PRASHANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 Cr.P.C. by the petitioner, who is the sole accused seeking anticipatory bail in Crime No.54/2023 for the offence punishable under Sec. 420 IPC, contending that there is inordinate delay of 728 days in filing the complaint and no explanation is forthcoming for the delay. There is no specific allegation of overt act against the petitioner. The allegation does not attract the provisions of Sec. 420 IPC. Though the alleged offence is non-bailable, it is not punishable with death or imprisonment for life. Petitioner is having deep roots in the society, owing movable and immovable properties. He is ready to abide by any conditions that may be imposed and prays to allow the petition.

(2.) Learned HCGP submitted oral objection to the effect that promising to get job in Railways and also to get tender, petitioner/accused has collected lakhs of rupees from the complainant, his father, his uncle. In fact, he has sent false appointment letters. He has collected cell phone from the complainant and others. Only after he stopped contacting them, the complainant and others realized that the petitioner/accused has cheated them and ultimately complaint came to be filed.

(3.) Heard arguments and perused the records.