Vishal Gupta vs State Of Karnataka & Ors

M. Nagaprasanna, J

Petitioner is before this Court seeking anticipatory bail in respect of Crime No.314 of 2025 registered by the HSR Layout police station for offences punishable under Sections 3(5), 318(4), 61(2), 336(3), 319(2) of the BNS, for it having been turned down by the concerned Court in terms of its order dated 08-12-2025.

Heard Sri Iyer Balaji Harish, learned counsel appearing for petitioner and Sri B N Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1.

The fulcrum of the allegation is that the complaint comes to be registered on 20.08.2025, owing to the certain allegation that the petitioner along with others created documents showing that they have made financial transactions and on that basis claimed bonus amount from the 2nd respondent Company illegally, amounting to ₹ 6,50,55,810/-. On registration of the crime, it transpires that the petitioner files an application seeking anticipatory bail which comes to be turned down on the score that the petitioner has played fraud with the Company and therefore there is no warrant for grant of anticipatory bail at this juncture.

Finding all the offences being the ones punishable with imprisonment of 7 years or less, there is no warrant for not considering the case of the petitioner for grant anticipatory bail. In that light the petition deserves to succeed for grant of anticipatory bail to the petitioner by imposing certain conditions.

For the aforesaid reasons, the following:

ORDER

This Criminal Petition is allowed and the petitioner is ordered to be released on bail in the event of his arrest in Crime No.314 of 2025 of HSR Layout Police Station, pending on the file of XXXIX Additional Chief Judicial Magistrate Court, Bengaluru, subject to the following conditions:

i) The petitioner shall surrender himself before the Investigating Officer and shall execute personal bond for a sum of Rs.1,00,000/- (Rupees One Lakh only) with two solvent sureties for the like-sum to the satisfaction of the concerned Investigating Officer;

ii) The petitioner shall not indulge in hampering the investigation and tampering the prosecution witnesses;

iii) The petitioner shall co-operate with the Investigating Officer to complete the investigation, and he shall appear before the Investigating Officer as and when called for;

iv) The petitioner shall not leave the jurisdiction of the Court without prior permission of the Investigating Officer, till the charge sheet is filed or for a period of three months whichever is earlier; &

v) The petitioner shall appear before the jurisdictional police once in 15 days and mark his presence.

vi) In the event of violation of any of the above terms, the above bail shall stand automatically cancelled.

vii) The observations made above are only for the purpose of consideration of the application for anticipatory bail and the same shall not in any manner influence the trial. The trial Court shall consider the case on its merits and without being influenced by this order.