PADMA P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.3 in Crime No.56/2023 registered by the Siddapura Police Station, Bengaluru City, for the offences punishable under Ss. 406, 420, 149 of IPC, is before this Court under Sec. 438 of Cr.P.C. seeking regular bail.

(2.) Heard the learned counsel appearing for the petitioner and learned HCGP for the State.

(3.) On the complaint of Smt.Kala @ Suryakalavathi K, dtd. 18/3/2023 Siddapura Police, Bengaluru City had registered FIR in Crime No.56/2023 against Smt.Saraswathi and others. Petitioner is arrayed as accused No.3 in the FIR. In the complaint it is averred that the petitioner in collusion with Bhovi Development Corporation had allegedly collected documents from the complainant and similarly situated other persons on the assurance of providing them financial assistance from Bhovi Development Corporation. It is alleged in the complaint that accordingly the complainant and others had submitted their documents to the petitioner and others, who had represented that they will avail financial assistance to the complainant and others. Thereafter, the complainant and others were informed that only a sum of Rs.50,000.00 was sanctioned as loan and out of the said amount, Rs.25,000.00 was paid to the complainant and similarly situated other persons. On enquiry, the complainant learnt that loan to the tune of Rs.5,00,000.00 was sanctioned and same was transferred to the bank account of the company known as "New Dreams Enterprises" and from the account of the "New Dreams Enterprises" a sum of Rs.25,000.00 was transferred to the account of the complainant. It is in this background, the complainant had approached the police, who had registered the FIR in Crime No.56/2023. Apprehending arrest in the said case, the petitioner had filed a bail application before the 69th Additional City Civil and Sessions Judge, Bangalore (CCH-70) in Crl.Misc.No.2803/2023, which was dismissed on 10/4/2023. It is under these circumstances, the petitioner is before this Court.