KAMAKSHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) JUDGMENT 1. This appeal is filed by the appellants against the interim order dated 16.04.2019, passed by the learned single Judge in W.P.No.12925/2005, wherein the learned single Judge directed the Assistant Commissioner of Police, Bengaluru South Taluk, to arrest respondent Nos. 4(a) to 4(e), 4(f-a), 4(f-b), 4(g), 4(h) and 5(a) to 5(g) therein and keep them in judicial custody till such time they repay the amount as per the order passed by co-ordinate Bench of this Court on 29.09.2015. This Court had directed the present petitioners that they are duty bound to re-deposit the amount which they have received in LAC No.346/2004, forthwith.

(2.) When the matter came up before this Court on 30.04.2019, a submission was made by the learned counsel for the appellant Nos. 1 to 7 that they will deposit a sum of Rs.5,00,000/- in LAC No.346/2004 and shall file affidavit or undertaking before this Court furnishing immovable property as security, for payment of balance amount.

(3.) Today, appellant No.3 has filed an affidavit dated 03.05.2019 before this Court. At paras 4 and 5 of the affidavit it is stated as under :