BOLANATH R. SHUKLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by the petitioner under Section 438 of Cr.P.C. praying to grant him anticipatory bail in Crime No.30/2018 of Mangaluru City Police Station for the offences punishable under Sections 406, 409, 420, 465, 466, 467, 468, 471, 472, 489A, 120B of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent- State.

(3.) In nutshell, the case of the prosecution is that accused No.1 along with other accused persons gave bank guarantee to the complainant for participation in the auction of parking place and a license was given to M/s.S.S.Enterprises, represented by the petitioner herein for the period from 10.12.2016 to 9.12.2019. In pursuance of the said contractual relationship petitioner herein furnished bank guarantee for sum of Rs.1,99,62,000/- from Bank of India, Mumbai, as a surety in favour of the complainant. Subsequently, a letter has been received from the bank that they have not given the bank guarantee and for having played fraud by the petitioner, the complaint has been registered.