DEEPAK KULKARNI M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioners/accused Nos.1 and 2 on bail in the event of their arrest in respect of Crime No.43/2022 registered by the Narasimharaja Police Station, Mysuru, for the offences punishable under Ss. 406, 420 of IPC and Sec. 23 of the Banning of Unregulated Deposit Schemes Act.

(2.) Heard the learned counsel for the respective 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 lodged the complaint stating that accused No.1 had borrowed an amount from him but the same has not been repaid and thereby committed fraud on him. While receiving the amount, accused No.1 had assured to repay the said amount within a period of six months and also he promised that he is intending to start a poly clinic and he is going to give a share and also promised to get a loan and accused borrowed the loan. Accused No.1 has been repaid the amount till 2020 and thereafter he did not repaid the same from January 2021 and hence, he had committed fraud on him. Based on the complaint, the police have registered the case and the matter was under investigation.