PRIYA @ BABY A.K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.244/2021 of Beguru Police Station, Bengaluru, for the offence punishable under Ss. 420 and 406 read with 34 of IPC.

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

(3.) The factual matrix of the case is that the complainant was having acquaintance with accused No.1 from last 12 years and he came to the house of the complainant along with his friends Jagadeesh, Srinivas and Priya stating that he is now working with politicians and if any lead of getting the job, he will get the job and collected the amount in the name of accused No.1 and also in the name of Jagadeesh to the Bank account of Karnataka Bank and Canara Bank. In total, an amount of Rs.15,18,000.00 was paid, but did not get any job and committed the breach of trust and fraud.