MADHU Vs. STATE

JUDGEMENT

(1.) This petition is filed by accused under Sec. 439 of Cr.P.C. for the grant of regular bail in Crime No.130/2022 registered by Chickmagaluru Rural Police for the offences punishable under Ss. 406 and 420 of IPC.

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

(3.) The case of prosecution is that on the complaint of one Nandana S. on 1/5/2022, a case was registered by Chickmagaluru Rural police. It was alleged that the complainant came into contact with the petitioner-accused through Lingayath matrimony.com. The petitioner himself projected as the railway employee and assured the complainant to provide job in the railway department and for that purpose, demanded Rs.5.00 lakhs from the complainant and received Rs.4,25,000.00, but not provided any job to complainant. Thereafter, the complainant came to know that the petitioner was not working in the railway department. After registering the case, the petitioner was remanded to custody. The bail petition filed by the petitioner before the Sessions Court came to be rejected. Hence, he is before this Court.