SHREESHA SASITHOTA PRABHAKARAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of both the learned counsel, it is taken up for final disposal.

(2.) The appellant/accused No.1 has filed this appeal seeking setting aside the order dtd. 20/9/2022 passed in Spl.C.C.No.1792/2022 by the learned Principal City Civil and Sessions Judge, Bengaluru where under the bail application of this appellant/accused No.1 sought in crime No.11/2022 of Shankarapura Police Station, Bengaluru City for the offence punishable under Ss. , 420,419,406,403,120B and 506 IPC , Sec. 4 read with Sec. 9 of the Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004 (KPIDFE) and Sec. 5 read with Sec. 21(3) of Banning of Unregulated Deposit Schemes Act, 2019(BUDS) came to be rejected.

(3.) Heard the learned counsel for the appellant and learned HCGP for respondent-State.