R. SOMASUNDARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is seeking to be enlarged on bail in the event of his arrest pursuant to the proceedings in Crime No.50/2019 for the offences punishable under Sections 120-B, 406, 420, 506 read with Section 34 of IPC.

(2.) The case of the prosecution is that the complainant and her sisters are un-employed and in the year 2017, the accused No.4, who was a relative of complainant stated that he could get them a job in Mysuru Municipal Corporation through the influence of the petitioner, who is a former Corporator. It is stated that accused No.4 had called the complainant to the Southern Star Hotel at Mysuru. In that meeting, the accused No.4 introduced the petitioner and the other two accused to them and the complainant was asked to pay a sum of Rs.4.00 lakhs for each job. It is stated that accused Nos.2 to 4 had asked the complainant to make advance payment and the complainant's brother had transferred a sum of Rs.1.00 lakh through bank transfer to the account of accused No.4 on 04.07.2017 and on 04.01.2018, a further sum of Rs.1.00 lakh was transferred by the complainant's father through Canara Bank. It is further alleged that accused Nos.2 to 4 on 30.01.2018 had received a further amount of Rs.6.00 lakhs by way of cash and at that instant, the petitioner was present at the spot and stated to be seated in car. It is stated that the promise to secure a job, however, not having been realized and when the complainant enquired with the accused and sought for the refund, there was no response and hence, a complaint came to be filed for the aforestated offences. It is noticed that investigation is complete and charge sheet has been filed.

(3.) Learned counsel for the petitioner submits that the petitioner was a Corporator of Mysuru City Corporation at an earlier point of time and has a standing in society. It is further stated that the case made out is a false case and it was an attempt to tarnish his image.