GIRISH RAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Crl.P. No.9009/2018 has been filed by the petitioners/accused Nos.1 and 3 and Crl.P. No.286/2019 has been filed by the petitioner/accused No.2 under Section 438 of Cr.P.C., praying this Court to release them on anticipatory bail in the event of their arrest in Crime No.268/2018 of Mangalore North Police Station for the offences punishable under Sections 406 and 420 of IPC.

(2.) I have heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent-State.

(3.) Gist of the complaint is that on 24.10.2018, a complaint was registered alleging that the accused persons have duped him to the tune of Rs.1,01,00,000/-(Rupees One Crore One Lakhs only) by promising to get gold from the Customs Office at Mangaluru and stated that the accused persons had even issued two cheques of YES Bank for a sum of Rs.50,00,000/- each towards repayment of the amount. When the said cheques was presented, there was only Rs.5,000/- in the credit of the concerned bank account. It is further submitted that the accused persons had no intention of honoring the said cheques. Thereafter, they have sent different messages to the complainant thereby, cheated the complainant. On the basis of the complaint, a case came to be registered.