AYUB KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is accused No.2 in the charge sheet filed pursuant to the investigation in Crime No.15/2019 for the offences punishable under Sections 406, 420, 482, 486, 488 and 489 of IPC has sought to be released on bail as he had been detained pursuant to the said proceedings referred to above.

(2.) The case that is made out by the complainant is that the Police Authorities have registered Crime No.15/2019 against Tanveer Ahmed (accused No.1) and it is stated that the complainant had leased the car to accused No.1 and accused No.1 in turn had leased it to accused No.2 which subsequently has been leased to accused No.3.

(3.) It is submitted that accused No.1 without taking permission of the complainant has cheated the complainant by sub-leasing the vehicle to accused No.2. The case that is made out in the charge sheet is that all the accused together had conspired to commit the alleged offences and have resorted to tamper engine and chassis number.