MEENA B.G Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner/accused No.1 on bail, in the event of her arrest in respect of Crime No.236/2021 registered by Rajarajeshwari Nagar Police Station, Kengeri Gate Sub-Division, Bengaluru City, for the offences punishable under Sec. 420 read with Sec. 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 this petitioner entered into an agreement of sale with the complainant vide agreement dtd. 12/8/2020 and he did not come forward to execute the sale deed, instead, he sold the property in favour of somebody else in 2022. The main allegation against this petitioner is that he cheated the complainant. Based on the complaint, case has been registered.