AMSHITH HEGDE H.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, apprehending his arrest in Crime No.10 of 2023 registered by Subramanyanagar Police Station for the offence punishable under Sec. 403, 406, 409, 420, 468 and Sec. 21 and 22 of Banning of Unregulated Deposit Schemes Ordinance, 2019, is before this court, under Sec. 438 of Code of Criminal Procedure, seeking anticipatory bail.

(2.) Heard Sri Parameshwarappa C., learned counsel appearing for the petitioner and Smt N. Anitha Girish, learned High Court Government Pleader appearing for the respondent- State.

(3.) On the complaint lodged by one Solaman Raj G.M., dtd. 26/1/2023, FIR in Crime No.10 of 2023 came to be registered by Subramnayanagar Police Station, Bengaluru against one Raghava Shetty. In the complaint, it is averred that, accused-Raghava Shetty is the Managing Director of Chit Fund Company known as Shri Charan Chits Pvt Ltd. The allegation in the complaint is that the accused had collected huge money from the public towards subscription of the chit and thereafter, not returned the same to the subscribers. It is also alleged that, the accused had made wrongful gain by purchasing movable and immovable property from the amount misappropriated by him. It is further alleged that, the accused- Raghav Shetty had threatened other employees of the Company and another Director by name Kalappa. It is also alleged in the complaint that said Raghav Shetty had diverted the funds of the Chit Company for his personal use and properties have been purchased in the name of his family members. It is in this background, a complaint came to be lodged which resulted in registering FIR in Crime No.10 of 2023. Apprehending his arrest in the said case, the petitioner has filed Crl.Misc.No.2489 of 2023 under Sec. 438 of Code of Criminal Procedure and same came to dismissed on 28/3/2023. Under these circumstances, the petitioner is before this court, seeking anticipatory bail.