RAJESH IRANNAKULGOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.1 and 2 are before this Court seeking grant of anticipatory bail in Crime No.25/2023 of Chandra Layout Police Station, registered for the offences punishable under Ss. 506, 34, 504, 418, 403, 406, 420 and 354 of Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant Sri. G. Manoj Ranka.

(2.) Heard Sri. Dharmapal, learned Counsel for the petitioners, Sri. Krishna Kumar, learned High Court Government Pleader for the respondent-State and Sri. Ajay Kadkol, learned counsel for proposed respondent No.2. Perused the materials on record.

(3.) Learned Counsel for the petitioner submitted that the petitioners are arrayed as accused Nos.1 and 2. They are innocent and law abiding citizens. They have not committed any offence as alleged. They have been falsely implicated in the matter without any basis. They are having reasonable apprehension of being arrested. They are not having any criminal antecedents. Learned counsel for the petitioners further submitted that the petitioners received the amount from the complainant and they are willing to return the same and due to financial crunch, they could not return it in time. The cheques issued for refund of the amount were dishonored, but none of the penal provisions alleged by the informant, are applicable to the facts of the case. The offence is not punishable either with death or imprisonment for life. The petitioners are the permanent resident of Mallathahalli, Bangalore and they are ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice.