SANYAM GULATI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP for the respondent - State. Perused the records.

(2.) The petitioner is arraigned as accused No.2 in Crime No.180/2019 of Jayaprakash Nagar Police Station, Bengaluru for the offence punishable under Section 420 read with 120-B and 34 of IPC.

(3.) The brief facts of the case on hand are that; The complainant by name Bhavesh Gulechha lodged a complaint on 30.09.2019 stating that he was playing as a cricket player playing for Ballari Tuskers Team. He was earlier playing for Jawans Cricket Club since his age was 16 years. It is alleged that the accused No.1 was a close friend of the complainant. In the year 2019, there was a KPL Cricket Matches, the complainant was working as a Drummer in Bijapur Bulls Cricket Team and in this context, it is alleged that the accused No.1 contacted the complainant and requested him to give 10 runs per over, but the complainant refused for the same. Thereafter also, the petitioner herein (accused No.2) offered that he would pay Rs.2,00,000/- if the complainant accepts for the said deal. The complainant refused for the same. On the above said allegations, a complaint came to be lodged stating that the petitioner and accused No.1 tried to persuade the other cricket players in the same manner. Therefore, the police are investigating the matter in this regard. When the complainant has refused and no transactions have been taken place, whether the offence under Section 420 is complied with or not has to be thrashed out during the course of the full dressed trial. If any final report is filed, it is only made by the petitioner as alleged.