PRAVEEN SURENDIRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 2/3/2022 passed in C.C.No.7559of2019 by which, the IV Additional Chief Metropolitan Magistrate, Bangalore rejects the application of the petitioner for release of his passport.

(2.) Brief facts leading to the filing of the present petition, as borne out from the records, are as follows:- On 26/12/2018 a case is registered against six accused for offences punishable under Ss. 420, 465, 467, 468 and 471 of the I PC on a complaint registered by one Vaitheeswaran S, Group Chief Executive Officer of MEMG International India Private Limited. After completion of investigation, the police filed a preliminary charge sheet in C.C.No.7559 of 2019 against five persons mentioned therein and others for offences punishable under Ss. 120B, 406, 408, 409, 465, 467, 468, 471, 477A, 506, 201 and 420 read with Sec. 34 of the IPC. Later, on further investigation, the police filed first additional charge sheet on 14/9/2019 adding accused 6 to 9. At this point in time, the petitioner was not arrayed as an accused.

(3.) A further report was made on further investigation and the police laid a second additional charge sheet on 11/1/2021. It is here the name of the petitioner figures and is arrayed as accused No. 10. Several proceedings have gone on since then. The petitioner being aggrieved by the aforesaid proceedings had preferred Writ Petition No.21035 of 2021 and this Court on 9/12/2021 has stayed all further proceedings in C.C.No.7559 of 2019 against the petitioner. On 20/12/2021 the petitioner was enlarged on bail by imposing two conditions viz., the petitioner was directed to execute a personal bond for Rs.1,00,000.00 and furnish such documents of surety.