NAVEEN DALABANJAN 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.191/2022 of Bagepalli Police Station, Chikkaballapura, for the offence punishable under Ss. 420 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 of the prosecution is that the complainant in the complaint had made an allegation against this petitioner that this petitioner promised that he would get the PSI post to the son of the complainant since his son had done 'B' Pharmacy. In the year 2019, 300 posts of PSI was called, but in physical examination, his son had failed. The complainant's friend one Jayaram Reddy had introduced this petitioner to the complainant that he would get the job and he demanded an amount of Rs.30.00 lakhs. That on 21/3/2021, he made the payment of Rs.3,50,000.00 at Empire Hotel, Gandhinagar and also the petitioner insisted to pay the balance amount and that on 23/2/2021, he made the payment of Rs.2.00lakhs through NEFT and on 30/4/2021, Rs.1,50,000.00. He also made the payment of Rs.20,000.00. It is also an allegation that a house was standing in the name of his wife and the same was sold on 3/7/2021 and Rs.2.00 lakhs was paid by way of NEFT in the month of August also paid Rs.10.00 lakhs at Gandhinagar hotel. It is also an allegation that the petitioner had called him and informed that the list was ready and to make the balance payment and that on 9/11/2021, he made the payment of Rs.2.00lakhs by way of NEFT. Thereafter, he was postponing the same by giving one or the other reason. The complainant came to know that 300 PSI posts was filled up in the month of August 2020 itself and when he called this petitioner, he expressed that if he is having any doubt he is going to refund the amount and took the account number, but he did not make any payment. In all, the petitioner had collected an amount of Rs.21,20,000.00 in order to get the job. Hence, case has been registered in Crime No.191/2022.