DEVARAJ Vs. THE STATE BY LINGASUGUR POLICE STATION

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest in Crime No.6/2019 of Lingasugur Police Station, for the offences punishable under Sections 506, 406, 420 of IPC.

(2.) On the basis of complaint filed by one Basamma d/o Ayyanagouda, the respondent police have registered a case. The allegations are that during the year 2012-13, one Sri Basavaraj and others had established a company in the name and style as Janasneha Real Wealth Solution Pvt. Ltd., Company at Lingasugur. Basavaraj was the Managing Director. Smt.Rajeshwari and Rajashekar are the Managers and others were also connected with the said company. After collecting the deposit from several persons, the company was changed as Disha Real Producers Company in the year 2014. Thereafter, the deposits of Janasneha Real Wealth Solution Pvt. Ltd., Company were transferred to new company namely Disha Real Producers Company. Thereafter, the said company failed to make payment to the depositors. This company had engaged 21 agents for collecting the deposits. The said agents are also being harassed by the company and the depositors.

(3.) Learned counsel for the petitioner submits that the name of the petitioner was not found in the FIR initially. But later his name was inserted by making frivolous allegations. During the year 2013, he was not working in the said company. He joined the said company in the year 2016 as a Computer Operator. He has not played any role in collecting the deposits and not involved in any of the wrongful acts as alleged in the complaint. The police officials are making attempt to arrest the petitioners. In the event of arrest and detention, the petitioner would be put to hardship and in-justice.