NIJAMUDDIN. A Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.6249/2019 is filed by accused No.2 in the Original FIR (A2 in the CBI FIR); Criminal Petition No.6500/2019 is filed by A7 and A8; Criminal Petition No.5830/2019 is filed by A21 (A22 in the CBI FIR); Criminal Petition No.6045/2019 is filed by A14 in the original FIR (A15 in the CBI FIR). As all the petitions are arising out of common crime registered originally by the Deputy Superintendent of Police, Special Investigation Team (hereinafter referred to as 'SIT' for short), (IMA) in Crime No.73/2019 for the offence punishable under Sections 406, 409, 420 of IPC against the petitioners and others. Therefore, all the matters are taken up together for the purpose of avoiding repetition of facts.

(2.) The brief facts of the prosecution case are that: A person by name Mohammad Khalid Ahamad S/o. late Basheer Ahamad, has filed a complaint before the Commercial Street Police Station against M/s. I- Monetary Advisory Private Company Limited (hereinafter it is referred to as 'IMA Company' for short) and others for the alleged offences.

(3.) It is the case of the complainant that he knew one Mr.Mohammad Mansur khan, Managing Director of M/s. IMA Company, which was indulged in building construction etc. The said company was also doing the business of giving monthly profit by collecting huge amount of money from the customers on inducement by assuring that they will pay attractive monthly profit and also other benefits. They induced lot of people to invest their hard earned money in the said Company. Believing the words of the said person, the complainant and his family members have invested Rs.1,34,50,000/- till March 2019.