KOMESHWARA SHARNAGAT Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) Accused Nos.5, 6 and 7 in Crime No.35/2019 registered by Davanagere CEN Crime Police Station, for the offence punishable under Ss. 406, 420 and 149 of IPC are before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of the complaint lodged by Smt.Vanajakshi dtd. 18/7/2019, Davanagere CEN Crime Police have registered F.I.R. in Crime No.35/2019 for the aforesaid offences against one Sri.Vinay and six others. In the complaint it is stated that complainant became the member of chain link system and invested an amount of Rs.33,000.00. She was introduced to this chain link system by accused No.1-Vinay. She also introduced some other persons known to her to this chain link system and they also invested. But the investors did not get the expected return and therefore, they felt cheated and had approached the Police and lodged the complaint. Apprehending arrest in the said crime, petitioners have filed Crl.Misc.No.1008/2019, which was dismissed before the I Additional District and Sessions Judge, Davanagere, on 22/10/2019. Under these circumstances, petitioners are before this Court.