LAKSHMINARASEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking anticipatory bail in Crime No.192/2023 registered by Tumakuru Town Police Station, Tumakuru, for the offences punishable under Ss. 417 and 420 of IPC.

(2.) Heard the learned Counsel for the parties.

(3.) On the compliant of the Chief Executive Officer of Tumakuru Basaveshwara Credit Co-operative Society Ltd., dtd. 8/6/2023, Tumakuru Town Police have registered FIR in Crime No.192/2023 against the petitioner for the offences punishable under Ss. 417 & 420 IPC. In the complaint, it is alleged that the petitioner had borrowed a sum of Rs.8,30,000.00 from the Society and he was a defaulter. Thereafter, the properties which were mortgaged by him as security to the loan, were allegedly sold by him to third parties and thereby it is alleged that he had cheated the Society. It is in this background, a police complaint was lodged which had resulted in registering FIR in Crime No.104/2023. Apprehending his arrest in the said case, petitioner had filed a petition under Sec. 438 Cr.PC before the I Addl. District & Sessions Judge in Crl.Misc.No.817/2023, which was dismissed on 22/6/2023. It is under these circumstances, petitioner is before this Court.