PUNNIYAMOORTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.3 under Section 438 of Cr.P.C., to enlarge him on bail in the event of his arrest in Crime No.16/2018 of Lashkar Police Station, Mysore for the offences punishable under Sections 420, 464, 465, 468 and 471 read with Section 34 of IPC.

(2.) I have heard the learned counsel for the petitioner-accused No.1 and learned High Court Government Pleader for respondent-State.

(3.) The brief allegations in the complaint are that Sri S.M.Ananda was in need of funds and his friend Balasubramanya Bhat brought to his notice an advertisement in the newspaper 'The Hindu' dated 11.08.2017 that the advertiser would secure loans from private sources for applicants. On the basis of the said advertisement, the complainant and the said Balasubramanya Bhat went and met accused No.4, who telephoned to the complainant's friend and asked him to come to meet him in Coimbatore. Accordingly, the complainant and his friend went to Coimbatore on 04.02.2018 where they met accused No.4 who took them to his office and introduced them to accused No.3. Accused No.2 was also present and he wanted to inspect the business premises of the complainant and accordingly, accused Nos.4 and 5 came from Chennai and visited the industrial site of the complainant on 11.02.2018.