M.PRAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 438 of Cr.P.C. seeking anticipatory bail in Crime No.352/2021 registered by Parappana Agrahara Police Station, for the offences punishable under Ss. 506 , 504 , 420 , 417 read with Sec. 34 of Indian Penal Code, 1860.

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

(3.) The case of prosecution is that on the complaint of one Sruthi B.S., the police registered a case on 20/12/2021. It is alleged that the complainant came into contact with the petitioner through mutual friend Vignesh. The complainant invested Rs.30,000.00 in ESPN Global on the guarantee of the petitioner that she will get triple the invested amount. In spite of receiving the amount, the petitioner did not repay the same or repaid the extra amount. The complaint is filed against almost nine persons. But, the charge sheet is filed only against accused Nos.1 and 2. Therefore, the petitioner apprehending arrest in the hands of the Police approached the Sessions Judge for bail, which came to be rejected. Hence, he is before this Court.