SIDDHARTH SURESH POOJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned criminal petition is filed under Section 438 of Cr.P.C. by accused No.1 seeking anticipatory bail in Crime No.249/2019 for the offences punishable under Sections 120B , 406 , 409 , 465 , 420 , 471 , 468 r/w Section 34 of IPC.

(2.) The facts leading to the top noted case are as under:

(3.) Sri Satyanarayana Chalke, learned counsel appearing for the petitioner would vehemently argue and contend before this Court that the petitioner and the first informant have invested an amount of Rs.2 crores in Brewitch Private Limited, wherein, the first informant is also one of the Director. He would submit to this Court that an amount of Rs.80 lakhs which was towards share application money was paid back to the present petitioner/accused No.1 and remaining of Rs.3.2 crores was invested in M/s.Balckrain Micro Brew LLP, wherein the first informant holds 70% share. He would submit to this Court that a sum of Rs.3.2 crores was transferred to M/s. RSP Gourmet Foods Pvt. Ltd. to buy equipments and accordingly, a sum of Rs.2 crores was transferred to M/s. Aubergine Pvt. Ltd., wherein the first informant - Mr. Antony George Kunnel and his wife namely Zeeba Khan Kunnel are partners. He would rely on the mail sent by the first informant and would submit to this Court that an amount of Rs.2 crores is received by the first informant himself and all the equipments amounting in excess of 3.2 crores is lying in the go-down of first informant.