CHETHAN KUMAR 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 No. 1 on bail in the event of his arrest in respect of Crime No. 30/2022 registered by Pension Mohalla Police Station, Hassan District, for the offences punishable under Ss. 406, 420 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 on 7/1/2022 through Sony Kumar, this petitioner and Mythri were introduced and expressed that they are in need of District franchisee for the AARCELL Battery Company. If they invest the money in the said business, they would get profit and this petitioner is the General Manager of the company and Mythri is the Business Development Manager and got an advance amount of Rs.2.00 Lakhs from the complainant and also made the complainant to pay the advance amount towards the shop. It is also an allegation that they spent an amount of Rs.60,000.00 for interiors and also collected an amount of Rs.70,000.00 towards two months rent. When the complainant insisted this petitioner to provide batteries, he has given the false reasons and postponed the same. When the complainant suspected and enquired, he came to know that there is no office pertaining to AARCELL batteries in Bengaluru. Hence, the complainant came to know that this petitioner is playing fraud and not picked up the phone. That on 16/3/2022 at 4:00 p.m, the complainant met this petitioner and Mythri and enquired that why they are not picked up the phone and also AARCELL batteries are not provided to him. Again, this petitioner had given one or the other reason in order to escape from the complainant. Immediately, he was taken to Pension Mohalla Police Station and gave the complaint against this petitioner alleging that he had committed fraud on the complainant.