MEGHA A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in Crl.P.No.603/2019 is accused No.1 and petitioner in Crl.P.No.864/2019 accused No.2 in Crime No.519/2018 for the offences punishable under Sections 3, 4 and 5 of Prize Chits and Money Circulating schemes (Banning) Act, 1978 and Sections 506, 420, 504 of IPC.

(2.) The allegation against the petitioners that the complainant said to be Chit fund subscriber and paid money for four chits i.e. Rs.2 lakhs each and Rs.1 lakhs each and the petitioner without paying money cheated the complainant for Rs.6. lakhs. It is also alleged that complainant said to be given hand loan of Rs.20,00,000/- to the petitioners and same was not repaid.

(3.) Learned counsel for the petitioner submits that petitioners are not husband and wife. Second petitioner is a Police Constable and carrying his duties with utmost good faith in the police department. Second petitioner is nothing to do with accused No.1. The complainant wife is said to be the subscriber for Rs.30,000/- per month cannot be accepted. There is no such income for the complainant. They are ready to abide by any conditions that may be imposed by this Court. Hence, prays for allowing this petition.