VIJAYA RANJANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) This petition is filed under Sec. 438 of Cr.P.C. for the release of petitioner on anticipatory bail in Crime No.5/2023 registered at Mysuru CEN Crime Police Station, for an offence punishable under Sec. 420 of IPC.

(3.) It Is alleged in the complaint lodged by one Amar Singh that about two years prior, he came in contact with the petitioner through face book and thereafter both of them started having conversation with each other over phone. The petitioner informed him that she is a divorcee and if he agrees she will marry him. Further, in the month of December 2021, she met him and requested for money for her father's treatment. It is alleged that on various dates the petitioner has received a sum of Rs.10,29,403.00 from him and then cheated him.