on bail in the event of his arrest in respect of Crime No.83/2022 registered by Marathahalli Police Station, Bengaluru City, for the offences punishable under Ss. 506, 420, 468 read with 34 of IPC .

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

(3.) The factual matrix of the case of the prosecution is that based on the private complaint by the complainant, the matter was referred under Sec. 156(3) of Cr.P.C., with regard to the allegation that an amount of Rs.13.00 Lakhs was collected by accused No.1 in the name of accused Nos.2 to 4 and cheated the complainant. The cheques were also encashed. The work was not undertaken and the water connection was also not given. Based on the complaint, a case has been registered.