K.S. SARATH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the Respondent -State. Perused the records.

(2.) The petitioner is arraigned as Accused No.10 in the charge sheet filed by the respondent-police and the same was culminated in Special Case No.67/2018 for the offence punishable under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409, 120(B) r/w 34 of IPC, now pending before the Court of Principal District and Sessions Judge, Mangaluru, D.K.

(3.) The brief factual matrix of the case are that, Accused Nos. 1 to 5 being the Directors of M/s. Maitry Plantation and Horticulture Pvt. Ltd., Ongola Praksham Village, Andra Pradesh, had given publications through media and their agents, and thereby they induced the public to invest money in their Company, assuring the investors that, they would pay attractive interest and house sites to the investors on maturity of their amount invested. Thereafter, they have cheated the public by not even returning their money and not giving any incentives as assured by them. The complainant is also one of such investors, who has filed a private complaint against the accused persons before the Principal District and Sessions Judge, D.K. and the said private complaint was referred to the jurisdictional police for investigation. After investigation, the concerned police have filed the charge sheet.