SANTHOSH GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused No. 4 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent -police to release the petitioner on bail in the event of his arrest for the alleged offences punishable under Sections 506, 406 and 420 r/w Section 34 of I.P.C. registered in respondent police station Crime No. 563/2013.

(2.) HEARD the arguments of the learned counsel for the petitioner -accused No. 4 and also the learned Government Pleader for the respondent -State.

(3.) AS against this, learned Government Pleader during the course of his arguments submitted that looking to the allegations in the complaint, it is seen that the accused persons have cheated the complainant by receiving huge amount from him on the assurance that they will supply materials and ultimately, they have neither supplied the materials nor repaid the amount to him. Hence, when such serious allegations are made against the accused persons, petitioner is not entitled to be granted with anticipatory bail.