FOFOU JOORGE MARK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 2 under Section 439 of Cr.P.C. seeking their release on bail for the offences punishable under Section 21(c) of the Narcotic Drugs and Psychotropic Substances Act, Section 14 of the Registration of Foreigners Rules, Sections 14(a) and (b) of Foreigners Act, Sections 468, 489A, 489B, 489C, 120B, 471, 474, 465 of the IPC and under Sections 12(1) (B) of the Passport Act registered in respondent - police station Crime No.94/2016.

(2.) Brief facts of the prosecution case are that on 20.3.2016 at about 12.10 a.m. the respondent received credible information that on 15.3.2016 two persons hailing from Namibia and Cameroon stating that they would sell Gold, cheated the public to the tune of Rs.50,00,000/- within the limits of Kakinada Police Station, Andhra Pradesh and have absconded and moved to Bengaluru and are staying at the Rialto Hotel, Race Course Road, Near Mahatma Gandhi Idol, Bengaluru. On the said information, respondent along with panchas and staff went to the said place and found the door of Room No.205 half open, wherein two persons were in possession of fake documents and various fake currency notes and were also in possession of Rs.9,00,000/- cheated to Goldsmith at Kakinada. On enquiry, they revealed their names as Fofou Joorge Mark and Mario Gomez. Respondent seized the properties under mahazar. On the basis of the said report, case was registered against the petitioners for the said offences.

(3.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.1 and 2 and also the learned High Court Government Pleader appearing for the respondent-State.