SEENAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Apprehending their arrest, petitioners who are arraigned as accused No.1, 3 and 4 have filed this petition under Sec. 438 Cr.P.C. to grant them anticipatory bail for the offence punishable under Sec. 420 of Indian Penal Code (for short, ' IPC ').

(2.) In support of the petition, petitioners have contended that they are innocent of the offences alleged and they have been falsely implicated. The respondent police are trying to arrest them. They are permanent residents of the address given in the cause title and coming from respectable families. They are the only earning members of the family. Though they are not involved in the alleged offence, respondent-police are trying to arrest them. Though the offence alleged is non-bailable, it is not punishable with death or imprisonment for life and prays to allow the petition.

(3.) Learned HCGP submitted oral objections to the effect that the accused persons are in the habit of randomly call people and according to their requirement promised to supply goods etc., for lower price. So far as present case is concerned, on 3/2/2023, accused No.1 called the complainant who is a resident of Hyderabad, Telangana and who is a cloth merchant and told him that he met the complainant at Tirupati and taken his phone number and told him that he is also doing cloth business and deal in gold and after coming to know that the marriage of complainant's daughter is settled, he promised to supply gold at reasonable rates and requested him to meet at Ganaghatta village of Kudligi taluk.