HANUMANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying this Court to enlarge the petitioners/accused Nos.1 to 4 on bail in the event of their arrest in respect of Crime No.31/2022 registered by Tumakuru CEN Crime Police Station, Tumakuru District, for the offences punishable under Ss. 66(C) and 66(D) of the Information Technology Act and Ss. 419 and 420 of IPC.

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

(3.) The factual matrix of the case of the prosecution is that when the complainant was facing the family problems he found the Face Book Advertisement to give solution to the family issues. On 1/8/2021 at about 11:30 a.m, he had called over the phone and one Shankar Sharma came in contact with him and he gave a reply that they are going to give solution and told him to make an advance payment and accordingly he made the payment through Canara Bank account, so also, he had made the payment to different accounts on different dates, in all Rs.46.00Lakhs. Out of that he made the payment of Rs.6,50,000.00 by cash and committed fraud on the complainant. Hence, registered a case against the petitioners herein and invoked the offences punishable under Ss. 66(C) and 66(D) of the Information Technology Act and Ss. 419 and 420 of IPC