MANISH KUMAR SETHIA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of anticipatory bail in Crime No.28/2024 of Magadi Road Police Station, Bengaluru, registered for the offences punishable under Ss. 181, 419, 420, 465, 466, 468 and 471 of the Indian Penal Code (for short 'IPC') pending on the file of II Addl. Metropolitan Magistrate Court, Bengaluru, on the basis of first information lodged by the informant-B.Mohammed Yusuff.

(2.) Heard Sri. Praveen.C., learned counsel for the petitioner, Sri. Vinay Mahadevaiah, learned High Court Government Pleader for the respondent-State and Smt. Manjula.N.Tejaswi, learned counsel for the applicant/Victim. Perused the materials on record.

(3.) Learned counsel for the petitioner submitted that the petitioner is arrayed as accused No.1. He is innocent and law-abiding citizen. He has not committed any offence as alleged. Initially the victim who appeared through his advocate before this Court today had filed a complaint before the Doddaballapura Rural Police Station on similar set of facts. The petitioner had approached the jurisdictional Court for grant of anticipatory bail and the Court has granted anticipatory bail on 27/1/2024. Before complying the conditions imposed while granting anticipatory bail, the present case came to be registered by the Sub-Registrar, Bengaluru Rural District on same set of facts in respect of the same documents. Therefore, it is clear that the victim and the complainant are bent upon to harass the petitioner. Undisputedly, the petitioner had transferred Rs.3.96 crores to the account of the victim which is not in dispute. The petitioner is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court and will co-operate with the Investigating Officer. Hence, he prays to allow the petition.