ARUNKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) CRL .P.6525/13 is filed by A1 and Crl.P.6614/13 is filed by A12. The petitioners, who are arrayed as A1 and A12 in Crime No.267/13 on the file of the respondent/Police registered for the offences under Sections 120B, 465, 468, 470 r/w 34 of IPC, are before this Court praying for enlarging them on bail.

(2.) THE respondent/Police, on the complaint of one Vijaykumar Teredala S/o Cahannappa, a resident of Kengeri Satellite Town, Kengeri, Bangalore City, have registered the above case against the petitioners and eleven others and have taken up investigation.

(3.) LEARNED Senior counsel appearing for the petitioners submits, as on today, the petitioner in Crl.P.No.6525/13 has paid an amount of Rs.32 lakhs to the hands of the complainant. He further submits, apart from the same, an amount of Rs.2 lakhs and Rs.3 lakhs totaling to an amount of Rs.5 lakhs has been seized by the police during the course of investigation from his house. The amount that has been received by the complainant has been distributed amongst himself and other co -workers. He, further submits, the police have already seized all the documents pertaining to the transaction involved in the case. They are in custody since 26.9.13 and 30.9.13 respectively. They are no more required for the purposes of the investigation. In the circumstances, they be released on bail.