K. RAMAKRISHNA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and counsel for the respondent.

(2.) The factual matrix of the case of the prosecution that is Directorate of Enforcement, Bengaluru Zonal office, Bengaluru that one Sri.A.Santhosh Kumar, CEO of Sri Guru Raghavendra Sahakara Bank Niyamith, Bengaluru lodged a complaint before the Banasawadi Police Station, Bengaluru for the commission of misappropriation of the funds and fraud and upon filing of the complaint, the Banaswadi police have registered a case in Cr.No.69/2020 for the offences punishable under Sec. 406,420,409,120B R/w Sec. 34 of Indian Penal Code and under Sec. 9 of the Karnataka Protection of Interest of Depositors in Financial Establishment Act. This petitioner was arrested by the Bengaluru police on 14/2/2022 and on the completion of the investigation, they have filed a charge sheet in Criminal Case No. 28892/2021, now pending on the file of Hon'ble I ACMM Court at Bengaluru.

(3.) In the meantime, the respondent Directorate of Enforcement has registered a case in ECIR/BGZO/9/2020 against the petitioner and others for the alleged offences punishable under Sec. 3 R/w 4 of PML Act, 2022. Based on the said complaint, the Trial Court took the cognizance of the said offences and registered the case and after the investigation filed the final complaint before the Prl. City Civil and Sessions Judge, Bengaluru in Spl.C.No.780/2022.