MANOJ.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State in both the petitions. Perused the records.

(2.) Petitioners in Crl.P.No.8080/2019 are arraigned as accused Nos.3 and 4 and petitioner in Crl.P.No.8081/2019 is arraigned as accused No.2 in Crime No.145/2019 of Basavanagudi Police Station for the offence punishable under Sections 406, 420 read with Section 34 of IPC and Section 76 of Chit Funds Act, 1982.

(3.) On the complaint being lodged by the Superintendent, Office of the Deputy Registrar of the Co- operative Societies, on 22.10.2019, making allegations that the accused persons are the Directors of "Bhusiri Chits (Pvt) Ltd., Company and started the company after obtaining permission under Section 19(1) of the Chit Funds Act, 1992 and they have collected huge amount from the customers for the year 2016-17 and 2017-18 but did not return the amount to the customers. By one way or the other, they have been dragging the payments to the customers. In fact, a complaint has been lodged and the department has conducted enquiry. The petitioners have accepted their liability to the customers and they sought sometime to repay the said amount. In spite of granting time, they did not repay the same. Totally, the Company has cheated to a tune of Rs.2,87,04,132/-. Finding fault with the petitioners, the office of the Superintendent, Deputy Registrar has lodged a complaint.