RAVI G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.2/2022 of Kuvempunagar Police Station, Mysuru, registered for the offences punishable under Ss. 420, 468, 471 read with Sec. 34 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant- Manjunatha.B.V., pending on the file of the learned I Additional Civil Judge and JMFC, Mysuru.

(2.) Heard Sri. Ajay Kumar.N., learned Counsel for the petitioner and Sri. Rahul Rai.K, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) It is the case of the prosecution that, the petitioner was introduced to the complainant through Nataraj Jois. The complainant stated to be the Managing Partner of Akhila Karnataka Brahmins Infra Developers. He was doing the business of land development and forming of residential layout in and around Mysuru. As acquaintance was developed between the petitioners and the complainant, the complainant was informed that, the Income Tax Authority conducted raid of the petitioner, pursuant to the said raid the accounts of himself and his family members have been freezed by the Authority. Further, the complainant was informed that, several litigations were pending between the petitioner and the Income Tax Authority before the Appellate Authority, Central Board of Direct Taxes, Hon'ble Supreme Court and before this Court.