SHASHIKALA JAYARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A private complaint under Sec. 200 of Cr.P.C. was filed by respondent No.2 alleging that he was introduced to accused Nos.1 to 3 by accused No.4 two years back and he was informed that accused Nos.1 and

(2.) are the directors of Nimisha Wealth Management Private Ltd. Co. and the said accused induced respondent No.2 to invest money in the said company stating that interest at the rate of 5% p.m. will be given on the said investment and the money invested would be doubled within a year. It was further alleged that the petitioner/accused No.3 herein has stated she is working as an Assistant Executive Engineer in MESCOM. 2. It is further alleged that though the cheque for Rs.12,00,000.00 which was issued by accused No.1 towards returning the entire amount invested by the complainant, the said cheque came to be dishonoured and a proceeding for the offence punishable under Sec. 138 of N.I. Act is pending. It is further alleged that when respondent No.2 requested accused Nos.1 to 4 to return the money invested by him, they stated that the amount will be returned with interest.

(3.) The learned Magistrate referred the complaint for investigation under Sec. 156(3) of Cr.P.C. The police registered First Information Report against the petitioner/accused No.3 and other accused for the offences punishable under Ss. 419 and 420 of IPC.