ASHWAK AHMED AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Shri. Kiran Kumar, learned advocate appearing for the petitioner and Shri. B. Visweswaraiah, learned High Court Government Pleader appearing for the respondent -State and perused the records.

(2.) SINCE the petitioner in all these petitions is common, they are clubbed together and disposed of by this common order.

(3.) IT is the case of the prosecution that the accused -petitioner herein is the Managing Director of the first accused company namely, M/S. Granity Properties Pvt. Ltd., a company incorporated under the provisions of the Companies Act. The accused -petitioner had collected huge amount from several innocent persons (complainants) under the pretext that he would provide suitable residential sites to them. Neither he provided sites nor returned the amount so collected from them complainants) and therefore, the investors had filed separate complaints before the respondent police for breach of trust and cheating. Hence, the respondent police have registered cases against the petitioner for the above mentioned offences and further investigation is entrusted to the City Crime Branch police.