RANADHEER RAJENDRA BHOSALE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 439 of Cr.P.C., seeking bail in Crime No.95/2021 of Athani police station, registered for the offence punishable under Sec. 420 of IPC.

(2.) The case of the prosecution is that, one Omkar Vasudev Potadar has filed a complaint stating that, the petitioner/accused came to their Jewelery shop and asked them to show golden ornaments for purchase and he purchased golden ornament namely (i) Gantan of 25 grams worth Rs.1,30,000.00, (ii) chain of 30 grams worth Rs.1,56,000.00 (iii) ring of 10 grams worth Rs.1,06,000.00 and (iv) 15 grams golden necklace and he told that he will make payment of Rs.4,62,500.00 through NEFT. Initially he made payment of Rs.10.00 to the HDFC Bank account of the complainant bearing account No.50200049421617 and subsequently he did not make payment of the balance amount and taken away the said golden ornaments from the shop of the complainant. The complainant verified the bank account and there was no credit of the amount from this petitioner/accused and therefore, they filed complaint, which came to be registered in Crime No.95/2021 of Athani police station for the offence punishable under Sec. 420 of IPC. The petitioner came to be arrested on 9/9/2022 and he is in judicial custody. The petitioner filed Criminal Misc. No.5664/2022 seeking bail and the same came to be registered by the VII Additional District and Sessions Judge, Belagavi, sitting at Chikkodi by order dtd. 13/10/2022. Therefore, the petitioner is before this Court seeking bail.

(3.) Heard the arguments of the learned counsel for the petitioner and the learned HCGP for the respondent- State.