RAJESH KUMAR V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.4 in Crime No.35/2023 registered by Kadugodi Police Station for the offences punishable under Ss. 419 and 420 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short) is before this Court seeking anticipatory bail.

(2.) Heard the learned counsel for the parties.

(3.) On the complaint of one Sri. Abhilash D.R. dtd. 18/2/2023, Kadugodi Police have registered a FIR in Crime No.35/2023 for the aforesaid offences against six accused persons. The petitioner is the Director of accused No.4 - Company known as Rajleo Services Pvt. Ltd. In the complaint it is averred that the complainant had deposited Rs.50,000.00 on 19/1/2023 online to the account of Fairplay Dot com, which is a online gambling app. However, the said amount was not credited to the account of Fairplay Dot Com and therefore, he had demanded repayment of the amount deposited by him. On the next day, he was repaid only an amount of Rs.7,500.00 and therefore, he had lodged a complaint. Apprehending his arrest in the said case, the petitioner had filed an application under Sec. 438 of Cr.P.C. before the Court of VIII Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru in Crl. Misc. No.734/2023, which came to be dismissed on 3/5/2023. Under these circumstances, the petitioner is before this Court.