SYED IBRAHIM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners in C.C.No.1442/2022 arising out of Crime No.270/2021 for the offences punishable under Ss. 420 , 406 , r/w 34 of IPC of Suddaguntepalya Police Station, pending on the file of the IV Additional Chief Metropolitan Magistrate, Bengaluru.

(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 the petitioners received an amount of Rs.2.25 Crores from the complainant through CW-6 in whose account, the amount got it transferred from the complainant promising that they would get loan of Rs.150.00 Crores and the amount was also transferred to the account of CW-6 and made CW-6 and CW-12 as employees of M/s.ACE Venture Capital and had opened fake company in the premises of CW-2 situated at Suddaguntepalya. The petitioners on rent had taken 13 computers from Taurus Technologies of CW-10 and kept the said computers in the premises of CW-2 to pretend that company is in existence. The complainant on 15/11/2021 transferred the said sum and immediately on 17/11/2021, the petitioners closed the entire ACE Venture Capital Company and cheated the complainant of an amount of Rs.2.25 Crores and committed an offence of cheating and thereby committed criminal breach of trust and a case has been registered against the petitioners and charge-sheet has been filed.