GIRISH SHET Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos.1 to 3 under Sec. 438 of Cr.P.C. seeking anticipatory bail in Crime No.132/2022 registered by Byndoor police station, for the offences punishable under Ss. 417, 420 read with Sec. 34 of Indian Penal Code, 1860.

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

(3.) The case of prosecution is that on the complaint of one Udaya, who is said to be driver of Nityananda Shet, who is the owner of Maruthi Gold Jewels, the police registered the above said case on 29/6/2022. It is alleged in the complaint that petitioner No.1-accused No.1 is said to be the Manager working in Maruthi Gold Jewelers and petitioner Nos.2 and 3 (accused Nos.2 and 3) are the brothers of petitioner No.1. In the year 2021, the complainant came in contact with petitioners and on 18/10/2021, the complainant said to have given old gold karimani chain weighing 35 grams, golden chain weighing 12 grams and 16 grams of two bangles, to the petitioners for making the new jewels. In spite of receiving the same in October 2021, the petitioners have not given the new golden ornaments and they are said to be cheated the complainant.