WELLWORTH SOFTWARE PVT. LTD Vs. CBI AND ACB

JUDGEMENT

(1.) These two petitions are preferred against the orders passed by the LXXXI Addl. City Civil and Sessions Judge, Bengaluru, rejecting the applications filed by the petitioners under Ss. 451 and 457 of Cr.P.C.

(2.) The undisputed facts are that during course of investigation into the FIR registered against one Sri. D.K. Shivakumar under Sec. 13(2) read with Sec. 13(l)(e) of PC Act, 1988, respondent-CBI police conducted a searchin the company premises of M/s. Wellworth Software Private Limited (petitioner in Crl.P.No.687/2021) and in the residence of one Sri. Sachin Narayan (petitioner in Crl.P.No.693/2021) and cash of Rs.47,98,000.00 and another bundle of cash of Rs.5,48,000.00 were seized and the same was produced before the learned Special Judge.

(3.) M/s. Wellworth Software Private Limited as well as the aforesaid Sri. Sachin Narayan moved separate applications under Ss. 451 and 457 of Cr.P.C. claiming interim custody of the seized cash. The contention of M/s. Well worth Software Private Limited was that the cash of Rs.47,98,000.00 was seized from its office premises as indicated in the seizure memo and the contention of Sri. Sachin Narayan was that a sum of Rs.5,48,000.00 was seized from the Almirah kept in his residential house.