PRATHIKA RAI BELLYA Vs. STATE

JUDGEMENT

(1.) The petitioners, who are accused Nos.1 and 2 in Crime No.60/2022 registered by Ashok Nagar, Police Station, Bengaluru, have preferred this petition under Sec. 438 of Cr.P.C. seeking anticipatory bail.

(2.) The facts of the case that are relevant for disposal of this petition are, that on 4/3/2022, a complaint has been lodged by one Shamik Jhaveri, who is the Branch Manager of M/s. International Gemological Institute, situated at Residency Road, Bengaluru, alleging that the firm in which he is working is engaged in the business of issuing purity report of Diamond jewelry. On 1/2/2022, they received two e-mails from different persons enquiring about the genuineness of the certificates said to have been issued by the petitioners herein after receiving a sum of Rs.31,000.00 and Rs.30,000.00 respectively for the purpose of issuing such certificates. On verification, it was found that the certificates issued by the petitioners were concocted documents and they were not representing the firm namely, International Gemological Institute. It is under these circumstances, the complaint was lodged on 4/3/2022 before the Ashok Nagar Police Station, Bengaluru. On the basis of the same, FIR was registered in Crime No.60/2022 against the petitioners herein for the offences punishable under Ss. 463, 464, 465, 468, 469 and 420 of IPC. The bail application filed by the petitioners under Sec. 438 of Cr.P.C. before the XXVI Additional City Civil and Sessions Judge, Mayo Hall, Bengaluru, in Crl.Misc.Nos.25351/2022 and 25350/2022 respectively, came to be dismissed by the said Court on 25/4/2022. Hence, the petitioners are before this Court.

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