LOKESHS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Government Pleader and perused the petitions and its annexures.

(2.) On perusal of the records, it discloses that on the basis of the private complaint filed before the I Additional Civil Judge [Jr. Dn.,] and JMFC at Udupi, the matter was referred to Police investigation under Sec. 156[3] of Cr.P.C and in pursuance of the reference, a cases were registered in Crime Nos.213, 211, 212, 207 of 2017 registered for the offences punishable under Sections 405, 406, 504, 506 and 420 read with Sec. 34 of IPC.

(3.) The petitioner has been arraigned as Accused No.2 in the said case. The allegations made in the complaint that the accused persons who are Directors and office bearers of Accused No.1-Co-operative Society and the petitioner is the President of the said Society and further allegation is that they have committed fraud on the complainant, share purchasers and other depositors in order to make wrongful gain.