KHALEEMULLA JAMAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is arraigned as Accused No.25 [A- 22 in the Preliminary charge sheet filed by the CBI] seeking grant of bail in connection with Crime No.73/2019 for the offence punishable under Sections 406 and 420 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned Special Public Prosecutor for the respondent - CBI and perused the records.

(3.) Initially a crime has been registered in Crime No.73/2019 by the Commercial Street Police, Bengaluru, for the above said offences. Subsequently, the investigation was entrusted to the Special Investigation Team (hereinafter referred to as 'SIT' for short) constituted by the State of Karnataka. However, considering the gravity of the offence and the involvement of huge amount, vide notification dated 19.8.2019 issued by State of Karnataka, further investigation has been made over to the CBI. Pursuant to the same, the CBI has registered an FIR in Crime No.RC- 14(A)/2019 and took up the investigation from 30.8.2019. After preliminary enquiry and investigation, preliminary charge sheet has been filed before the Principal City Civil and Sessions Judge, Bengaluru on 7.9.2019, wherein this petitioner has been arraigned as A-22.