SHABAZ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioners on bail in the event of their arrest in respect of Crime No.1/2022 registered by the J.C.Nagar Police Station, Bengaluru for the offences punishable under Ss. 406, 417, 420, 506, 120B read with Sec. 34 of IPC.

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

(3.) The factual matrix of the case is that these petitioners who are accused Nos.4 and 5 along with other accused persons cheated the complainant and misappropriated the funds and also caused life threat. Based on the complaint, the case was registered and the matter is under investigation.