DINESH KOTIAN Vs. STATE OF KARNATAKA

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.47/2022 of CEN Crime Police Station, Mangaluru City for the offences punishable under Ss. 406 , 417 , 420 , 465 , 468 read with Sec. 34 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 accused Nos.1 and 2 have collected an amount of Rs.40.00 lakhs from the complainant's son and his three friends in order to get the job of Village Accountant and when they did not get the job, demanded to refund the amount but the accused persons threatened the complainant and other persons. Based on the complaint, the case has been registered against this petitioner along with other accused persons for the aforesaid offences.