SRI G SATYANARAYANA VARMA v. STATE OF KARNATAKA

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Reserved on : 19.08.2025 Pronounced on : 01.09.2025

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 01^STDAY OF SEPTEMBER, 2025

BEFORE

THE HON'BLE MR. JUSTICE M. NAGAPRASANNA WRIT PETITION No.17876 OF 2025 (GM - RES)

BETWEEN:

SRI G.SATYANARAYANA VARMA

S/O G.VENKAT RAJU

AGED ABOUT 36 YEARS

R/AT FLAT NO.G2

S.R.AVENUE, BRINDAVAN COLONY

HYDER NAGAR, KUKATPALLY

HYDERABAD - 500 072.

(PRESENTLY IN JUDICIAL CUSTODY)

... PETITIONER

(BY SRI RAJESH MAHALE, SENIOR ADVOCATE FOR

SRI ASHWIN KUMAR H., ADVOCATE)

AND:

1 . STATE OF KARNATAKA

BY CID/HIGH GROUNDS POLICE

BY SPECIAL INVESTIGATION TEAM

REPRESENTED BY SPP

HIGH COURT OF KARNATAKA

BENGALURU - 560 001.

R

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2. CHIEF SUPERINTENDENT OF PRISON

CENTRAL PRISON

PARAPPANA AGRAHARA

ELECTRONIC CITY

BENGALURU - 560 100.

3. KARNATAKA MAHARSHI VALMIKI

PARISHISTA PANGADAGALA ABHIVRUDDI NIGAMA

REPRESENTED BY GENERAL MANAGER.

AMENDED VIDE COURT ORDER DATED 20.06.2025.

... RESPONDENTS

(BY SRI B.N.JAGADEESHA, ADDL. SPP FOR R1 AND R2; SRI VIKRAM HUILGOL, SENIOR ADVOCATE A/W.,

SRI SHISHIRA AMARNATH, ADVOCATE FOR R3)

THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND

227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE

ENTIRE CRIMINAL PROCEEDINGS IN CRIME NO. 118/2024

PENDING ON THE FILE OF THE XXIII ADDITIONAL CITY CIVIL AND

SESSIONS JUDGE AND SPECIAL JUDGE (P.C. ACT), BENGALURU

(ANNEXURE-C) ARISING OUT OF FIR IN CRIME NO. 118/2024

DATED 28.05.2024 (ANNEXURE-A) AND THE CHARGE SHEET

DATED 05.08.2024 (ANNEXURE-E) FILED BY THE RESPONDENT NO.1 POLICE FOR THE ALLEGED OFFENCE PUNISHABLE U/S 120B, 409, 420, 467, 468, 471 OF THE IPC AND SECTION 13(1), R/W

13(2) OF THE PC ACT, 1988 AS AGAINST THE PETITIONER IS

CONCERNED.

THIS WRIT PETITION HAVING BEEN HEARD AND RESERVED

FOR ORDERS ON 19.08.2025, COMING ON FOR PRONOUNCEMENT

THIS DAY, THE COURT MADE THE FOLLOWING:-

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CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA

CAV ORDER

The petitioner is before this Court invoking its inherent jurisdiction under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code (528 of BNSS), seeking quashment of the entire criminal proceedings in Crime No.118 of 2024 pending before the XXIII Additional City Civil & Sessions Judge and Special Judge (P.C.Act), Bengaluru and consequent filing of the charge sheet for offences punishable under Sections 120B, 409, 420, 467, 468, 471 of the IPC and Section 13(1) r/w 13(2) of the Prevention of Corruption Act, 1988.

2. Facts, in brief, germane are as follows: -

2.1. The 3^rdrespondent/Karnataka Maharshi Valmiki Parishista Pangadagala Abhivruddi Nigama represented by its General Manager is the complainant. The petitioner is accused No.1 in the charge sheet so filed in Crime No.118 of 2024. The brief history to the arraigning of the petitioner as accused No.1 is germane to be noticed. On 19-02-2024, an account comes to be

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opened in Union Bank of India, M.G. Road Branch ('the Bank' for short) in the name of Karnataka Maharshi Valmiki Parishishta Scheduled Tribes Development Corporation Limited ('the Corporation' for short). Immediately after opening of the account, on various dates from 04-03-2024 to 21-05-2024 amount totaling to ₹187.33 crores is deposited and transferred into the account of the Corporation by 5 transactions in total i.e., ₹25/- crores on 4-03- 2024; ₹25/- crores on 6-03-2024; ₹44/- crores on 21-03-2024; ₹33/- crores on 22-03-2024; ₹50/- crores on 21-05-2024. Between 5-03-2024 and 6-05-2024, 18 transfers are made to various accounts held by business entities totaling to ₹94,73,08,500/-.

2.2. On 23-05-2024, the Chief Executive Officer of the Corporation questions the officers of the Bank about transfers. On questioning,the transfer of ₹5/- crores was immediately restored into the account of the Corporation. Noticing some serious foul play, a complaint comes to be registered by the Corporation before the High Grounds Police Station alleging gross irregularities and misappropriation inter alia, by the employees of the Bank. On 28-05-2024, the complaint becomes a crime in Crime No.118 of

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2024 against 6 officials of the Bank. Several persons who were not named in the crime were taken into custody on 31-05-2024. On 11-06-2024, the Investigating Officer noticing the fact that certain amounts have emanated or dropped into the account of the petitioner, approached the house of the petitioner at 11.30 p.m. at Hyderabad and takes him into custody by undertaking search of the house, on search and seizure warrant. About ₹8/- crores of cash was found in the house, apart from several kilograms of gold. ₹8/- crores of cash was counted throughout the night in the presence of the petitioner and the petitioner was produced before the 13^th Additional Metropolitan Magistrate at Hyderabad seeking transit warrant to bring him to the jurisdictional Magistrate at Bengaluru.

2.3. The learned Magistrate returns the request for transit warrant, since the petitioner was not named in the FIR. On 12-06-2024 when the transit warrant was returned, the Officers of Crime Investigation Department ('CID') bring the petitioner back to Bengaluru by road. On bringing him back to Bengaluru he was taken to medical checkup. After medical checkup he was produced before the jurisdictional Magistrate who orders him to be taken to

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police custody. The petitioner, on being taken into police custody, approaches this Court in Writ Petition No.14252 of 2025 calling in question his arrest on 11-06-2024 as illegal and consequently seeking release of the petitioner from judicial custody then. As a ground thereof, the remand order dated 26-06-2024 was sought to be quashed. A coordinate Bench of this Court in terms of its order dated 12-06-2025 dismissed the petition. The dismissal of the petition has become final. A week after dismissal of the petition, the subject petition is preferred by the petitioner seeking quashment of the entire proceedings inter alia, seeking the relief that was already sought in the aforesaid petition.

4. Heard Sri Rajesh Mahale, learned senior counsel appearing for the petitioner, Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondents 1 and 2 and Sri Vikram Huilgol, learned senior counsel appearing for respondent No.3.

5. The learned senior counsel Sri Rajesh Mahale appearing for the petitioner would vehemently contend that gist of the allegations against the petitioner is that he has conspired with Accused Nos.2,

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11 and 12. The allegations against the petitioner are completely omnibus. There is no amount that is credited into the account of the petitioner nor taken out of his account. The allegation is that about ₹90/- crores is fraudulently transferred to accounts opened in the names of fictitious business entities to which the petitioner has helped. The further allegation is that the petitioner has received part of the money through accused No.3 in the form of cash and gold,while the allegation is hugely of conspiracy. There is no direct allegation against the petitioner. These are the submissions in support of seeking quashment of proceedings.

5.1. In support of the release of the petitioner from prison where he is for the last 14 months, the jurisdictional Magistrate has declined to grant transit warrant. When the transit warrant was declined, close to 48 hours the petitioner was not produced before the jurisdictional Magistrate at Bangalore. Therefore, the arrest of the petitioner become illegal. He would also contend that the petitioner was neither provided with grounds of arrest nor the prosecution had a transit warrant to transport the petitioner to Bengaluru from Hyderabad. On all these grounds, the learned

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senior counsel seeks quashment of proceedings or to hold the arrest as illegal and consequently release him on grant of bail forthwith.

6. Per contra, learned Additional State Public Prosecutor Sri B.N. Jagadeesha would take this Court through the objections filed countering every one of the submissions. It is the contention of the learned Additional State Public Prosecutor that the house of the petitioner was searched at 11.30 p.m. on 11-06-2024. Search yielded ₹8/- crores in cash and several kilograms of gold and counting of cash took about 8 hours. The petitioner was then immediately produced before the jurisdictional Magistrate who returned the transit warrant on the ground that the petitioner was not named as an accused. The prosecution had no choice. They had to carry ₹8/- crores cash back to Bengaluru along with the petitioner. The travel took ten hours by road. The moment they landed in Bengaluru, the petitioner was subjected to medical examination and after medical examination produced before the jurisdictional Magistrate who ordered police custody of the petitioner.

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6.1. The police, after investigation, filed a charge sheet and now the petitioner is accused No.1, the key conspirator of largescale misappropriation of funds of the Corporation which runs to the tune of ₹188/- crores. The learned Additional State Public Prosecutor would contend that the petitioner has urged these very grounds before the coordinate Bench in the aforenoted writ petition which comes to be dismissed. The dismissal of it has become final. Now on the ground of alleged illegal arrest and non-furnishing of grounds of arrest, the petitioner is again before this Court. He would submit that the second petition under Section 482 of the Cr.P.C., without any change in circumstance, is not maintainable nor entertainable. The learned Additional State Public Prosecutor would submit that it is settled principle of law that grounds that were not urged in the earlier petition cannot become grounds in the subsequent petition under Section 482 of the CrPC. In all, he would seek dismissal of the petition.

FOR THE COMPLAINANT:

7. Sri Vikram Huilgol, learned senior counsel, lent support to the submissions of the State, contending that the public exchequer

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and the scheduleted tribes have been dealt a grievous blow. The learned senior counsel submits that the offences are so grave, conspiracy writ large would necessarily demand a full trial and not premature termination of proceedings.

8. The learned senior counsel for the petitioner would join issue in contending that what was challenged in the earlier petition was only to declare the arrest of the petitioner on 11-06-2024 as illegal on several grounds raised therein. Now the entire criminal proceedings is sought to be quashed. Therefore, the second petition with the quashment prayer is undoubtedly maintainable.

9. Both the learned senior counsel for the petitioner and the learned Additional State Public Prosecutor have relied on certain judgments in support of their respective contentions, all of which would bear consideration in the course of the order qua their relevance.

10. I have given my anxious consideration to the submissions made by the respective learned counsel and have perused the

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material on record. In furtherance whereof, the following issues arise for my consideration:

(i) Whether a second petition invoking the jurisdiction of this Court under Section 482 of the Cr.P.C. on grounds that were available while filing the first petition would be maintainable?

(ii) If maintainable, whether the arrest of the petitioner could be held to be illegal, resulting in his release from custody?

(iii) Whether interference in exercise of jurisdiction under Section 528 of the BNSS (482 of the Cr.P.C.) is warranted?

CONSIDERATION OF ISSUES:

Issue No.1:

(i) Whether a second petition invoking the jurisdiction of this Court under Section 482 of the Cr.P.C. on grounds that were available while filing the first petition would be maintainable?

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Brief facts towards consideration of the issue:

11. The link in the chain of events are required to be iterated. A huge alleged scam to the tune of ₹188/- crores blue up pursuant to a complaint registered on 28-05-2024 which becomes a crime in Crime No.118 of 2024. A little history to the registration of crime is that, a newly opened account in the Bank in the name of the Corporation gets deposits of ₹188/- crores by 5 transactions and by 18 transactions it is transferred to various business entities. The moneies had to be dispensed to the poor, as it was a Corporation for development of members of Scheduled Tribes. The poor does not get the money, it goes nowhere near those beneficiaries, but gets into fictitious accounts. This serious foul play is noticed by the Corporation itself. This triggered registration of the complaint by the Corporation. The complaint so made on 28-05-2024 before the High Grounds Police Station reads as follows:

"To, Date: 28th May 2024 Station House Officer, High Grounds Police Station, Bengaluru

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Subject: Complaint against Ms. A. Manimekhalai, MD & CEO, Union Bank of India, Sri. Nitesh Ranjan, Sri. Ramasubramanium, Shri. Sanjay Rudra, Shri. Pankaj Dwivedi, the Executive Directors, Mrs. Suchishitha Raul, Chief Manager of Union Bank of India, MG Road Branch, Bengaluru, and other involved parties

Dear Sir,

I am writing on behalf of Karnataka Maharishi Valmiki Parishista Pangadagala Abhivruddi Nigama (KMVSTDCL), a government organization having its registered office at No. 10, 3^rdFloor, Khadi Bhavan, Jasma Devi Bhavan Road, Bangalore 560052. As the General Manager, I am lodging a formal complaint regarding severe fraudulent activities involving the top management of Union Bank of India officials/employees of Union Bank of India, MG Road Branch, Bengaluru, and other third parties, which have caused substantial financial and reputational damage to our organization.

On 19th February 2024, KMVSTDCL ("Organisation") transferred its account from Union Bank of India, Vasanthnagar branch to Union Bank of India, MG Road Branch, Bangalore (Account No. 520141001659653, the account, named "MANAGING DIRECTOR, KARNATAKA

MAHARISHI VALMIKI SCHEDULE TRIBES

DEVELOPMENT CORPORATION LIMITED, BENGALURU,"

was to be jointly operated by the Managing Director and the Accounts Officer, as per the signatures procured by the concerned bank officials on 26th February 2024. The account received several significant deposits as follows:

1. Rs. 25 crore on 4th March 2024

2. Rs. 25 crore on 6th March 2024

3. Rs. 44 crore on 21st March 2024

4. Rs. 43.33 crore on 22nd March 2024

5. Rs. 50 crore on 21st May 2024 These deposits, totalling Rs. 187.33 crore, were made from various banks and the State Huzur Treasury Khajane-ll into

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our Savings Bank account No.520141001659653 at Union Bank of India, MG Road Branch, Bangalore. Due to the election code of conduct, our office did not communicate with Union Bank of India, MG Road Branch. Consequently, the bank failed to send the new passbook and cheque book to our registered address. Our officials visited the branch on 21st May 2024 to collect these documents but were refused by the branch officer, who later visited our office on 22nd May 2024 claiming the documents were already issued which was found to be untrue.

Further perusal it revealed numerous forged letters, forged cheques, and forged RTGS requests with fake signatures of the officers and Accounts Officer, forged/fake board resolution leading to unauthorized disbursements of funds from the organisation's bank account. Upon verification of the passbook in detail an amount of Rs. 94,73,08,500/- has been disbursed to various accounts by Union Bank of India, MG Road Branch, Bengaluru, based on the forged documents.

These forged include:

a. An authorization letter dated 4th March 2024 authorizing Mr. Shiva Kumar Junior Accounts Officer, to manage the account who is unknow to our organisation (Document No. 1).

b. A letter dated 4th March 2024 falsely indicating receipt of the cheque book by our organization (Document No. 2).

c. Copies of RTGS request letters and cheque copies showing printed signatures of managing Director and Account officer (Document No. 31) d. Additionally, a fake/forged board resolution dated 30th March 2024 was created to deposit Rs. 50 crore in a fixed deposit and secure an overdraft facility against it (Document No. 4). This resolution and related documents bear forged signatures and were used to transfer Rs.

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40.10 crore to various accounts on the same day (Document No. 5).

The copies of the bank statement dated 30th March 2024 to 24th May 2024 clearly reflect such transaction is enclosed (Document no.6)

The involved bank officials have not addressed any emails to our registered email ID i.e.,______despite it being clearly stated on our original letterhead. Additionally, the official phone number of the Managing Director has not been recorded by the bankers, in view of the same our office has not been informed of any of the transactions. The top management of Union Bank of India, Mrs. Suchishitha Raul, Chief Manager have failed to address these illegalities and have continued acting is such illegal manner being fully aware of such fraudulent acts being carried out by the branch officials and other third party/ies, wherein there is evident failure in following the banking procedure. Further the bank itself has failed to take the precautionary measures with respect to the that funds are being held in their bank, the top management of Union Bank of India is to held liable for the several lapse that have transpired in the Bank. Further upon being made aware of these acts, one of the employees of our organisation i.e. Sri. Chandrashekar P, who was working as the Account Superintendent in our organisation was involved in coordinating for necessary documents (bank confirmation letters, Cheque book, RTGS letters, bank statements etc.,) to be procured and to be handed over to the bankers from the organisation, committed suicide by naming the Managing Director, Accounts officer and the Chief manager in the suicide note. It is pertinent to note that the concerned officer i.e., Sri Chandrashekhar P was involved in sending out bank confirmation letter to various banks where our organisation has held the accounts to assert the bank balance had failed to send out the letters to Union Bank of India, MG Road Branch Bengaluru every month to ascertain the monthly balance.

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Upon discovery of these fraudulent activities, our organisation took immediate steps:

a. On 23rd May 2024 we addressed a letter to the Chief Manager highlighting the various illegalities that had transpired in their bank, immediately a sum of Rs.5 Crore was deposited into our account which came to be informed to us by the bank officials on the same date we requested into provide the banks CCTV footage of the bank, which has not been received till data. (Document no.7)

b. On 27th May 2024, we addressed a letter to the Deputy General Manager (East) Union Bank of India, Bengaluru to ensure all the amounts are redeposited into our account immediately. (Document no.8)

Further the bank itself has failed to take the precautionary measures while the funds are being held in their bank and the top management of Union Bank of India is to held liable for the several lapse that have transpired in their banking system. Wherein they have failed to verify the account details, the signatures on the cheques, the same amounts to sheer lapses on part of Union Bank of India before the funds are disbursed from the account held in Union Bank of India, MG Road Branch, Bengaluru, The ongoing fraudulent activities and oversight indicate a systemic failure within the Union Bank of India, necessitating a comprehensive investigation into the involvement and negligence of the top management which includes the Managing Director, Chief Executive Office and Executive Directors of Union Bank of India, namely i.e., Ms. A.Manimekhalai, MD & CEO, Union Bank of India. Sri. Nitesh Ranjan, Sri Ramasubramanium, Shri. Sanjay Rudra, Shri. Pankaj Dwivedi, the Executive Directors.

It is appalling to the organisation to be made aware of such illegal acts at such related stage, that without the physical presence of any of the officers of the organisation, without physical verification with the Managing Director of the Accounts officers such huge

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loans amounts and overdrafts facility have been created by a nationalised bank. Given the blatant illegal acts committed by the top management bank officials, we request immediate action against Ms. A. Manimekhalal MD & CEO Union Bank of India Sri NItesh Ranjan, Sri Ramasubramanium, Sri Sanjay Rudra, Sri Pankaj Dwivedi, the Executive Directors, Mrs. Suchishitha Raul, the Chief Manager of Union Bank of India. MG road Branch, Bengaluru and other involved parties.

We urge you to conduct a thorough investigation, hold the responsible top management of Union Bank of India, officers at the Union Bank of India, MG Road Branch accountable, and initiate legal proceedings under relevant sections of the Indian Penal Code, including Sections 420 against the top management, bank officials for adopting fraudulent means to induce unauthorised transfer and disbursement of funds and causing loss to the government by failing to follow the banking norms. section 467 for creating forged documents, including authorization letters and boards resolution, forgery of valuable security, section 468 for creating documents with the intention to deceive and cheat our organisation and leading to significant financial loss. section 471 since the bank officials used forged documents as genuine, knowing them to be false, Section 409 for committing criminal breach of trust by misappropriating the funds and other provisions of law."

(Emphasis added)

The concatenation of events discloses a conspiracy of staggering proportions. The complaint supra narrates how funds meant for the amelioration of the scheduled tribes were siphoned off into shadowy accounts. Most of the people

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who are now drawn as accused were not drawn as accused at that time. The accused were only 6 people who are officials of the Bank. Pursuant to registration of crime, the Police began to conduct investigation. The conduct of investigation leads to several arrests being made who were not named in the FIR. One such person was the petitioner. It is here the petitioner is brought into the vortex of crime. The petitioner is a resident of Hyderabad. The Crime Investigation Department armed with a search and seizure warrant, search the residence of the petitioner at Hyderabad, in a nocturnal operation stretching into dawn. The sleuths unearthed an astonishing Rs.8 crores in cash and about 15 kilograms of gold. Immediately after completion of counting, the petitioner was produced before the jurisdictional Magistrate seeking of a transit warrant. On the ground that the petitioner is not an accused, the transit warrant so sought at the hands of the jurisdictional Magistrate at Hyderabad comes to returned. The prosecution had no choice but to travel to jurisdictional Court at Bengaluru and take further steps in the matter. They travelled all night to come to Bengaluru, under took medical examination of the petitioner as is required in law and

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produced him before the jurisdictional Magistrate. The jurisdictional Magistrate grants police custody on 12-06-2024.

12. The police conduct investigation, draw the petitioner as accused No.1 and file a charge sheet against several persons. The allegation against the petitioner runs into 10 pages. It reads as follows:

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20

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50,00,000/-, Pittala srinivas: 25,00,000/-, Paratopia E-Commeree Pvt ltd.,: 1,50,00,000/-, PK enterprises: 50,00,000/-, Shourya Globals: 10,00,000/-, Battala sravana Kumari: 5,00,000/-, Battala vijay Kumar: 5,00,000/-, Nirmal Kumar lakshmkanth: 35,00,000/-, Chahath Production: 15,00,000/-, Siddi Jewellers: 37,00,011/-, Happiest Minds Technologies Limited: 22,99,792/-, Meruva Srilatha. 20,00,000/-, Pifums Management P Ltd: 2,00,00,000/-, Rathnakumari Kona: 25,00,000/-, Srimant Pirumala Gudimell:

25,00,000/-, Suveenaaleti: 2,80,000/- Venkatarao Kona:12,00,000/- gÀªÀgÀÄUÀ½UÉ ªÀÄvÀÄÛ ¥sÀ̧ ïÖ €ೈ$ಾ…l ೇ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಇತರ gಾ2ೆಗE)ೆ internal transactions ªÀÄÆ®PÀ ªÀ)ಾ(ವtೆ ಆ ರುವ†ದು 4ಾ#ಂ= !ಾgಾQಗEಂದ ದೃಢಪ9\ದು, ಸದ ªÀåªÀºÀgÀuÉUÀ¼À°è "ಆ ೋ -9 ªÀÄvÀÄÛ DgÉÆæ-1 gÀªÀjUÉ ¸ÀA§A¢ü¹zÀ ªÀ»ªÁlÄUÀ¼À°è ºÀtªÀ£ÀÄß ªÀUÁð¬Ä¹, CzÀ£ÀÄß £ÀUÀ¢ÃPÀj¹PÉÆAqÀÄ DgÉÆæ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಯ ಮೂಲಕ ಆ ೋ-1 ತನ ಸTಂತ ¯Á s̈ÀPÁÌV ¥ÀqÉzÀÄPÉÆAqÀÄ ªÁ°äÃQ :ಗಮದ Œೇವx ಹಣವನು ದುರುಪೕ XೊಳOPವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ದು, ಮತು7 ಸಂWೆrಯ ೆಸ ನ

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21

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22

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ದು)ಾ( ಾN, Šಾಸ £ÀA:53, 1234, ೊಸೂರು Žೕl ೋ}. ಮ;Mಾಳ, F.ಸಂ.9048903241 ಎಂದು ನಕ nಾ À̧ȶ׹ À̧zÀj ªÁå¥ÁgÀ À̧A Ȩ́ÜAiÀÄ ºÉ À̧j£À°è ¥sÀ̧ ïÖ ¥sÉÊ£Á£ïì PÉærmï PÉÆÃ-D¥ÀgÉÃnêï Ȩ́Æ Ȩ́ÊnAiÀÄ «dAiÀĪÁqÀ ±ÁSÉAiÀÄ°è 0005010 055200010 £ÀAªÀgï £À ZÁ°Û SÁvÉAiÀÄ£ÀÄß ¥ÁægÀA©ü¹ ¢£ÁAPÀ.07.03.2024 gÀAzÀÄ gÀÆ.4,53,15,000/- ಗಳನು ವ)ಾ(iX ನಂತರ À̧zÀj CPËAmï¤AzÀ A1 Top Up Services 10,00,000/- Accord Business Services : 47,61,000/- Aithagoni Vasu Gowda: 5,00,000/-, Abhishekh reddy 4,00,000/- Battala sravana Kumari :10,00,000/-, Battala Vikjaya Kumara:

4,00,000/-, Bomma Anil Kumar Reddy: 7,50,000/-, Chaganti surendra Reddy: 1,00,00,000/-, Chandra Mohan: 5,00,000/-, Dama Jyothi: 5,00,000/-, Deepak Kumar: 22,00,00,000/-

Gallappalli kishore Kumar Reddy: 40,00,000/-, Gundala Ravi:

2,50,000/-, Guntur Goutham: 15,00,000/-, HGS Infracon:

90,00,000/-, Jagadeesha: 5,00,000/-, K Naveen Kumar Reddy:

10,00,000/-, K. Ravi: 6,00,000/-, KGR Rigs and Mines: 9,00,000/-, Kovoor Jayachandra Reddy: 15,00,000/-, Krishnappa: 5,00,000/-, Lakshmi: 25,00,000/-, Chandramohan M: 5,00,000/-, Mahaveer Impe 1,00,00,000/-, Valmiki Nigama: 71,75,000/-, Mukhtapuram Lokavardhan: 5,00,000/-, Nirmala: 4,00,000/-, Obedient Trading:

1,89,00,000/-, P. Venkatarao: 5,00,000/-, Akkeeru Venkatareddy:

6,50,000/-, Pradeep Rao: 5,00,000/-, Puri Mahesh Kumar 2,90,000/-, Ram Karthik Projects 2,38,00,000/-, Ravi Kumar kukkadapu: 5,00,000/-, Shobha K: 4,00,000/-, Siddi Jewellers:

77,85,003/-, Sony Techno 10,00,000/-, Soujanya H.E: 10,00,000/- , Sri Peddamma Thali Wines: 20,00,000/-, Sri Venkatalakshmi Borewell: 10,00,00/-, Srihitha Shopping Services; 50,00,000/-, Srihitha Shopping services LTD FF: 4,20,00,000/-, Uthi Poojitha:

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ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಜಯMಾಡ pಾgೆಯ

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ನಂಬb ಾ 7 gಾ2ೆಯನು >ಾರಂ]X *$ಾಂಕ.07.03.2024 ರಂದು ರೂ. 5,46,85,000/- ಗಳನು ವ)ಾ(iX. ನಂತರ ಸದ ಅೌಂƒ:ಂದ Chikas Enterprises: 90,00,000/- , Srinivas Rao: 10,00,000/-Battala Savithramma: 20,00,000/-, Battala sravana kumari:10,00,000/-, Battala Titupathaiah:

30,00,000/-, Battala Vijaya Kumara: 5,00,000/-, Brahmareddy:

9,90,000/- Rajeshwar Reddy: 3,93,750/-, Chaithanya Bennehalli:

7,54,600/, Coastal Trading: 1,89,00,000/-, Deepak Kumar:

1,00,00,000/-, E Nageshwar Rao: 31,00,000/-, Pravin Kumar reddy: 3,02,600/-, Gopikrishna: 1,70,000/- Gubala Amaranath 10,00,000/-, Gubala gangadhara; 10,00,000/-, Happiest Minds technologies: 30,00,000/- Gudapathi sandeep Kumar: 1,50,000/-, Jagadeesh: 5,00,000/-, Jasmine Khan: 1,96,000/-, Raghav Reddy:

3,15,000/-, Krishnappa: 5,00,000/-, Valmiki Nigama:

2,00,00,000/- (Return amount) Medicare Medical & Gen:

3,00,000/-, Mudra drilling Equipements: 30,00,000/-, Mukhthapuram Gopala: Makhthapur Nokavardhan: 15,00,000/- Nalla Vikas reddy: 25,00,000/-, PIFUMS Management Pvt. Ltd 2,00,02,000/-, Pittala Srinivas; 43,00,000/-, Pradeep Mohan:

1,40,150/-, Prasanna Kumar S: 92,500/-,Raghavendra R:

1,24,400/-, Ram Karthik projeets: 2,20,00,000/-, Sangam Soujanya: 1,43,800/-, Sandeep Kumar Paladi: 2,61,500/-, Serena vivek kanthi mohan: 5,00,000/-, Sobha K: 10,00,000/-, Sham enterprises: 54,500/-, Siddi Jewellers: 80,00.501/-. Sridevi constructions: 98,000/-, Srihitha Shopping Services: 90,00,000/-, Sumith Cowman: 5,00,000/-, V6 Business Solutions: 6,00,000/, Venkataramana Mukhthapura: 15,00,000/-, Soujanya Ram:

2,22,000/-, Zellliant Trading and consulting: 4,91,00,000/-ರವರುಗE)ೆ ಮತು7 ಫB\ €ೈ$ಾ…l ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಇತರ gಾ2ೆಗE)ೆ internal transactions ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾಟುಗಳ ಆ ೋ-1

ಸತ#$ಾ ಾಯಣ ವ'ಾ( @ ಲ-./:)ೆ ಸಂಬಂfXದ ವ~Mಾಟುಗಳ

ಹಣವನು ಅಕಮMಾ

ವ)ಾ(iX. Mಾ [K :ಗಮದ Œೇವx ಹಣವನು ದುರುಪೕ XೊಳOPವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ಅಕಮ ಾಭಗEXರು2ಾ7$ೆ.

24

ಅ!ೇ *ನ *$ಾಂಕ: 07.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ( @ ಲ-.ಣ ರವರ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 5,01,50.000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ WಾT*ೕನದ ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ Manhu

Enterprises ಎನುವ ಸಂWೆrಯ ೆಸ ನ

gಾ2ೆ ಸಂgೆ#: 00015010055200005 ನು 2ೆ ೆXದ

gಾ2ೆ)ೆ ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯು ಎಂ.ಸು ೇ‘ ಕು'ಾb F.ಸಂ.8970185684 ಎಂಬುವ ಾ ದು, ಆ ೋತರು ಸದ ಸಂWೆrಯ ೆಸರನು ಬಳXೊಂಡು ಮತು7 Šಾಸದ

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ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಜಯMಾಡ pಾgೆಯ

00015010055200005

ನಂಬb£À ಾ 7 gಾ2ೆ)ೆ *$ಾಂಕ.07.03.2024 ರಂದು ರೂ. 5,01,50,000/- ಗಳನು ವ)ಾ(iX. ನಂತರ ಸದ ಅೌಂƒ:ಂದ Accord Business services :

3,01,48,000/-, Happiest Minds and technologies Ltd.,:

2,00,00,000/-, Siddi jewelers: 31,00,017/- gÀªÀgÀÄUÀ½UÉ ಮತು7 ಫB\ €ೈ$ಾ…l ೇ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಇತರ gಾ2ೆಗE)ೆ internal transactions ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾಟುಗಳ

ಆ ೋ-1 ಸತ# $ಾ ಾಯಣ ವ'ಾ( @

ಲ-.ಣ:)ೆ ಸಂಬಂfXದ ವ~MಾಟುಗE)ೆ ಹಣವನು ವ)ಾ(iX. ಅದನು ನಗ*ೕಕ Xೊಂಡು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಯ ಮೂಲಕ ಆ ೋ-1 ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ Œೇವಣ ಹಣವನು ದುರುಪೕ XೊಳOPವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ಅಕಮ ಾಭಗEXರು2ಾ7$ೆ.

ಅ!ೇ *ನ *$ಾಂಕ: 07.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ( @ ಲ-./ ನ ಸೂಚ$ೆಯಂ2ೆ ಯೂ:ಯl 4ಾ#ಂ= ಆm ಇಂ;nಾ, ಎಂ._. ರWೆ7 pಾgೆಯ ರುವ

:ಗಮದ gಾ2ೆiಂದ ರೂ. 4,98,50,000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ WಾT*ೕನದ

ರುವ ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9 gಾ2ೆ ಸಂgೆ#:

00015010055200006 ಯನು ೊಂ*ರುವ Y M Enterprises ಎನುವ ಸಂWೆr gಾ2ೆ)ೆ ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯು Fೕಹl ಎಂ. F.ಸಂ.8147949148 ಎಂಬು!ಾ ದು, ಆ ೋತರು ಸದ ಸಂW rೆಯ ೆಸರು ಮತು7 Šಾಸದ

ೇWಾ:. ಸುzಾತ,

Šಾಸ ನಂ. ನಂ.39. zೋ ಾೋ:, 3$ೇ ಾB, ಅಣಯ#ಮc ಮಂ*ರ, ಮ;Mಾಳ, 4ೆಂಗಳ6ರು-68 F.ಸಂ. 7080300495 ಎಂಬುದನು ನಕ !ಾಖಾQnಾ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂW rೆಯ ೆಸ ನ

ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ

ಜಯMಾಡ pಾgೆಯ

00015010055200006 ನಂಬbನ ಾ 7 gಾ2ೆಯನು >ಾರಂ]X

*$ಾಂಕ.07.03.2024 ರಂದು ರೂ. 4,98,50,000/- UÀ¼À£ÀÄß ªÀUÁð¬Ä¹, £ÀAvÀgÀ ¸ÀzÀj

25

CPËAmï¤AzÀ PIFUMS management Pvt. Ltd.: 4,98,48,000/-, Siddi Jewelles: 30,99,929 gÀªÀgÀÄUÀ½UÉ ªÀÄvÀÄÛ ¥sÀ¸ïÖ ¥sÉÊ£Áì£ï PÉærmï PÉÆÃ-D¥ÀgÉÃnªï WೊWೈ9ಯ ಇತರ gಾ2ೆಗE)ೆ internal transactions DVgÀĪÀÅzÀÄ ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾಟುಗಳ

ಆ ೋ-1 ರವ )ೆ ಸಂಬಂfXದ ವ~MಾಟುUÀ¼À°è ºÀtªÀ£ÀÄß

ªÀUÁð¬Ä¹, CzÀ£ÀÄß £ÀUÀ¢ÃPÀj¹PÉÆAqÀÄ ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಯ ಮೂಲPÀ ಆ ೋ-1 vÀ£Àß À̧éAvÀ ¯Á¨sÀPÁÌV ¥ÀqÉzÀÄPÉÆAqÀÄ ªÁ°äÃQ :ಗಮದ Œೇವxಹಣವನು ದುರುಪೕ XPÉƼÀÄîªÀ ªÀÄÆ®PÀ ªÀAZÀ£É J¸ÀV CPÀæªÀÄ ¯Á s̈ÀUÀ½¹gÀÄvÁÛ£É. *$ಾಂಕ: 11.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ( ಮತು7 ಆ ೋ- 11 $ಾ)ೇಶTರ ಾN, ಆ ೋ-12 $ೆಕUಂ9 $ಾಗ ಾVರ zೊ2ೆ ಒಳಸಂಚು ನaೆX, ಆ ಮೂಲಕ ಯೂ:— 4ಾ#ಂ= ಆm ಇಂ;nಾ ಎಂ._ ೋ} pಾgೆiಂದ ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ( ರವರ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 5,12,50,000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ WಾTfೕನದ

ರುವ ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9 gಾ2ೆ ಸಂgೆ#:

00015010145200195 ಯನು ೊಂ*ರುವ Volta Technology Solutions ಎನುವ ಸಂWೆr gಾ2ೆ)ೆ ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯು ಸನ@ zೆ ೕ$ಾ <ಾಂ ˜ ೇ ಾ F.ಸಂ.9449038973 ಎಂಬ ೆಸ ನ

ದು, ಆ ೋತರು ಸದ ಸಂW rೆಯ ೆಸರು ಮತು7

Šಾಸದ

ಜಗಂಸುfೕb ೆ;, Šಾಸ ನಂ. 77. $ೆಲಮಹ;, 10$ೇ ಾB, 20 ಮುಖ#ರWೆ7, ಗಂ)ೋQ ಸಕ(@ ಹQ7ರ, ‰.9.ಎಂ. 1$ೇ ಹಂತ, 4ೆಂಗಳ6ರು-68 F.ಸಂ. 7080500819 ಎಂದು ನಕ !ಾಖಾQnಾ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂWೆrಯ ೆಸ ನ

ಫB\ €ೈ$ಾl…

ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಜಯMಾಡ pಾgೆಯ

00015010145200195

ನಂಬb ಾ 7 gಾ2ೆಯನು >ಾರಂ]X *$ಾಂಕ.11.03.2024 ರಂದು ರೂ. 5,12,50,000/- ಗಳನು ವ)ಾ(iX, ನಂತರ ಸದ ಅೌಂƒ:ಂದ Accord Business services:

2,00,00,000/-, Happiest Minds Technologies Limited:

2,12,48,000/-, Zeliant Training And Consulting Services:

1,00,00,000/-, Siddhi Jewellers: 35,00,013/- gÀªÀgÀÄUÀ½UÉ ಮತು7 ಫB\ €ೈ$ಾ…l ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಇತರ gಾ2ೆಗE)ೆ internal transactions ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾಟುಗಳ

ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ( @

ಲ-.ಣ:)ೆ ಸಂಬಂfXದ ವ~Mಾಟುಗಳ

ಹಣವನು ವ)ಾ(iX, ಅದನು ನಗ*ೕಕ Xೊಂಡು

ಆ ೋ-1 ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ

ರುವ ಪ Lಷ\ ಪಂಗಡದ

Œೇವx ಹಣವನು ದುರುಪೕ XೊಳOPವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ಅಕಮ ಾಭಗEXರು2ಾ7$ೆ. ಅ!ೇ *ನ *$ಾಂಕ: 11.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ( @ ಲ-.ಣ ಮತು7 ಆ ೋ-11 $ಾ)ೇಶTರ ಾN, ಆ ೋ-12 $ೆಕUಂ9 $ಾಗ ಾV zೊ2ೆ ಒಳಸಂಚು

26

ನaೆX. ಆ ಮೂಲಕ ಯೂ:— 4ಾ#ಂ= ಆm ಇಂ;nಾ ಎಂ._ ೋ} pಾgೆiಂದ ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ(ನ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 4,47,50,000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ WಾT*ೕನದ

ರುವ ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN

WೊWೈ9 gಾ2ೆ ಸಂgೆ#: 00015010055200011 ಯನು ೊಂ*ರುವ NITHYA SECURITY SERVICES ಎನುವ ಸಂW rೆ gಾ2ೆ)ೆ ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯು ಎ.Lೕ:Mಾಸ F.ಸಂ.9535234330 ಎಂಬ ೆಸ ನ

ದು, ಆ ೋತರು ಸದ

ಸಂWೆrಯನು ಅ!ೇ ೆಸರು ಮತು7 Šಾಸದ

$ಾgÀéಸು ೇ‘ Šಾಸ ನಂ. 3/7-3, 2$ೇ ಮಹ;,

3$ೇ ಅಡ ರWೆ7, ೊಸೂರು ಮುಖ#ರW 7ೆ, ಮ;Mಾಳ 4ೆಂಗಳ6ರು-68 F.ಸಂ.7080200363 ಎಂದು ನಕ !ಾಖೆnಾ ಸೃZ\X, ಸದ ªÁå¥ÁgÀ ಸಂWೆrಯ ೆಸ ನ ಫB\ €ೈ$ಾl… ೆ;ƒ

ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ೈದ ಾ4ಾ5 pಾgೆಯ

00015010055200011 ನಂಬb

ಾ 7 gಾ2ೆಯನು >ಾರಂ]X *$ಾಂಕ.11.03.2024 ರಂದು ರೂ. 4,47,50,000/- ಗಳನು ವ)ಾ(iX, ನಂತರ ಸದ ಅೌಂƒ:ಂದ Happiest Minds Technologies Limited 4,47,48,000/- gÀªÀ )ೆ ಮತು7 ಫB\ €ೈ$ಾ…l ೇ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಇತರ gಾ2ೆಗE)ೆ 8ಾರತ internal transactions ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾಟುಗಳ

ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ªÀªÀÄð @ ®PÀëöät ರವ )ೆ ಸಂಬಂfXದ ವ~Mಾಟುಗಳ

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ಸತ#$ಾ ಾಯಣ ಇಟಾ ಯ ಮೂಲಕ ಆ ೋ-1 ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ Œೇವxಹಣವನು ದುರುಪೕ XೊಳOPವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ಅಕಮ ಾಭಗEXರು2ಾ7$ೆ.

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*$ಾಂಕ: 30.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ( @ ಲ-./ನ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 4,55,00,000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ WಾT*ೕನದ

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27

10145200202 ಯನು ೊಂ*ರುವ System and Service Company ಎನುವ ಸಂWೆr gಾ2ೆ)ೆ ಯೂ:ಯl 4ಾ#ಂ= ಆm ಇಂ;nಾ ಎಂ._. ೋ} pಾgೆಯ

2ೆ ೆಯಾದ ಓ.;

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Fಹಮc5 ಮಹ2ಾd ಆಲಂ Šಾಸ ನಂ.5. 1$ೇ ”

ೕb, 1$ೇ ಮುಖ#ರWೆ7,

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€ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಜಯMಾಡ pಾgೆಯ 00015010145200202 ನಂಬb£À ಾ 7 gಾ2ೆಯನು >ಾರಂ]X *$ಾಂಕ.30.03.2024 ರಂದು ರೂ. 4,55,00,000/- ಗಳನು ವ)ಾ(iX, ನಂತರ ಸದ ಅೌಂƒ:ಂದ Happiest Minds Technologies Limited 4,54,97,250/- ರವ )ೆ ಮತು7 ಫB\ €ೈ$ಾ…l ೇ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ಇತರ gಾ2ೆಗE)ೆ internal transactions ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾಟುಗಳ

ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ( @

ಲ-.ಣ ರವ )ೆ ಸಂಬಂfXದ ವ#ವಹರtೆಗಳ

ಹಣವನು ವ)ಾ(iX. ಅದನು ನಗ*ೕಕ Xೊಂಡು

ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ ಪ Lಷ\ ಪಂಗಡದವ )ೆ ?ೕಸ 9\ರುವ Œೇವx ಹಣವನು ದುರುಪೕ Xೊಂಡು ಅಕಮ ಾಭಗEಸುವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ರು2ಾ7$ೆ. ಅ!ೇ *ನ *$ಾಂಕ: 30.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ( @ ಲ-.ಣ£À ಸೂಚ$ೆಯಂ2ೆ ರೂ. 5,07,00,000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ 'ಾ ೕಕತTದ ಫB\€ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9 gಾ2ೆ ಸಂgೆ#:

00015010145200203 ಯನು ೊಂ*ರುವ Ram Enterprises ಎನುವ ಸಂWೆr gಾ2ೆ)ೆ ಯೂ:ಯl 4ಾ#ಂ= ಆm ಇಂ;nಾ ಎಂ._. ೋ} pಾgೆಯ

2ೆ ೆಯಾದ ಓ.; ಅೌಂƒ

ನಂ:034124010000007 ಂದ ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯನು ¥Àj²Ã° À̧̄ ÁV ಅದರ gಾ2ೆ!ಾರ ಜಯಕೃಷ Dgï. F.ಸಂ.9845039402 ಎಂ*ದು, ಆ ೋತರು ಸದ ಸಂWೆrಯನು ಅ!ೇ ೆಸರು ಮತು7 Šಾಸದ

ಕb nಾ :K@ಕು'ಾb

Šಾಸ ನಂ.19/58, $ೆಲಮಹ;, 7$ೇ ಾB, 'ಾಗ; ೋ}, ಮಂಜು$ಾಥನಗರ. 4ೆಂಗಳ6ರು- 560023 F.ಸಂ.9048327961 ಎಂದು ನಕ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂW rೆಯ ೆಸ ನ ಫB\€ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ºÉÊzÀgÁ¨Ázï ±ÁSÉAiÀÄ°è 00015010145200203 ನಂಬb£À ಾ 7 gಾ2ೆಯನು >ಾರಂ]X *$ಾಂಕ 30.03.2024 gÀAzÀÄ gÀÆ.5,07,00,000/- UÀ¼À£ÀÄß ವ)ಾ(iX. ನಂತರ ಸದ ಅೌಂƒ:ಂದ Accord Business Services 5,06,97,250 gÀªÀjUÉ ªÀUÁðªÀuÉ ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ

28

ವ#ವಹರuÉUÀ¼À°è DgÉÆæ-1 gÀªÀjUÉ À̧A§A¢ü¹zÀ ªÀåªÀºÀgÀuÉUÀ¼À°è ಹಣವನು ವ)ಾ(iX. ಅದನು ನಗ*ೕಕ XೊಂqÀÄ DgÉÆæ-3 À̧vÀå$ಾ ಾಯಣ ಇಟಾ ಯ ಮೂಲಕ ಆ ೋ-1 ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ ಪ Lಷ\ ಪಂಗಡದವ )ೆ ?ೕಸ ಟ\ರುವ Œೇವx ಹಣವನು ದುರುಪೕ Xೊಂಡು ಅಕಮ ಾಭಗEಸುವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ರು2ಾ7$ೆ. ಅ!ೇ *ನ *$ಾಂಕ: 30.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ( @ ಲ-./ ನ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 4.84,00,000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ WಾT*ೕನದ

ರುವ ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9 gಾ2ೆ ಸಂgೆ#:

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2ೆ ೆಯಾದ ಓ.; ಅೌಂƒ

ನಂ:034124010000007 ಂದ ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯು zಾ:

zೋWೆ¡ F.ಸಂ.8593870077 ಎಂಬ ೆಸ ನ

ದು, ಆ ೋತರು ಸದ ಸಂWೆrಯ ೆಸರು

ಮತು7 Šಾಸದ

Fಹಮc5 ಆLm ಆ Šಾಸ ನಂ.9/9, 3$ೇ ಮಹ;, 1$ೇ ಮುಖ#ರWೆ7,

ಚನಮc 4ಾ

=. ಮ;Mಾಳ, 'ಾರುQನಗರ, 4ೆಂಗಳ6ರು-68 F.ಸಂ.8009300792 ಎಂದು ನಕ !ಾಖೆnಾ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂWೆrಯ ೆಸ ನ

ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-

ಅಪ ೇ9ೕN WೊWೈ9ಯ ೈದ ಾ4ಾ5 pಾgೆಯ

00015010145200204 ನಂಬbನ ಾ 7

gಾ2ೆಯನು >ಾರಂ]X *$ಾಂಕ.30.03.2024 ರಂದು ರೂ. 4,84,00,000/- ಗಳನು ವ)ಾ(iX. ನಂತರ ಸದ ಅೌಂƒ:ಂದ Happiest Minds Technologies Limited : 4,83,97,250/- gಾ2ೆ)ೆ ವ)ಾ(ವtೆ ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ#ವಹರtೆಗಳ ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ(@ ಲ-.ಣ :)ೆ ಸಂಬಂfXದ ವ~Mಾಟುಗಳ

ಹಣವನು

ವ)ಾ(iX. ಅದನು ನಗ*ೕಕ Xೊಂಡು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಯ ಮೂಲಕ ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ(@ ಲ-.ಣ ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ ಪ Lಷ\ ಪಂಗಡದವ )ೆ ?ೕಸ 9\ರುವ Œೇವx ಹಣವನು ದುರುಪೕ Xೊಂಡು ಅಕಮ ಾಭಗEಸುವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ರು2ಾ7$ೆ.

ಅ!ೇ *ನ *$ಾಂಕ: 30.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ(@ ಲ-.ಣನ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 5.15,00,000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ 'ಾ ೕಕತTದ ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9 gಾ2ೆ ಸಂgೆ#:

00015010145200205 ಯನು ೊಂ*ರುವ SWAP Design Pvt Ltd ಎನುವ ಸಂWೆr gಾ2ೆ)ೆ ಯೂ:ಯl 4ಾ#ಂ= ಆm ಇಂ;nಾ ಎಂ._. ೋ} pಾgೆಯ

2ೆ ೆಯಾದ ಕ$ಾ(ಟಕ

ಮಹZ( Mಾ [K :ಗಮದ ೆಸ ನ

ಓ.; ಅೌಂƒ ನಂ:034124010000007 ಂದ

ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯನು ಪ Lೕ ಸಾ ಅದರ gಾ2ೆ!ಾರ

29

ತುಂ4ಾಲಂ ೕರWಾT? ತಂಡ ಚಕವQ( F.ಸಂ.9739158880 ಎಂ*ದು, ಆ ೋತರು ಸದ ಸಂWೆrಯನು ಅ!ೇ ೆಸರು ಮತು7 Šಾಸದ

Fಹಮc5 ಆLm Šಾಸ ನಂ-‰, 310,

ಎB.ಎB. .ಆb ಹಬ(l ¢

ೕ ಾ. ೈ2ೋಟ, Mೈƒ ˜ೕ@, 4ೆಂಗಳ6ರು-56,

F.ಸಂ.8009300326 ಎಂದು ನಕ nಾ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂWೆrಯ ೆಸ ನ ಫWೆ\“ೖ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN Ȩ́ÆWೈ9ಯ, ೈದ ಾ4ಾ5 pಾgೆಯ 00015010145200205 ನಂಬbನ ಾ 7 gಾ2ೆಯನು >ಾರಂ]X ¢£ÁAಕ 30.03.2024 ರಂದು ರೂ. 5.15.00.000/- ಗಳನು ವ)ಾ(iX. ನಂತರ ಸದ ಅೌಂƒ:ಂದ Accord Business Services: 5,14,97,250 ರವ )ೆ ವ)ಾ(ವtೆ ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ#ವಹರtೆಗಳ

ಆ ೋ-1 ರವ )ೆ ಸಂಬಂfXದ ವ#ವಹರtೆಗಳ

ಹಣವನು ವ)ಾ(iX,

ಅದನು ನಗ*ೕಕ Xೊಂಡು ಆ ೋ-3 ¸ÀvÀå£ÁgÁAiÀÄt ElPÁjAiÀÄ ªÀÄÆ®PÀ DgÉÆæ-1 ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K ¤UÀªÀÄzÀ ಪ Lಷ\ ಪಂಗಡದವ )ೆ ?ೕಸ 9\ರುವ Œೇವx ಹಣವನು ದುರುಪೕ Xೊಂಡು ಅಕಮ ಾಶಗEಸುವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ರು2ಾ7$ೆ. ಅ!ೇ *ನ *$ಾಂಕ: 30.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ( @ ಲ-./ನ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 4,42,00,000/- ಗಳನು' ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ 'ಾ ೕಕತTದ ಫB\€ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9 gಾ2ೆ ಸಂgೆ#:

00015010145200206 ಯನು ೊಂ*ರುವ G.N.Industries ಎನುವ ಸಂW rೆ gಾ2ೆ)ೆ ಯೂ:ಯl 4ಾ#ಂ= ಆm ಇಂ;nಾ ಎಂ._. ೋ} pಾgೆಯ

2ೆ ೆಯಾದ ಕ$ಾ(ಟಕ ಮಹZ(

Mಾ [K :ಗಮದ ೆಸ ನ

ಓ.; ಅೌಂƒ ನಂ:034124010000007 ಂದ

ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯನು ಪ Lೕ ಸಾ ಅದರ 'ಾ ೕಕ ನ ೕl ಗುರು ಾV F.ಸಂ.9845030183 ಎಂ*ದು, ಆ ೋತರು ಸದ ಸಂW rೆಯನು ಅ!ೇ ೆಸರು ಮತು7 Šಾಸದ

ಅಹಮc5 4ೇ` Šಾಸ ನಂ:36. $ೆಲ ಮಹ;, 6$ೇ ಾB, >ೈ¡ೈl ಸ ೕ(B ರW 7ೆ. zೈl !ೇMಾಲಯ, ೋಲ

ರ>ಾಳ#, ಜಯನಗರ, 4ೆಂಗಳ6ರು-40.

F.ಸಂ.8009300359 ಎಂದು ನಕ nಾ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂWೆrಯ ೆಸ ನ ಫWೆ\“ೖ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ೈದ ಾ4ಾ5 pಾgೆಯ 00015010145200206 ನಂಬbನ ಾ 7 gಾ2ೆಯನು >ಾರಂ]X *$ಾಂಕ.30.03.2024 ರಂದು ರೂ. 4,42,00,000/- ಗಳನು ವ)ಾ(iX, ನಂತರ ಸದ ಅೌಂƒ:ಂದ Saranya Bullions: 2,00,00,000/-, Happiest Minds Technologies Limited:

25,91,090/-, Manhu Enterprises: 31,01,517/-, Nithya Security Services: 33,01,515, Pifums Management P Ltd: 39,00,509/-, Sujal Enterprises: 41,00,500/-, Volta Technology Solutions: 3501513, Zeliant Training And Consulting Services :37,00,511/-ರವ )ೆ ವ)ಾ(ವtೆ ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾಟುಗಳ

ಆ ೋ-1 ರವ )ೆ ಸಂಬಂfXದ

ವ~Mಾಟುಗಳ

ಹಣವನು ವ)ಾ(iX. ಅದನು ನಗ*ೕಕ Xೊಂಡು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ

30

ಇಟಾ ಯ ಮೂಲಕ ಆ ೋ-1 ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ ಪ Lಷ\ ಪಂಗಡದವ )ೆ ?ೕಸ 9\ರುವ Œೇವx ಹಣವನು ದುರುಪೕ Xೊಂಡು ಅಕಮ ಾಭಗEಸುವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ರು2ಾ7$ೆ.

ಅ!ೇ *ನ *$ಾಂಕ: 30.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ( @ ಲ-.ಣನ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 4,56,00,000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ 'ಾ ೕಕತTದ ಫB\€ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9 gಾ2ೆ ಸಂgೆ#:

00015010145200207 ಯನು ೊಂ*ರುವ Novel Security Serviceas pvt Ltd ಎನುವ ಸಂW rೆ gಾ2ೆ)ೆ ಯೂ:ಯl 4ಾ#ಂ= ಆm ಇಂ;nಾ ಎಂ._. ೋ} pಾgೆಯ 2ೆ ೆಯಾದ ಕ$ಾ(ಟಕ ಮಹZ( Mಾ [K :ಗಮದ ೆಸ ನ

ಓ.; ಅೌಂƒ

ನಂ:34124010000007 ಂದ ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯನು ಪ Lೕ ಸಾ ಅದರ 'ಾ ೕಕ ;.ಎB. ಾಘMೇಂದ ಮತು7 LೕಮQ ಆpಾ . F.ಸಂ.9448496654 ಎಂ*ದು, ಆ ೋತರು ಸದ ಸಂWೆrಯನು ಅ!ೇ ೆಸರು ಮತು7 Šಾಸದ

ಇ?2ಾVgಾl Šಾಸ ನಂ: 665/9, 3$ೇ ಾB, 6$ೇ ಮುಖ#ರWೆ7, ಜಯನಗರ, 4ೆಂಗಳ6ರು-40. F.ಸಂ.9005700476 ಎಂದು ನಕ nಾ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂW rೆಯ ೆಸ ನ

ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ೈದ ಾ4ಾ5 pಾgೆಯ 00015010145200207 ನಂಬb£À ಾ 7 gಾ2ೆಯನು >ಾರಂ]X *$ಾಂಕ.30.03.2024 ರಂದು ರೂ. 4,56,00,000/-,UÀ¼À£ÀÄß ªÀUÁð¬Ä¹, £ÀAvÀgÀ À̧zÀj CPËAmï¤AzÀ Coastal Trading: 45,60,000/-, Ganga Bhavani Agencies: 1,00,00,000/-, Happiest Minds Technologies Limited: 48,50,720/-, Obedient Trading: 45,60,000/-, Ramkarthik Projects And I: 90,00,000/-, Siddhi Jewellers: 65,24,495/-, Sujatha N: 10,00,000/-, Y M Enterprises : 31,01,429/- ರವ )ೆ ವ)ಾ(ವtೆ ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾಟುಗಳ

ಆ ೋ-1 ರವ )ೆ ಸಂಬಂfXದ ವ~Mಾಟುಗಳ

ಹಣವನು ವ)ಾ(iX.

ಅದನು ನಗ*ೕಕ Xೊಂಡು ಆ ೋ-1 ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮzÀ ¥Àj²µÀÖ ¥ÀAUÀqÀzÀªÀjUÉ «Äà À̧°nÖgÀĪÀ oÉêÀuÉ ºÀtªÀ£ÀÄß zÀÄgÀÄ¥ÀAiÉÆÃV¹PÉÆAqÀÄ CPÀæªÀÄ ¯Á s̈ÀUÀ½ À̧ĪÀ ªÀÄÆ®PÀ ªÀAZÀ£É J¸ÀVgÀÄvÁÛ£É.

ಅ!ೇ *ನ *$ಾಂಕ:30.03.2024 gÀAzÀÄ DgÉÆæ-1 À̧vÀå£ÁgÁAiÀÄt ವಮ( @ ಲ-.ಣನ À̧ÆZÀ£ÉAiÀÄAvÉ gÀÆ. 5,63,00,000/- UÀ¼À£ÀÄß DgÉÆæ-3 À̧vÀå£ÁgÁAiÀÄt ಇಟಾ ಈತನ 'ಾ ೕಕತTದ ¥sÀ̧ ïÖ ¥sÉÊ£Áì£ï PÉærmï PÉÆÃ-D¥ÀgÉÃnêï Ȩ́Æ Ȩ́Ên SÁvÉ À̧ASÉå:

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2ೆ ೆಯಾದ ಕ$ಾ(ಟಕ ಮಹZ(

Mಾ [K :ಗಮದ ೆಸ ನ

N.r. CPËAmï ನಂ:034124010000007 ಂದ

31

ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ gಾ2ೆಯನು ಪ Lೕ ಸಾ ಅದರ gಾ2ೆ!ಾರ ಾದ LೕಮQ ೇgಾ F.ಸಂ.9739593456 ಎಂ*ದು, ಆ ೋತರು ಸದ ಸಂW rೆಯನು ಅ!ೇ ೆಸರು ಮತು7 Šಾಸದ

ಅಲುವಲ

ಪ8ಾಕರ ೆ; Šಾಸ ನಂ: 168. ಹŠ ೆ ನಂ.301, 8$ೇ

ಮುಖ#ರWೆ7, 1$ೇ ಾB, ಜಯನಗರ, >ೈ¡ೈl ೋ} 4ೆಂಗಳ6ರು-40. F.ಸಂ.8528987770 ಎಂದು ನಕ nಾ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂWೆrಯ ೆಸ ನ ಫB\

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ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ ಪ Lಷ\ ಪಂಗಡದವ )ೆ ?ೕಸ 9\ರುವ Œೇವx ಹಣವನು ದುರುಪೕ Xೊಂಡು ಅಕಮ ಾಭಗEಸುವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ರು2ಾ7$ೆ. ಅ!ೇ *ನ *$ಾಂಕ: 30.03.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ( @

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00015010145200209 ಯನು ೊಂ*ರುವ Grab A Grub Services Pvt Ltd

ಎನುವ ಸಂW rೆ gಾ2ೆ)ೆ ಯೂ:ಯl 4ಾ#ಂ= ಆm ಇಂ;nಾ ಎಂ._. ೋ} pಾgೆಯ

2ೆ ೆಯಾದ ಕ$ಾ(ಟಕ ಮಹZ( Mಾ [K :ಗಮದ ೆಸ ನ

ಓ; ಅೌಂƒ

ನಂ:034124010000007 ಂದ ವ)ಾ(iXರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ, ಸದ gಾ2ೆಯನು

ಪ Lೕ ಸಾ ಅವರ 'ಾ ೕಕ fಗtೇ‘ ಜಗ*ೕ‘ >ಾ9ೕ@ F.ಸಂ.8247007158 ಎಂ*ದು, ಆ ೋತರು ಸದ ಸಂWೆrಯನು ಅ!ೇ ೆಸರು ಮತು7 Šಾಸದ

ಆL‘ ಅನTb >ೈ_ Šಾಸ

ನಂ: 190, <ೆ ಾಂ ಎಂ>ಾ

iŽಂƒ ೌXಂ` WೊWೈ9 ೇಔƒ, 7$ೇ ಾB, 1$ೇ Žೖl,

)ೋ>ಾಲl ೆXaೆಂ:… ಎದುರು, 4ೆಂಗಳ6ರು-23. F.ಸಂ.8009300175 ಎಂದು ನಕ nಾ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂWೆrಯ ೆಸ ನ

ಫB\ €ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN

WೊWೈ9ಯ ೈದ ಾ4ಾ5 pಾgೆಯ

00015010145200209 ನಂಬb ಾ 7 gಾ2ೆಯನು

>ಾರಂ]X *$ಾಂಕ.30.03.2024 ರಂದು ರೂ. 5,88.00,000/- ಗಳನು ವ)ಾ(iX, ನಂತರ ಸರ ಅೌಂƒ:ಂದ Happiest Minds Technologies Limited : 5,87,97,250/- ರವ )ೆ ವ)ಾ(ವtೆ ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾಟುಗಳ

ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ

ವ'ಾ( @ ಲ-.ಣ ಸಂಬಂfXದ ವLMಾಟುಗಳ

ಹಣವನು ವ)ಾ(iX. ಅದನು

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32

ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ ಪ Lಷ\ ಪಂಗಡದವ )ೆ «Äà À̧°nÖgÀĪÀ Œೇವx ಹಣವನು ದುರುಪೕ Xೊಂಡು ಅ=ರಮ ಾಭಗEಸುವ ಮೂಲಕ ವಂಚ$ೆ J À̧VgÀÄvÁÛ£É. ¢£ÁAPÀ 23.04.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ( ಲ-./ ನ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 4,50,01,500/- UÀ¼À£ÀÄß ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ 'ಾ ೕಕತTದ ಫB\ €ೈ$ಾl… ೆ;ƒ PÉÆà D¥ÀgÉÃnêï WೊWೈ9 gಾ2ೆ ಸಂgೆ#:

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ಮಹZ( Mಾ [K :ಗಮದ ೆಸ ನ

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B ೆ.)ೌಡ F.ಸಂ.9945847888 ಎಂ*ದು, ಆ ೋತರು ಸದ ಸಂW rೆಯನು ಅ!ೇ ೆಸರು ಮತು7 Šಾಸದ

Fಹಮc5 2ೋ˜= Šಾಸ ನಂ: 618, 2$ೇ ಮಹ;, 8$ೇ

ಮುಖ#ರWೆ7, ‰._.ಎB. ಗ@… ೇ;ೕB ಾWೆ\@ ಹQ7ರ, ಹಂನಗರ, ಜಯನಗರ-560104 F.ಸಂ.9115526432 ಎಂದು ನಕ nಾ ಸೃZ\X. ಸದ Mಾ#>ಾರ ಸಂWೆrಯ ೆಸ ನ ಫB\

€ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ೈದ ಾ4ಾ5 pಾgೆಯ 00015010145200210 ನಂಬb£À ಾ 7 gಾ2ೆಯನು >ಾರಂ]X *$ಾಂಕ.30.03.2024 ರಂದು ರೂ. 4,50,01,500/- UÀ¼À£ÀÄß Rohit Jewellers: 1,49,10,000/, Bytech Solution: 1,50,30,000/-, Barcode Enterprises: 1,56,40,000/- Valmiki Nigama: 1,00,00,000/- gÀªÀjUÉ ªÀUÁðªÀuÉ ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ~Mಾ9ನ

ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ(:)ೆ ವ~Mಾ9ನ

ಹಣವನು

ವ)ಾ(iX. ಅದನು ನಗ*ೕಕ Xೊಂಡು ಆ ೋ-1 ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ ಪ Lಷ\ ಪಂಗಡದವ )ೆ ?ೕಸ 9\ರುವ Œೇವx ಹಣವನು

ದುರುಪೕ Xೊಂಡು ಅಕಮ ಾಭಗEಸುವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ರು2ಾ7$ೆ. *$ಾಂಕ:06.05.2024 ರಂದು ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವಮ( @ ಲ-.ಣ ನ ಸೂಚ$ೆಯಂ2ೆ ರೂ. 5,10,00,000/- ಗಳನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ ಇಟಾ ಈತನ 'ಾ ೕಕತTದ ಫB\€ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9 gಾ2ೆ ಸಂgೆ#:

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Wೊೇ@gಾದ Šಾಸ ನಂ: 213. 6$ೇ ಮುಖ#ರWೆ7, 1$ೇ ಹಂತ, ‰.9.ಎಂ ೇಔƒ,

33

4ೆಂಗಳ6ರು-560029. F.ಸಂ. 7800600838 ಎಂದು ನಕ nಾ ಸೃZ\X, ಸದ Mಾ#>ಾರ ಸಂWೆrಯ ೆಸ ನ

ಫB\€ೈ$ಾl… ೆ;ƒ ೋ-ಅಪ ೇ9ೕN WೊWೈ9ಯ ೈದ ಾ4ಾ5 pಾgೆಯ

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1,56,40,000/-, Sipul Enterprises Limited: 34,65,000/-, Valmiki Nigama : 2,00,00,000/-ರವ )ೆ ವ)ಾ(ವtೆ ಆ ರುವ†ದು ದೃಢಪ9\ರುತ7!ೆ. ಸದ ವ#ವಹರtೆಗಳ

ಆ ೋ-1 ರವ )ೆ ಸಂಬಂfXದ ವ#ವಹರtೆಗಳ

ಹಣವನು ವ)ಾ(iX.

ಅದನು ನಗ*ೕಕ Xೊಂಡು ಮೂಲಕ ಆ ೋ-1 ತನ ಸTಂತ ಾಭಾU ಪaೆದುೊಂಡು Mಾ [K :ಗಮದ ಪ Lಷ\ ಪಂಗಡದವ )ೆ ?ೕಸ 9\ರುವ Œೇವx ಹಣವನು ದುರುಪೕ Xೊಂಡು ಅಕಮ ಾಭಗEಸುವ ಮೂಲಕ ವಂಚ$ೆ ಎಸ ರು2ಾ7$ೆ.

ಸದ ಆ ೋ-1 ಸತ#$ಾ ಾಯಣ ವ'ಾ( @ ಲ-./ನು ಆ ೋ-3 ಸತ#$ಾ ಾಯಣ lPÁj ಮೂಲಕ ಮತು7 ಆ ೋ-9 2ೇಜ ತಮಟಂ ಇವರನು ಉಪೕ Xೊಂಡು ನಕ gಾ2ೆAiÀÄ°è ವ)ಾ(iXೊಂಡ ಹಣವನು ನಗ*ೕಕ X, ಹMಾಲ ವ~Mಾ9ನ ಮುgಾಂತರ 4ೆಂಗಳ6ರು ನUÀgÀzÀ ಯಶವಂತಪ†ರದ ಆ ೋ-2 ಾK Lೕ:Mಾಸನ ಮ$ೆಯ ನಂ.‰-1604, Mೈಷ ನ-ತ ಅ>ಾƒ( ŽAmï, ಯಶವಂತಪ†ರ ೈೆTೕ Wೆ\ೕಷl ಹQ7ರ, ಯಶವಂತಪ†ರ, 4ೆಂಗಳ6ರು-560022, ಅ>ಾƒ(Žಂƒನ >ಾK(AUï À̧ܼÀzÀ°è ªÀÄvÀÄÛ ಆ ೋ-5 ಪದc$ಾಭ ಈತ:)ೆ ಆ ೋ ಆ ೋ- 11 $ಾ)ೇಶT ಾN ಈತ:)ೆ ನಗದು ರೂಪದ

ಅPÀæªÀÄ ಾ8ಾಂಶದ >ಾಲು ಹಣವನು :ೕ;,

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ವ)ಾ(iಸಾದ ಹಣದ

*$ಾಂಕ: 05.03.2024 ರಂದು Zelliant Trading and

Consulting Service ನ ಅೌಂƒ:ಂದ X* ಜೂ#Mೆಲb gಾ2ೆ)ೆ ರೂ. 37,00.011/-, ಮತು7 ಅ!ೇ *ನ PIFUMS Management Pvt Ltd ಕಂಪ: gಾ2ೆiಂದ X* ಜೂ#Mೆ@…)ೆ ರೂ.39.00,000/- *$ಾಂಕ. 07.03.2024 ರಂದು Accord Business Services gಾ2ೆiಂದ X* gÀÆ. 80.00,501/- ¢£ÁAPÀ: 07.03.2024 gÀAzÀÄ Happiest. Mind technologies Limited ಅೌಂƒ:ಂದ X* ಜೂ#Mೆ@… )ೆ ರೂ. 77,85,003/- *$ಾಂಕ:

07.03.2024 ರಂದು Y M Enterprises ಅೌಂƒ:ಂದ X* ಜೂ#Mೆ@… )ೆ ರೂ. 30,99.929/-: *$ಾಂಕ:11.03.2024 ರಂದು Volta Technology Solutions ಅೌಂƒ :ಂದ X* ಜೂ#Mೆಲgïì)ೆ ರೂ. 35.00.013/-. *$ಾಂಕ: 30.03.2024 ರಂದು Sujal Enterprises ಆೌಂƒ:ಂದ X* ಜೂ#MೆಲB( )ೆ ರೂ. 41,00,007/-, *$ಾಂಕ: 23.04.2024 ರಂದು V6 Business Solutions CPEAmi:ಂದ ೋ~§ ಜೂ#Mೆ@… )ೆ ರೂ.

34

1,49,10,000/-. ಗಳನು ವ)ಾ(iX, ಅದೆU ಪQnಾ {ನದ ‰ಸU§ ಗಳನು ಪaೆದು ಅವ†ಗಳನು ಆ ೋ-2 ಾK Lೕ:Mಾಸ ಾN ಮತು7 ಜೂ#Mೆಲ ಅಂಗ;ಗಳ 'ಾ ೕಕರ ಸಹಾರ*ಂದ ಕಮMಾ 4ೆಂಗಳ6 ನ

ಮತು7 ೈದ ಾ4ಾ5 ನ

ಪaೆದುೊಂಡು ಸTಂತ

ಾಭೋಸrರ ಉಪೕ XೊಳPಲು ತನ WಾTfೕನದ

ದ ಮ$ೆಯ

pೇಕ Xರುವ†!ಾ ರುತ7!ೆ

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ಅಕಮMಾ ವ)ಾ(iXೊಂಡು ಹMಾಲ ರೂಪದ

ಹಣವನು Mಾಪಸು… ಪaೆದುದಲ

!ೆ, {ನದ

‰ಸUvïUÀಳ ರೂಪದ

ಅವ†ಗಳನು ತನ WಾTfೕನೆU ಪaೆದುೊಂಡು ಸಾ( ಸಂW rೆ)ೆ ವಂ{ಸುವ†ದರ ಮೂಲಕ ಅಪ ಾಧ Mೆಸ ರು2ಾ7$ೆ.

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zೊ2ೆ ಸಂಚು ರೂX. ಆತ:)ೆ Mಾ [K :ಗಮದ ನಕ ಗುರುತು {ೕ9ಯನು ಮತು7 ನಕ ಆ|ಾb ಾ}(£ÀÄß ೈದ ಾ4ಾ5 ನ

ತnಾ X. ಆತನನು MಾೆTೕK

:ಗಮದ ಅfಾ ಯಂ2ೆ ನ9ಸುವ ಮೂಲಕ ವಂ{ಸಲು ಸಾಯ 'ಾ; ಆ ೋ-7 ಚಂದFೕಹl zೊ2ೆ *$ಾಂಕ: 30.03.2024 ರಂದು ಯೂ:ಯl 4ಾ#ಂ= ಆm ಇಂ;nಾ ಎಂ._. ರWೆ7 pಾgೆ)ೆ ಕಳO~X, 4ಾ#ಂ= ಅೌಂƒ ಓಪ:ಂ` €ಾರಂ ಅನು ಪaೆದು ಅದರ 2ಾನು

ೈದ ಾ4ಾ5ನ

ಅಪ ಾಧMೆಸಗಲು ಪaೆ*ದ ನಕ Xೕಲುಗಳನು Mಾ [K :ಗಮದ ವ#ವWಾrಪಕ :!ೇ(ಶಕ ಆ ೋ-5 ಪದc$ಾಭ ಮತು7 ೆಾUfಾ ಆ ೋ-6 ಪರಶು ಾಮ ದುಗ(ಣನವರುಗಳ ೆ= ಾŠೆಯ Žೕೆ ಾಕುವ ಸ~ಗಳನು ೋಲುವಂ2ೆ ಸ~ Xೕಲುಗಳನು ತnಾ X. ಸದ Xೕಲುಗಳನು ಮು*X. ಸದ ಅೌಂƒಗEಂದ ಹಣ ವ)ಾ(ವtೆ 'ಾಡುವ ಮೂಲಕ $ೇರMಾ ಾರtÂÃಕತ($ಾಗುವ ಮೂಲಕ ವಂಚ$ೆಯ ಅಪ ಾಧMೆಸ ರು2ಾ7$ೆ. ಮತು7 ಸದ ಹಣವನು ಅಕಮ ಾಭಾU 2ಾನು ನಗದು ಮತು7 {ನದ ರೂಪದ

ಪaೆದುೊಂಡು ಅಕಮ ಾಭ ಗEXರು2ಾ7$ೆ.

ಕಲಂ: 120(‰), 406, 420, 465, 468, 471, L¦¹ jÃvÁå ಅಪ ಾಧMೆಸ ರುವ†ದು ತ:gೆiಂದ ದೃಡಪ9\ರುತ7!ೆ."

A perusal at the summary of the charge sheet narrates vivid details of the alleged offence committed by the petitioner, which makes him the key conspirator. After filing of the charge sheet, the petitioner comes up with a challenge to the arrest on the score that the arrest was illegal on two counts - one non-furnishing of

35

grounds of arrest and the other not being produced before the jurisdictional Magistrate within 24 hours after taking him into custody.

13. The prayer sought by the petitioner in Writ Petition No.14252 of 2025 is as follows:

"Declare that the arrest of the petitioner dated 11.06.2024 in Crime No.118 of 2024 pending before the XXIII Additional City Civil and Sessions Judge and Special Jude (P.C Act) at Bengaluru is illegal and consequently release the petitioner from the judicial custody, forthwith with a direction to the respondent No.3 to release the petitioner herein and further quash the remand order dated 26-06-2024 as per Annexure-F insofar as petitioner is concerned."

(Emphasis supplied) The grounds in the petition in support of the aforesaid prayer is as follows:

"42. The Petitioner was arrested on 11.06.2025 and has since been in judicial custody. The investigation has been concluded, and the final charge sheet has been filed on 05.08.2024. Therefore, no further custodial interrogation is required. The Petitioner is ready and willing to comply with any stringent conditions imposed by this Hon'ble Court to ensure his availability for trial. His continued incarceration, despite completion of investigation, amounts to pre trial punishment, which is contrary to the principles of Article 21 of the Constitution of India.

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43. The Petitioner most humbly submits that as per the investigation record, the entire sum of ₹94.73 Crores, which was allegedly misappropriated from the Karnataka Maharshi Valmiki Scheduled Tribes Development Corporation, has been traced, frozen and recovered from third-party accounts by the Investigating Agency. In view of this development, the principal financial loss alleged against the Petitioners and other accused persons no longer survives, and the purpose of investigation and prosecution stands substantially fulfilled. Hence, continued Incarceration of the Petitioner serves no legal or prosecutorial interest.

44. The Petitioners further submit that all other co-accused persons, including Accused Nos. 3 to 12, who are alleged to have played more direct and operational roles such as presenting forged documents, Impersonating officials, transferring funds, and operating fictitious accounts have already been enlarged on bail by competent courts. The Petitioner, however, remains in custody despite the fact that his alleged role is limited to indirect conspiracy without direct material involvement in execution or misappropriation. In such circumstances, the principle of partly and the right to equality under Article 14 of the Constitution warrant that the Petitioner also be released on bail under similar conditions. Denial of bail to the Petitioner while others stand released would amount to unequal treatment without justification.

45. The petitioner submits that there is a delay in trail thereby violating Article 21 of the constitution of India and in

K.A.Najeeb's case, considering the fact that the accused were in jail for a period of more than five years and there were 276 witnesses left to be examined, the Hon'ble Supreme Court had refused to Interfere with the order granting bail to the accused by the High Court on the ground of delay in trial and long period of incarceration suffered by the accused. in paragraphs 15, 17 & 18 of the said judgment, it has been observed as under:

"15. This Court has clarified in numerous judgments that the liberty guaranteed by Part III of the Constitution would cover within its protective ambit not only due procedure and fairness but also access to justice and a speedy trial. In Supreme Court Legal Aid Committee

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(Representing Undertrial Prisoners) v. Union of India [Supreme Court Legal Aid Committee (Representing Undertrial Prisoners) v. Union of India, (1994) 6 SCC 731, para 15: 1995 SCC (Cri) 39), it was held that undertrials cannot indefinitely be detained pending trial. Ideally, no person ought to suffer adverse consequences of his acts unless the same is established before a neutral arbiter. However, owing to the practicalities of real life where to secure an effective trial and to ameliorate the risk to society in case a potential criminal is left at large pending trial, the courts are tasked with deciding whether an individual ought to be released pending trial or not. Once it is obvious that a timely trial would not be possible and the accused has suffered incarceration for a significant period of time, the courts would ordinarily be obligated to enlarge them on bail.

17. It is thus clear to us that the presence of statutory restrictions like Section 43-D(5) of the UAPA per se does not oust the ability of the constitutional courts to grant bail on grounds of violation of Part III of the Constitution. Indeed, both the restrictions under a statute as well as the powers exercisable under constitutional jurisdiction can be well harmonised. Whereas at commencement of proceedings, the courts are expected to appreciate the legislative policy against grant of bail but the rigours of such provisions will melt down where there is no likelihood of trial being completed within a reasonable time and the period of incarceration already undergone has exceeded a substantial part of the prescribed sentence. Such an approach would safeguard against the possibility of provisions like Section 43-D(5) of the UAPA being used as the sole metric for denial of bail or for wholesale breach of constitutional right to speedy trial.

18. Adverting to the case at hand, we are conscious of the fact that the charges levelled against the respondent are grave and a serious threat to societal harmony. Had it been a case at the threshold, we would have outrightly turned down the respondent's prayer. However, keeping in mind the length of the period spent by him in custody and the unlikelihood of the trial being completed anytime soon, the High Court appears to have been left with no other option except to grant bail. An attempt has been made to strike a balance between the appellant's right to lead evidence of its choice and establish the charges

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beyond any doubt and simultaneously the respondent's rights guaranteed under Part III of our Constitution have been well protected."

46. The Apex Court In case of S Muruga Vs state of Andhra Pradesh in Criminal appeal 1250/2022 case where an incident occurred where the assailants entered the office of the Mayor in Chittor District along with a pistol by wearing mask and trespassed into the Chambers of the Mayor during day time and committed the murder of the Mayor and shot her dead with a point blank range with a pistol. After threatening officials, the assailants escaped from the scene. Charge sheet has already been filed and the trial is going on. The Apex Court held as follows:

"We are troubled by the fact that seven years after the incident the prosecution witnesses have not been examined and the trial is yet to commence. This is completely unacceptable. Time lag creates its own problems in the testimony of the witnesses more so the eye witnesses.

We are however, inclined to grant bail to the appellant considering the role ascribed to the appellant in the charge sheet and the total period spent in custody. Ordered accordingly. This is subject to such conditions that the trial Court may impose. We in addition make it clear that the appellant would be required to be present personally before the trial Court on all dates and would facilitate in the trial. If the trial Court finds that the appellant is endeavouring to delay the trial, or thereafter temper with the evidence, we authorize the trial Court to cancel the bail and put the appellant in custody."

47. The Hon'ble Apex Court in Javed Gulam Nabi Shaikh Vs State of Maharastra & Anr in Criminal Appeal 2787/2024 has held that howsoever serious a crime may be, an accused has a right to speedy trial as enshrined under the Constitution of India. It is also further held as follows:

In the recent decision, Satender Kumar Antil v. Central Bureau of Investigation reported in (2022) 10 SCC 51, prolonged incarceration and inordinate delay engaged the attention of the court, which considered the correct approach towards ball, with respect to several enactments, including Section 37 NDPS Act. The court expressed the opinion that Section 436A (which requires inter alia the accused to be enlarged on ball if the trial

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is not concluded within specified periods) of the Criminal Procedure Code, 1973 would apply: "We do not wish to deal with individual enactments as each special Act has got an objective behind it, followed by the rigour imposed. The general principle governing delay would apply to these categories also. To make it clear, the provision contained in Section 436-A of the Code would apply to the Special Acts also in the absence of any specific provision. For example, the rigour as provided under Section 37 of the NDPS Act would not come in the way in such a case as we are dealing with the liberty of a person. We do feel that more the rigour, the quicker the adjudication ought to be. After all, in these types of cases number of witnesses would be very less and there may not be any justification for prolonging the trial. Perhaps there is a need to comply with the directions of this Court to expedite the process and also a stricter compliance of Section 309 of the Code." Criminals are not born out but made. The human potential in everyone is good and so, never write off any criminal as beyond redemption. This humanist fundamental is often missed when dealing with delinquents, juvenile and adult. Indeed, every saint has a past and every sinner & future. When a crime is committed, a variety of factors is responsible for making the offender commit the crime. Those factors may be social and economic, may be, the result of value erosion or parental neglect, may be, because of the stress of circumstances, or the manifestation of temptations in a milieu of affluence contrasted with indigence or other privations.

If the State or any prosecuting agency including the court concerned has no wherewithal to provide or protect the fundamental right of an accused to have a speedy trial as enshrined under Article 21 of the Constitution then the State or any other prosecuting agency should not oppose the plea for bail on the ground that the crime committed is serious. Article 21 of the Constitution applies irrespective of the nature of the crime.

We may hasten to add that the petitioner is still an accused; not a convict. The over-arching postulate of criminal jurisprudence that an accused is presumed to be innocent until proven guilty cannot be brushed aside lightly, howsoever stringent the penal law may be.

Therefore, the prosecution has violated the very fundamental right of the petitioners enshrined in the constitution of India. The Apex Court has also advocated humanistic approach

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towards accused and under trials keeping in mind the fact that most of the crimes are products of socio-economic circumstances. The Apex Court ordered accused to be released on bail subject to the terms and conditions which the trial court may deem fit to impose.

48. The petitioner humbly submits that the Apex Court Three Judges in SLP No. 8740/2024 granted bail to the accused who was alleged to have committed GST Input fraud amounting to 1032 crores, the apex court held that the petitioner is in custody for nearly 9 months and thereby bail was granted.

49. The Petitioner humbly submits that in light of the Vihaan Kumar Judgement, the arrest of the Petitioners is more particularly in violation of Article 22(1) & 21 of The Constitution of India. The Fundamental Right of the Petitioners is violated, rendering the arrest as illegal. The Petitioners humbly submits that the Respondent Police have failed to communicate grounds of arrest to the Petitioners. The same is in violation of Vihaan Kumar Judgement, passed by the Hon'ble Apex Court in 2025. Therefore, on this ground alone the Petitioners is entitled to be released from Judicial Custody.

50. The Petitioner humbly submits that this Hon'ble Court in the Writ Petition No. 9302/2025, as clearly held that Non- compliance of the Article 22(1) of the Constitution of India i.e. to furnish the Written grounds of arrest to the arrestee is mandatory. Non-compliance of the same vitiates the arrest and any subsequent remand order. Even If the arrest occurred before the Pankaj Bansal and Vihaan 's Case, in other words the judgement of Hon'ble Apex Court is always Retrospective in nature."

On a perusal at the grounds so projected by the petitioner, what would unmistakably emerge is, arrest of the petitioner on 11-06-2024 was illegal, as there was no transit warrant and no grounds of arrest was supplied to the petitioner. It was contended

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that the arrest of the petitioner in particular was in violation of Article 22 of the Constitution of India and reliance upon judgment of the Apex Court in the case of Vihaan Kumar was placed.

14. The coordinate Bench, answering the petition, rejects the same by the following order:

"2. The petitioner being accused No.1 has hatched a conspiracy to knock off the amount which was in the Karnataka Maharshi Valmiki Scheduled Tribes Development Corporation (for short 'Corporation'). As per the averments of the charge sheet, the accused No.1 is stated to have committed misappropriation of funds, by joining hands with others, for a sum of Rs.94,73,08,500/-. Therefore, a case came to be registered against all the accused.

3. The petitioner is before this Court seeking relief on the ground that he was not given the grounds of arrest, which was required to be given as per the findings of the Hon'ble Supreme Court in the case of Vihaan Kumar v. State of Haryana and Another.

4. It is further submitted that the other accused have been released by the Co-ordinate Bench of this Court on the ground that Grounds of arrest was not given to the accused. Making such submissions, learned counsel for the petitioner prays to allow the petition.

5. Per contra, learned High Court Government Pleader for the State vehemently argued the matter by contending inter alia that the petitioner is standing on a different footing than others. He is the mastermind behind the entire scheme, which would indicate that he hatched a conspiracy with others, to knock off the amount lying in

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