SUKRUTHI Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioner, arraigned as accused No.13 in Crime No.57/2021 of Koramangala Police Station registered for the offence punishable under Ss. 426 , 420 r/w 34 of IPC has preferred this petition under Sec. 438 of Cr.P.C. seeking anticipatory bail.

(3.) One Oswald lobo, a LIC policy agent has lodged the complaint alleging that in the month of August 2020, he received a call from E-Profit Sure Numbers and their members assuring that they will give leads for bulk insurance policy and induced him to become a subscriber and representative for M.D.R.T scheme. Believing the same, he transferred a total sum of Rs.57,50,000.00 into the accounts of petitioner and one Sanjay Prasad and also to the account of the company from his various bank accounts and he was given tax invoice for the same by the Company after which MOU and service agreement were also executed by the said company. It is alleged that thereafter he was suggested to switch over the subscription/membership from M.D.R.T scheme to other investments scheme and offered to pay Rs.73,80,000.00 by December 2020. However, inspite of investing a huge amount, the company did not provide any leads and also did not return any investment. Hence, he contacted the Directors and employees of the company, but they neither provided any insurance leads nor returned the amount invested by him and thereby cheated him.