B.L. RAVINDRANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is examined only with reference to prayer made by first petitioner, since by our order dtd. 27/5/2021 we have already dismissed the writ petition filed by petitioner Nos. 2 to 4 for the reasons indicated therein. The short point that arises for our consideration in this petition is;

(2.) The facts in brief which have led to filing of this petition can be crystallized as un-Petitioner was the Managing Director of M/s. Green Buds Agro Farm Ltd., which company had been registered under the Companies Act and it is said to have collected money from the depositors and even on maturity of the said deposits namely, the amount due to depositors were not refunded, who were entitled to receive the deposit with accrued interest. On account of such depositors having been refused payment, it resulted in several complaints being filed by the depositors across the State and as such FIR's came to be registered against first petitioner and others.

(3.) The sum and substance of the grievance raised by first petitioner in this petition is, he is illegally detained by the fourth respondent even after bail having been granted on 28/3/2021 in connection with C.C. Nos. 3258-3261/2015 and C.C. No. 3263/2015 which proceedings are pending before the 8th Addl. Civil Judge and JMFC, Mysore, which was an off shoot of the complaint filed under Sec. 138 of the Negotiable Instruments Act, 1881. Hence, a Writ of Habeas Corpus has been sought for to direct the fourth respondent to release the first petitioner forthwith.