MANJUNATHA G S/O GOVINDARAJ Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners in Crime No.72/2021 of Hennur Police Station, Bengaluru City for the offences punishable under Ss. 406, 420, 417, 504, 506, 120B read with Sec. 34 of IPC.

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

(3.) The factual matrix of the case is that the complainant had purchased two flats in the year 2019 for a sum of Rs.88.00 lakhs and these petitioners only made an arrangements to get the loan from Edelweiss Bank in order to purchase the property and introduced the other accused persons and these petitioners though agreed to deliver the possession of the property, not delivered the same and when the complainant went near the flat No.1C, one Smt. Asha claimed that the said property is belonged to her and Syndicate Bank also put the notice on flat No.2 for recovery of money and on enquiry, these petitioners agreed to refund the amount admitting their guilt and also threatened and inspite of undertaken to refund the amount, not returned the same. Based on the complaint, the case has been registered against the petitioners for the aforesaid offences.