K.V. NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused under Section 438 of Cr.P.C. seeking a direction to the respondent police that in the event of his arrest, he be released on bail of the offences punishable under Sections 420, 468, 471, 504 and 506 of IPC registered in respondent Police Station Crime No.423/2013.

(2.) I have heard the learned Counsel appearing for the petitioner -accused and the learned High Court Government Pleader appearing for the respondent -State.

(3.) LOOKING to the averments made in the complaint, it goes to show that the complaint was lodged on 30.11.2013 alleging that, on 19.02.2010, at the time of marriageof his brother -in -law at Lakshmivenkateshwara Kalyana Mantapa,the petitioner being the son of Vasudev Rao, introduced himself as an officer of LIC of India to the complainant and asked the complainant as to his wife Smt. K. Nagarathna is working anywhere. The complainant informed the petitioner that his wife is not working. It is further alleged that, the petitioner is none other than senior uncle of his wife Smt. Nagarathna and believing that he might provide a Job, he revealed the said fact. It is further alleged that, the petitioner made the complainant to believe that he would get an employment to his wife in Govt. Organization. The petitioner further said the complainant that there are several vacancies available in the Karnataka Industrial Development Board under the management quota and one of the Directors by name Krishnegowda and Suresh Nayak are very close to him and he will be able to secure the post of second Division Clerk to the wife of the complainant. He further said that some money has to be spent. Saying so, he collected Rs.3,50,000/ - from the complainant. Neither the petitioner secured a job for wife of the complainant nor he repaid the amount received. Hence, the complainant lodged the complaint against the petitioner for the alleged offence.