KAILASH KHANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard both sides.

(2.) Accused No.1 in Crime No.6/2020 has sought bail under Section 439 of Cr.P.C. The respondent police have registered an FIR for the offences punishable under Sections 419 , 420 , 465 , 468 and 471 of IPC.

(3.) One Vijaya Raghavendra Mysore made a complaint to the police on 06.01.2020 stating that his family owns certain immovable property at Kengeri village, Bengaluru South Taluk. In the month of February 2019, he came to know that a company called M/s Renlife Labs Private Limited, Banjara Hills, Hyderabad obtained loan from SBI, Hyderabad by mortgaging the property of his family. He stated that forged and fabricated documents of the property were produced before the Bank for the purpose of obtaining loan. He also stated that he approached his Chartered Accountant for Goods and Service Tax registration and at that time he came to know that his PAN Card and Aadhaar Card had been forged for getting GST registration in the name of V.K.Pharma and then an account at IDBI Bank had also been opened in his name at Rajarajeshwari nagar Branch for doing business. He also made a complaint to the Assistant Commissioner, Goods and Service Tax in this regard.