D.C.PRAKASH Vs. STATE BY KOTHANURU POLICE

JUDGEMENT

(1.) This petition has been filed by the petitioners - accused Nos.1 to 6 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.17/2019 of Kothanur Police Station for the offences punishable under Sections 406, 468, 471, 419 and 420 read with Section 34 of IPC.

(2.) The complainant-Arun .S., in his complaint made before the police alleging that these petitioners are said to be the social workers and the NGO having organization in the name of Janashakti Vedike and they have obtained huge amount from the complainant and others with a range of Rs.1,50,000/- to 3,00,000/- with the assurance to provide allotment of house from the Karnataka Slum Development Board. But they have not provided any sites as per their assurance and they have created fake documents of allotment of sites and the same was given to the complainant, thereby they have committed the alleged offences.

(3.) After lodging of the complaint against them, offending their arrest in the hands of police for having committed the alleged offences this petition is filed.