S. VENKATESH Vs. STATE

JUDGEMENT

(1.) The accused-petitioner who is apprehending arrest in GSC No.PO1080230600413 registered by Tumakuru Town Police Station, Tumakuru District for the offence punishable under Ss. 417 & 420 of IPC is before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent - State.

(3.) On the basis of complaint lodged by one Sri Rajanna S/o Narasappa before Tumakuru Town Police Station alleging that the petitioner had received a sum of Rs.8,50,000.00 from the complainant with an assurance that he would provide job to his children. But had neither secured any job nor had repaid the said amount. The police had allegedly summoned the petitioner. Tumakuru Town Police have registered a NCR case and they allegedly were asking the petitioner to settle the dispute and threatening him of coercion action. Apprehending arrest in the said case, the petitioner had filed bail application in Crl.Misc.No.985/2023 before II Addl. District & Sessions Judge, Tumakuru, which was dismissed on 21/7/2023. It is under these circumstances, the petitioner is before this Court.