R.N. SHANMUGAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The petitioner is arraigned as Accused No.1 in Crime No. 160/2019 for the offence punishable under Sections 406 and 420 read with Section 34 of IPC and Section 9 of Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004 and Section 79 of Chits Fund Act on the file of COD Police.

(3.) Earlier this petitioner has filed a petition under Section 438 of Cr.PC. in Criminal Petition No.6961/2019 and the same came to be rejected vide order dated 05.11.2019. It is submitted by the learned counsel for the petitioner that, on the next date of the said order itself, the petitioner himself has surrendered before the jurisdictional Court and assisted the Investigating Officer to enable him to complete the investigation, and thereafter, the charge sheet has been filed.