LAKSHMINARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is arraigned as accused No.2 in Crime No.151/2022 of Vyalikaval police station registered for the offence punishable under Ss. 21, 21(3) of the Banning of Unregulated Deposit Schemes Act, 2019 and Sec. 120B, 406, 420 read with Sec. 34 of I.P.C., has preferred this petition under Sec. 438 of Cr.P.C., seeking anticipatory bail.

(2.) I have heard the submissions of the learned counsel for petitioner and learned High Court Government Pleader for respondent-State and perused the material available on record.

(3.) The complaint is lodged by one Smt.Shridevi before the respondent-police on 23/12/2022, alleging that the accused persons induced her into transfer a total sum of Rs.12,00,000.00 in the guise of providing property loan from Saminath Financial Services Company and then closed the said company and cheated her. It is further alleged that the accused have similarly cheated several other persons to the tune of Lakhs of Rupees.