AVINASH ROUT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners/accused Nos.4 and 5 on bail, in the event of their arrest in respect of Crime No.48/2022 registered by Subramanyanagar Police Station, Bengaluru City, for the offence punishable under Ss. 120-B , 403 , 406 , 408 and 420 read with Sec. 34 of IPC and Ss. 66(C) , 66(D) and 66(E) of Information Technology Act, 2008.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution based on the complaint is that an allegation is made against the other accused persons and these two petitioners, who are accused Nos.4 and 5 that the complainant is a primary firm of cheating, theft and hate crime act and an allegation is made that they cheated to the tune of Rs.56.00 Crores and an allegation is made against these petitioners that the accused No.1 proceeded to steal more funds, that too, with the help of his associate Sri Apoorva Gupta and Mr. Avinash Rout. The petitioners herein are arraigned as accused Nos.4 and 5 and except stating that with the assistance of these two persons amount was siphoned, no other allegations are made as to how they helped accused No.1 in cheating and only an omnibus allegation is made against the petitioners herein.