YASHWANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners-accused Nos.5 and 6 under Sec. 438 of the Code of Criminal Procedure, 1973 (hereinafter referred as the ' Cr.P.C .' for short) for granting anticipatory bail in Crime No.25/2022 of Koppal Rural Police Station for the offence punishable under Sec. 397 of the Indian Penal Code, 1860 (hereinafter referred to the ' IPC ', for short).

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

(3.) The case of the prosecution is that one Venkatesh S/o Halappa Korachar filed complaint to Police, alleging that he received phone call from one Ramesh Chikkamangaluru stating that he got some gold coins and the same are received while digging foundation for construction of a house and he said to be offered the said gold coins for lesser price. Therefore, on 3/2/2022, they give Rs.5,00,000.00 and received gold coins and the same were found to be fake. Therefore, complaint is lodged against the accused persons. All the accused were arrested and remanded to judicial custody. The names of the present petitioners shown as absconding. Hence, police are making hectic efforts to arrest the present petitioners. Petitioners have filed bail applications before Sessions Court and the same came to be rejected. Hence, petitioners are before this Court seeking anticipatory bail.