NEERAJ KUMAR SHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.H.Pavana Chandra Shetty, counsel for the petitioner and Sri.V.G.Bhanuprakash, AAG, have appeared through video conferencing.

(2.) The petition averments are as follows. Mr. Nihal Ahmed, residing at Door No. 4/3/298/57, Flat No. 504, 5th Floor, Silver Line, Kodlialguttu, Kodialbail, Mangaluru, Karnataka, purchased a Mercedes-AMG G 63 from TV Sundaram Iyengar and Sons Pvt. Ltd., Sundaram Motors, No. 107, Kasturba Road, Bengaluru, for a total price of Rs.1,96,95,000,.00 and availed a loan facility from HDFC Bank Ltd. for the purchase On 21/3/2023, the erstwhile owner, Mr Nihal Ahmed, sold the said vehicle to third parties without the knowledge of HDFC Bank. During investigation, the Delhi Crime Branch, Chanakyapuri, New Delhi seized the vehicle and registered FIR No. 0073 against Amar Motors, represented by its owner Harmanpreet Singh Walia, Shop No. 32, J Block, DDA Market, Vikaspuri, New Delhi, for offences punishable under Ss. 419, 420, 406, 467, 468, 471, 482, and 120B of the IPC, 1860.

(3.) Counsel for the respective parties presented several contentions. Counsel for the petitioner placed reliance on the following decision.