NAZEEM SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) H.P.Sandesh, .J 1.This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.285/2019 registered by the HSR Layout Police, Bengaluru for the offence punishable under Sec. 420 of Indian Penal Code (for short IPC).

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

(3.) The factual matrix of the prosecution case is that accused Nos.1 and 2 indulged in getting an amount of Rs.4,80,852.00 instead of Rs.48,852.00 and thereafter, an amount of Rs.4,50,000.00 was utilized by accused Nos.1 and 2 and after drawing the amount from the account of accused No.3, an amount of Rs.30,000.00 was remained in that account. Out of that amount, an amount of Rs.15,000.00 was transferred to the account of this petitioner and hence, this petitioner is also arrayed as accused No.4.