NINGANAGOWDA SOMANAGOWDA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Factual matrix of the case of the prosecution is that the marriage of the complainant was solemnized with this petitioner on 7/12/2020 and within a span of one month he started harassing the complainant and demanding additional dowry stating that his Company is under loss. Based on the repeated demand an amount of Rs.10.00 Lakhs was transferred on 21/12/2020 to the Bank account of this petitioner through RTGS. Thereafter, the accused again demanded for a sum of Rs.10.00 Lakhs from the father of the complainant. Hence, a sum of Rs.5.00 Lakhs was paid to accused No.1 by transferring the same to the Bank account of accused No.1 from the complainant's mother account through RTGS. Also an allegation is that 250 grams of jewels had kept in the Bank Locker, the same has been pledged with Muthoot Finance without knowledge of the complainant by this petitioner. When the said fact came to the notice of the complainant's mother, a sum of Rs.10,81,000.00 was transferred to the account of accused No.1 for getting release of the gold ornaments pledged in the Muthoot Finance. Thereafter, the parents of the complainant demanded accused No.1 to return a sum of Rs.50.00 Lakhs given to him, but accused No.1 failed to return the said amount, he had caused the life threat and no information about him and whereabouts also not known. On an enquiry, came to light that he has not done any B.E., degree and he had falsely informed that he did B.E., degree and also running the Firm called M/s.Shrusti Consultations. Based on the complaint, a case has been registered and the matter is under investigation.

(3.) Learned counsel for the petitioner would submit that earlier the petitioner has approached this Court in crime stage in Criminal Petition No.4933/2022 and this Court rejected the bail petition and liberty was given to approach this Court after filing of charge sheet and now investigation has been completed and charge sheet is also filed.