R. GANGARAJU @ RAJAREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused under section >438 of Cr.P.C., 1973 to release him on anticipatory bail for the offence punishable under Sections 419 and 420 R/W 34 of IPC in Crime No.244/2018 of Bagepalli police station.

(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.) The brief facts of the prosecution case are that a complaint was registered for having cheated an amount to the tune of Rs. 62,50,000/-. It is alleged in the complaint that complainant was introduced to him and to co-accused through one Prasad and it was assured that they would hand over a bowl valued at Rs. 12 thousand crores and told to pay Rs. 8 thousand crores and for which the complainant agreed and petitioner-accused No.1 along with co-accused Venkataramareddy got prepared an agreement called upon the complainant to pay Rs. 16,50,000/- and extra amount of Rs. 5,00,000/-to one Avinash Kumar, Scientist and also stated that the complainant has paid an amount of Rs. 21,50,000/- to the accused near R.T.O. and subsequently the accused-petitioner cheated the complainant and as such the complaint was registered.