(1.) This petition is filed by the petitioner/accused under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release him on bail in the event of his arrest for the offences punishable under Sections 417 , 418 , 420 , 427 , 329 , 504 , 506 of IPC registered in respondent police station
(2.) The prosecution case is that the complainant filed a private complaint before the JMFC alleging that the petitioner herein told the complainant about the offer that he is making for sale of car and two wheeler vehicles. Hence, he induced the complainant to part with the money for supply of car. It is also stated in the complaint that to arrange the money to be paid to the petitioner herein, the complainant pledged the gold ornaments and got the amount and in all he has paid an amount of Rs.8,50,000/- to the present petitioner. It is stated that the petitioner neither gave the vehicle nor returned the amount to the complainant. When the complainant approached the petitioner and enquired about the same, the petitioner herein flatly denied the claim. Hence, the complaint came to be filed and it was referred for investigation by the learned Magistrate.
(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.