VIKAS SETHIA, S/O. RAJENDRA KUMAR SETHIA Vs. THE STATE OF KARNATAKA BY CUBBON PARK POLICE AND SRI. RAJESH KUMAR S/O. S.K. SARANGI

JUDGEMENT

(1.) IN this petition filed under Section 482 Code of Criminal Procedure, the Petitioner has sought for quashing the entire proceedings in Crime No. 76/10 on the file of the IV Additional CMM, Bangalore.

(2.) RESPONDENT No. 2 herein filed a complaint before the Cubbon Park Police on 30.3.2010 against the Petitioner herein and another alleging offences punishable under Sections 406 and 420 IPC inter alia contending that the Petitioner herein was introduced to him by his friend Karan Agarwal who is arraigned as accused No. 2, in May 2009 and after four months of discussion, the Petitioner, the second Respondent, accused No. 2 and one Yeshwanth Dogra agreed to form an equal partnership for a Resort Project and for that the Petitioner herein as well as accused No. 2 informed the complainant that they will get the funding done by a Mauritius based Bank and for that purpose they need to spend about Rs. 30 lakhs and all the four of them have to share the said sum of Rs. 30 lakhs by each of them contributing Rs. 7.5 lakhs. As per the said agreement, the complainant and his friend Yeshwanth Dogra paid a sum of Rs. 11 lakhs to the Petitioner herein and accused No. 2. However, after receiving the said amount neither the Petitioner nor accused No. 2 did take any steps in the implementation of the project nor secured any financial assistance from the Mauritius Bank. It was also alleged in the complaint that the complainant later learnt that file number given by the Petitioner herein was found to be a non -existent, on enquiry with the Mauritius Consulate. Thus, according to the complainant, the Petitioner as well as his friend accused No. 2 have committed criminal breach of trust and cheating. Based on the said complaint, the police registered the case and took up investigation. After completion of the investigation police have filed charge sheet against the Petitioner and accused No. 2 for the aforesaid offences.

(3.) I have heard the learned Counsel for the Petitioner and perused the records produced. The materials on record prima facie indicate that the Petitioner herein and Respondent No. 2 along with others entered into a transaction and for the intended project, Respondent No. 2 who is the complainant invested a sum of Rs. 5.5 lakhs along with his friend Yeshwanth Dogra investing another sum of Rs. 5.5 lakhs. At this stage, the materials produced along with the charge sheet prima facie indicates that the Petitioner has not taken any steps in the implementation of the intended project. Though it is contended on behalf of the Petitioner that he has several documents to indicate his investment as well as spending of some amount towards the project, nothing is produced before this Court. Having regard to the facts and circumstances of the case, I am of the opinion that materials on record at this stage are prima facie sufficient, to indicate that the offences alleged against the Petitioner. The learned Magistrate having applied his mind to the materials on record, has taken the cognizance of the offence.