KUMARI SHAMSHAD BEGUM vs THE STATE OF KARNATAKA BY
- Court
- Karnataka High Court
- 1 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
R
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 DAY OF JULY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 9571 OF 2026
(482(Cr.PC) / 528(BNSS)-)
BETWEEN:
1.
KUMARI SHAMSHAD BEGUM
AGED ABOUT 48 YEARS,
D/O. M.A.MANSOOR AHMED,
2. SRI. M.A.MANSOOR AHMED
AGED ABOUT 78 YEARS,
S/O. LATE MOHIDEEN,
PETITIONER NOS.1 AND 2 ARE RESIDING AT
NO.1B-09, BLOCK NO.11,
MADIKERI TOWN,
BEHIND KSRTC BUS STAND,
MADIKERI, KODAGU-571 201
ALSO RESIDING AT:
HOUSE NO.2, 2ND FLOOR, 5TH CROSS,
LAKSHMIDEVAMMA BLOCK, GANGANAGAR,
BENGALURU-560 032
…PETITIONERS
Digitally signed
by PADMAVATHI
B K
Location: High
Court of
Karnataka
(BY SRI. M.T. NANAIAH, SENIOR ADVOATE FOR
SMT. RACHITHA NANAIAH M., ADVOCATE)
- 2 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
AND:
1. THE STATE OF KARNATAKA BY
CCB CITY POLICE,
BENGALURU,
REPRESENTED BY ITS
STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001
2. SANGAMESH RACHAIAH VASTRADA
AGED ABOUT 40 YEARS,
S/O. RACHAIAH VASTRADA,
R/AT NO.3449, MALLAMMA NIVASA,
KEERTHI NAGAR, VIJAYAPURA,
KARNATAKA-586 101
…RESPONDENTS
(BY SRI. B.N. JAGADEESHA, SPP-1 FOR R1)
THIS CRL.P. IS FILED U/S 482 CR.PC (FILED U/S 528
BNNS) BY THE ADVOCATE FOR THE PETITIONER PRAYING TO
QUASH THE FIR AND COMPLAINT IN CRIME NO.103/2025
REGISTERED BY THE CCB CITY POLICE BENGALURU /1ST
RESPONDENT POLICE FOR THE OFFENCES P/U/S 506, 34,
120B, 419, 406, 504, 471, 468, 465, 420 OF IPC NOW THE
CASE IS PENDING BEFORE THE HONBLE 1ST ADDL.CMM
BENGALURU.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
- 3 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioners - accused Nos.1 and 2 are before the
Court calling in question the registration of a crime in Crime
No.103/2025 registered for offences punishable under Sections
506, 34, 120B, 419, 406, 504, 471, 468, 465 and 420 of the
IPC.
2. Heard the learned Senior counsel, Sri.M.T. Nanaiah
appearing for the petitioners and the learned Additional SPP-I,
Sri.B.N. Jagadeesha appearing for respondent No.1.
3. Facts adumbrated are as follows:
It is the case of the complainant that the petitioners -
accused Nos.1 and 2 claim to be the leaders of the Congress
Party and are further claiming that they would get jobs in
various departments, allegedly get online payments of
Rs.5,30,00,000/-. The assurance was that they would get the
jobs and the appointment orders, as the case would be. In
furtherance whereof, it transpires that the petitioners create an
email ID for a period of 3 months and secure the presence of
- 4 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
all those persons, who had paid money for the purpose of
training in Kolkatta or other places. The persons who paid
money are said to have appeared at the respective
departments, are allegedly fake and are said to have indulged
in training and then come to know the foul play and began to
demand money. Those persons do not register the complaint,
but the complainant, who has now registered the complaint is
said to have an axe to grind against the present petitioners, as
they have a separate transaction. The transaction is with
regard to dishonour of a certain cheque, which is now
questioned by these petitioners before the competent Court.
The complainant therefore registers the crime by drawing all
these activities of these petitioners into the fulcrum of the
complaint. The complaint becomes a crime in Crime
No.103/2025. The registration of the crime is what has driven
the present petitioners - accused Nos.1 and 2 to the doors of
this Court.
4. Learned Senior counsel, Sri.M.T. Nanaiah appearing
for the petitioners would vehemently contend that not one
person who has been allegedly hoodwinked by these petitioners
- 5 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
has registered the complaint. The complainant is nobody or
does not have any transaction concerning this issue with the
petitioners. Therefore, the crime is registered only to wreak
vengeance or as a counterblast to the proceedings under
Section 138 of the N.I. Act, instituted by the petitioners against
the complainant.
5. Learned SPP-I, Sri. B.N. Jagadeesha, would
however refute the submissions contending that the petitioners
ran a cartel of production of fake appointment orders, creation
of fake email ID, allegedly generating employment, then fake
training centres. It is then, when the complainant sets the
criminal law into motion by registering the crime on
17.11.2025, the prosecution comes to know of all the activities
that the petitioners have undertaken and an amount of
Rs.5,30,00,000/- being received from general public who have
been hoodwinked in desire of getting jobs in various
government departments. Above all, the petitioners claim that
they are Congress party leaders. Learned SPP-I further submits
that the investigation papers would clearly reveal all the
payments being received by these two people from the hands
- 6 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
of those persons who were given those fake appointment
letters or created fake departments, fake email ID and other
activities. He would thus seek dismissal of the petition.
6. I have given my anxious consideration to the
respective submissions made by the learned counsel and have
perused the material on record.
7. The issue at this juncture lies in a narrow compass.
Since the entire issue gets triggered from registration of the
complaint, it is germane to notice the complaint. The complaint
reads as follows:
.
"ರವ ೆ
¥ÉÆð¸ï DAiÀÄÄPÀÛgÀÄ
E£ï¥sÉAnæ gÀ¸ÉÛ
¨ÉAUÀ¼ÀÆgÀÄ - 560 001.
EAzÀ,
¸ÀAUÀªÉÄñÀ-gÁZÀAiÀÄå-ªÀ¸ÀÛçzÀ
£ÀA.449, ªÀÄ®èªÀÄä ¤ªÁ¸À
QÃwð£ÀUÀgÀ, «dAiÀÄ¥ÀÄgÀ-586101.
ªÀiÁ£ÀågÉÃ,
: .
ಷಯ
ಾಂೆ ¸ï ªÀÄÄ ಖಂಡರುಗಳ ಎಂದು ºÉýPÀAqÀÄ ೕಮ ಶಂ ಾ zï ¨ÉÃUÀ ಮ ಾಗೂ ಅವರ
. .
ತಂ!ೆ"ಾದ ಎಂ ಎಂ ಮನೂ$% CºÀªÀÄäzï gÀªÀgÀÄUÀ¼ÀÄ &'ಾವ( )ಾ* ಸ
ಾ,ರದ ಧ ಇ/ಾ0ೆಗಳ12
5,30,00,000/- (
ೆಲಸ
ೊ*ವ4ದುಅ5 ನಂ67 ಸು)ಾರು ಗಳನು8 ಐದು
ೋ: ಮೂವತು;
gÀÆ. ®PÀë
)
gÀÆ. ಗಳ ಅ</ೈ £ï ºÁUÀÆ ನಗದು ರೂಪದ12 ಪ?ೆದು
ೊಂಡು ಬದ1ೆ ಧ ಇ/ಾ0ೆಗಳ12 ಇರುವ
ಹು!ೆBಗಳ ನಕ1 Dೇಮ
ಾ ¥ÀvÀæ ಗಳನು8 ಸೃFG7 ಾಗೂ ಸ
ಾ,ರದ Dೇಮ
ಾ ಆ!ೇಶ ಪತ ಗಳನು8
- . . ,
ಅಭJK,ಗಳ ಇ LೕMಐ * ೆ ಕಳ N7 ನಕ1 ತರOೇ
ೇಂದ ಗಳನು8 ಸೃFG7 ಮೂರು ಂಗಳಗಳ
- 7 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
.
ಾಲ ತರOೇಯನು8 Pೕ* ವಂ&7ರು'ಾ;Qೆ ¸ÀzÀj ವಂಚDೆಯ ಬ ೆS ಪ 87 ಾಗೂ ನಮT ಹಣವನು8
.
ªÁ¥À ಸು$ )ಾಡುವಂ'ೆ
ೇVದB
ೆW ಅXಾಚJ ಶಬBಗVಂದ Oೈದು
ೊ/ೆ Oೆದ
ೆ ಾYರುವ ಬೆS ದೂರು
– -
ಈ LೕಲWಂಡ ಷಯ
ೆW ಸಂಬಂ[7ದಂ'ೆ ಸಂಗLೕಶ Qಾ ವಸ\ದ DzÀAvÀºÀ £Á£ÀÄ ಜಯಪ4ರದ12
. 2023 24, 2023
ವJವ^ಾಯ )ಾ*
ೊಂಡು ಇರು'ೆ;ೕDೆ Dೇ ಇಸ ಜು/ೈ ರಂದು Oೆಂಗಳ_ ನ ^ಾ`
ೋaೆ 12 ಈ Lೕ/ೆ V7ದಂತಹ ಶಂ Oೇಗಂ ಾಗೂ ಅವರ ತಂ!ೆ"ಾದ
¯ï£À ±ÁzÀ
. .
ಎಂ ಎಂ ಮನೂ$%ಅಹಮT ವರು ನನ8ನು8 bೇ:"ಾ5 ಪ ಚಯ )ಾ*
ೊಂಡು
ಾಂೆ
zï gÀ ¸ï
, , .
¸À
ಾ,ರದ12 ನಮೆ ಹಲXಾರು ಸ&ವರು ಾಸಕರು ಸಂಸದರು ಪ ಚಯ ಇ!ಾBQೆಂದು ೇV
ೊಂಡು
ಾಗೂ ಸ
ಾ,ರದ ಧ ಇ/ಾ0ೆಯ ಅ[
ಾಗಳ ತುಂOಾ ಆcಯQಾ5 ತಮT ಬV ಇರುವ4!ಾ5
. ,
ಎಂದು ನಂ67ರು'ಾ;Qೆ CzÀPÉÌ ¥ÀÆgÀPÀªÁV CªÀgÀÄUÀ¼ÀÄ ««zsÀ ಅ[
ಾಗdೆ_ಂeೆ
.
gÁdPÁgÀtÂUÀ¼ÉƪÀÄzÀUÉ 'ೆ ೆ7
ೊಂ*ರುವಂತಹ fೕaೋಗಳನು8 ನನೆ 'ೋ7ರು'ಾ;Qೆ ಶಂ ಾದ
Oೇಗಂ 'ಾನು ಕDಾ,ಟಕ ಪ !ೇಶ
ಾಂೆ ¸ï ¸À h ಯ ಮNdಾ iೕjಾ,ದ ಪ kಾನ
ಾಯ,ದ, ಆ5
, . .
ಾಯ,Pವ,Nಸು;ದದು ಅವರ ತಂ!ೆ"ಾದ ಎಂ ಎಂ ಮನೂ$%ಅಹಮT ವರು
ಾಂೆ lನ ಜಂ:
zï gÀ
.
ಾಯ,ದ, ಆ5ರುವ4!ಾ5 L.r PÁqïðUÀ¼À£ÀÄß E§âgÀÄ 'ೋ 7 ನಂ6
ೆ ಬರುವಂ'ೆ )ಾ*ರು'ಾ;Qೆ
,
ಾಗೂ ಸ
ಾ,ರದ * ಗೂ mದ Dೌಕಯನು8 PೕQಾವ ಇ/ಾ0ೆ ಆQೋಗJ ಇ/ಾ0ೆ ಾಗೂ ಸ)ಾಜ
ಕ/ಾJಣ ಇ/ಾ0ೆಗಳ12 0ಾ1 ಇರುವಂತಹ ಧ ಹು!ೆBಗಳನು8 'ಾವ4 ಹಣವನು8 ಪ?ೆದು ತಮT
.
QಾಜYೕಯ ಪ bಾವವನು8 6ೕ
ೆಲಸ ನನೆ ೇVರು'ಾ;Qೆ ನಂತರ Dಾನು ನನ8 ಊ ೆ Xಾಪ ¸ï
. 9448472444/ 9481237390
ºÉÆÃVgÀÄvÉÛà Dೆ ಆದQೆ ಅವರು ತಮT zÀÆgÀªÁt ¸ÀASÉåUÀ¼ÁzÀ jAzÀ
£À£Àß zÀÆgÀªÁt ¸ÀASÉåAiÀiÁzÀ 9148133352 F £ÀA§jUÉ PÀgÉ ªÀiÁr ¤£ÀUÉ CxÀªÁ ¸ÀA§A¢üPÀjUÉ CxÀªÁ
¤£Àß ¸ÉßûvÀjUÉ ¸ÀPÁðj PÉ®¸ÀzÀ CªÀ±ÀåPÀvÉ EzÀÝgÉ £ÀªÀÄUÉ ºÉý £ÁªÀÅ PÉÆr¹PÉÆqÀÄvÉÛÃªÉ JAzÀÄ ºÀ®ªÁgÀÄ
¨Áj £À£ÀߣÀÄß MvÁ۬ĹzÀgÀÄ. £Á£ÀÄ CªÀgÀ ªÀiÁvÀÄUÀ¼À°è £ÀA©PÉ §gÀ°®è. £Á£ÀÄ ¤ªÀÄä ªÉÄÃ¯É ºÉÃUÉ £ÀA©PÉ
EqÀ° JAzÀÄ PÉýzÁUÀ «zsÁ£À¸ËzsÀzÀ ¥ÀPÀÌzÀ°ègÀĪÀ ¥ÀgÁUÀ ºÉÆÃn°UÉ £À£ÀߣÀß PÀgɬĹPÉÆAqÀÄ AiÀiÁªÀÅzÉÃ
D¸Á«ÄAiÀÄ£ÀÄß vÉÆÃj¹ EªÀgÀÄ gÀªÉÄñÀ CAvÀ ¥ÀjZÀ¬Ä¹, ºÉ¯ïÛ r¥ÁmïðªÉÄAn£À°è C¢üPÁj JAzÀÄ
ºÉ½gÀÄvÁÛgÉ. D ¸ÀªÀÄAiÀÄzÀ°è gÀªÉÄñÀ CªÀgÀÄ ªÀiÁvÀ£Ár ±ÀA±ÁzÀ ¨ÉÃUÀA ªÉÄÃqÀªÀiï CªÀgÀÄ ¸ÀPÁðgÀzÀ°è
vÀÄA¨Á PÉ®¸ÀUÀ¼À£ÀÄß PÉÆr¹PÉÆnÖgÀÄvÁÛgÉ JAzÀÄ £ÀªÀÄä ªÀÄÄAzÉ £ÀªÀÄUÉ £ÀA©PÉ §gÀĪÀAvÉ ºÉýgÀÄvÁÛ£É.
vÀzÀ£ÀAvÀgÀ C°èAzÀ PÀ£ÁðlPÀ ¥ÀjÃPÁë ¥Áæ¢üPÁgÀPÉÌ PÀgÉzÀÄPÉÆAqÀÄ ºÉÆÃV ±ÀgÀvï JA§ ªÀåQÛAiÀÄ£ÀÄß ¨sÉÃn
ªÀiÁr¹, ¸ÀzÀj E¯ÁSÉUÀ¼À°è EgÀĪÀ 670 ºÀÄzÉÝUÀ¼À£ÀÄß ¨sÀwð ªÀiÁqÀ®Ä ¸ÀPÁðgÀ¢AzÀ DzÉñÀªÁVzÉ
EªÀgÀÄ D PÉ®¸ÀUÀ¼À£ÀÄß PÉÆr¹PÉÆqÀÄvÁÛgÉ JAzÀÄ £ÀA©¸ÀÄvÁÛgÉ. CªÀgÀÄ F »AzÉ ºÀ®ªÀÅ ºÀÄzÉÝUÀ¼À£ÀÄß
PÉÆr¹gÀĪÀÅzÁV JAzÀÄ £ÀªÀÄUÉ £ÉêÀÄPÁw ¥ÀvÀæUÀ¼À£ÀÄß vÉÆÃj¹gÀÄvÁÛgÉ. CzÀgÀAvÉ £Á£ÀÄ £À£Àß Hj£À
¥ÀjZÀAiÀĸÀÜgÁzÀ 14 d£À C¨sÀåyðUÀ¼À£ÀÄß EªÀjUÉ ¥ÀjZÀ¬Ä¹gÀÄvÉÛãÉ. ¥ÀjZÀAiÀÄ ªÀiÁr¹zÀAvÀºÀ C¨sÀåyðUÀ¼À
ºÉ¸ÀgÀÄUÀ¼ÀÄ F PɼÀV£ÀAwªÉ.
C¨sÀåyðUÀ¼À ºÉ¸ÀgÀÄ £ÀUÀzÀÄ ¢£ÁAPÀ:
zÁ£ÀªÀÄä - ªÁ°PÁgÀ 4,00,000/- 18-09-2023
4,00,000/- 18-09-2023
-
ಪ bಾವ Xಾ1
ಾರ
4,00,000/- 18-09-2023
ಪ 'ಾ ಹಲಕ:G
4,00,000/- 18-09-2023
ರುYW(ಪpqಾ
- 8 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
4,00,000/- 24-09-2023
-
ೇಸುQಾಯ
6Qಾ!ಾರ
4,00,000/- 24-09-2023
ನ ೕನ ಗುಣY
4,00,000/- 24-09-2023
Qಾ
ೇಶ ಗುಣY
4,00,000/- 24-09-2023
ಪ ಣಕು)ಾರ
ಗಂಗನಹVr
4,00,000/- 30-08-2023
ಪ!ಾTವ
7ೕಗಣsನವರ
4,00,000/- 30-08-2023
-
ಮುತ;ಪt ಬಡ ೆ:G
4,00,000/- 30-08-2023
-
ಅ `P ವಸ\ದ
4,00,000/- 11-08-2023
LೕಘDಾ Dಾಗನೂರ
4,00,000/- 24-08-2023
ಲvwೕ
ಾಂತ ನಂe
4,00,000/- 06-08-2023
Qಾಹು ¯ï ¥À Xಾರ
| 56,00,000/-
ಒಟುGಗಳ iತ;ವ4
gÀÆ. UÀ¼À£ÀÄß £ÀUÀzÀÄ ªÀÄÄSÁAvÀgÀ ¥ÀqÉzÀÄPÉÆArgÀÄvÁÛgÉ. EzÀPÉÌ
( ) .
ಬದ/ಾ5 ಪ ೕyೆಯ ನಕ1 ಪ Xೇಶ ಪತ ಗಳನು8 ಾ
ೆz Pೕ*ರು'ಾ;Qೆ ಪ ೕyೆಯ eನ ನಕ1
¯ï n
ಪ Xೇಶ ಪತ ಗಳನು8 ಪ?ೆದು ೊಂದಲYWೕ?ಾದ ಅಭJK,ಗಳ12 ಒಬ{Qಾದ ಪ'ಾ ರವರು ಆ</ೈ £ï
¸ÉAlgï°è ತಮ ೆ Pೕ*ದ ಪ Xೇಶ ಪತ ದ ಾ ¯ï n
ೆz ¸ÀASÉå ಯನು8 ಪ ೕv7!ಾಗ OೇQೆ ೆಸರು ಕಂ qÀÄ
§A¢gÀÄvÀÛzÉ. DUÀ ±ÀA±ÁzÀ ¨ÉÃUÀA ºÁUÀÆ CªÀgÀ vÀAzÉAiÀÄzÀ JA.JA. ªÀÄ£ÀÆìgïgÀªÀgÀ£ÀÄß ¥Àæ²ß¸À¯ÁV ಎ/ಾ2 ಎ/ಾ2 ಎ/ಾ2 ಎ/ಾ2
ಅಭJK,ಗಳನು8 ಅಭJK,ಗಳನು8 ಅಭJK,ಗಳನು8 ಅಭJK,ಗಳನು8 ¨ÉAUÀ¼ÀÆj£À PÀAmÉÆ£ÉäAmï §½ ಇರುವ ಇರುವ ಇರುವ ಇರುವ
ಾ|?ೇ
ಾ|?ೇ ಾ}'ೆ
ಾ|?ೇ
ಾ|?ೇ ಾ}'ೆ ಾ}'ೆ ಕQೆ~7 ಾ}'ೆ ಕQೆ~7 ಕQೆ~7 ಭಯಪಡOೇ ಕQೆ~7 ಭಯಪಡOೇ ಭಯಪಡOೇ Dಾವ4 ಭಯಪಡOೇ Dಾವ4 Dಾವ4 Dಾವ4
.
Lೕ/ಾ[
ಾಗdೆ_ಂeೆ Lೕ/ಾ[
ಾಗdೆ_ಂeೆ )ಾತDಾ*!ೆBೕXೆ Lೕ/ಾ[
ಾಗdೆ_ಂeೆ Lೕ/ಾ[
ಾಗdೆ_ಂeೆ )ಾತDಾ!ೆBೕXೆ )ಾತDಾ!ೆBೕXೆ )ಾತDಾ*!ೆBೕXೆ Pಮಾ5 Pಮಾ5 OೇQೆ Pಮ Pಮಾ5 ಾ5 OೇQೆ OೇQೆ eನದಂದು OೇQೆ eನದಂದು eನದಂದು ೇಷXಾ5 eನದಂದು ೇಷXಾ5 ೇಷXಾ5 ಪೕyೆಯನು8 ೇಷXಾ5 ಪೕyೆಯನು8 ಪೕyೆಯನು8 ಪೕyೆಯನು8
.
ೈೊಳrವಂ'ೆ ೇVವ4ದು
ೈೊಳrವಂ'ೆ ೇVವ4ದು ಅ5 ಅ5 ನಮTನು8 ನಮTನು8 ನಂ6ಸು'ಾ;Qೆ ನಂ6ಸು'ಾ;Qೆ ನಂತರದ12 ಸು0ಾಸುಮTDೆ ನಂತರದ12 ಸು0ಾಸುಮTDೆ eನಗಳನು8 eನಗಳನು8
ೈೊಳrವಂ'ೆ
ೈೊಳrವಂ'ೆ ೇVವ4ದು ೇVವ4ದು ಅ5 ಅ5 ನಮTನು8 ನಮTನು8 ನಂ6ಸು'ಾ;Qೆ ನಂ6ಸು'ಾ;Qೆ ನಂತರದ12 ನಂತರದ12 ಸು0ಾಸುಮTDೆ ಸು0ಾಸುಮTDೆ eನಗಳನು8 eನಗಳನು8
ತಳr'ಾ; ತಳr'ಾ; ಈ eನ ತಳ ತಳr'ಾ; r'ಾ; eನ eನ ಪೕyೆ eನ ಪೕyೆ ಪೕyೆ ಆeನ ಪೕyೆ ಆeನ ಆeನ ಪೕyೆ ಆeನ ಪೕyೆ ಪೕyೆ ಎಂದು ಪೕyೆ ಎಂದು ಎಂದು ೇV
ೊಂಡು ಎಂದು ೇV
ೊಂಡು ೇV
ೊಂಡು
ಾ/ಾಹರಣ ೇV
ೊಂಡು
ಾ/ಾಹರಣ
ಾ/ಾಹರಣ )ಾ*
ೊಂಡು
ಾ/ಾಹರಣ )ಾ*
ೊಂಡು )ಾ*
ೊಂಡು ಸಮಯ )ಾ*
ೊಂಡು ಸಮಯ ಸಮಯ ಸಮಯ
.
ಮುಂದೂಡು'ಾ; ಮುಂದೂಡು'ಾ; ಬಂದರು ಮುಂದೂಡು'ಾ; ಮುಂದೂಡು'ಾ; ಬಂದರು ಬಂದರು ಬಂದರು
ೆಲವ4
ೆಲವ4 ಅಭJK,ಗಳ
ೆಲವ4
ೆಲವ4 ಅಭJK,ಗಳ ಅಭJK,ಗಳ ನನ8 ಅಭJK,ಗಳ ನನ8 ನನ8 ಮDೆಯ ನನ8 ಮDೆಯ ಮDೆಯ Oಾ51ೆ ಮDೆಯ Oಾ51ೆ Oಾ51ೆ ಬಂದು Oಾ51ೆ ಬಂದು ಬಂದು
ೆಲಸವನು8 ಬಂದು
ೆಲಸವನು8
ೆಲಸವನು8
ೆಲಸವನು8
ೊ*ಸುವಂ'ೆ
ೊ*ಸುವಂ'ೆ ಅಥXಾ
ೊ*ಸುವಂ'ೆ
ೊಸುವಂ'ೆ ಅಥXಾ ಅಥXಾ ಹಣವನು8 ಅಥXಾ ಹಣವನು8 ಹಣವನು8 Xಾಪಸು$ ಹಣವನು8 Xಾಪಸು$ Xಾಪಸು$ Pೕಡುವಂ'ೆ Xಾಪಸು$ Pೕಡುವಂ'ೆ Pೕಡುವಂ'ೆ ನನ8ನು8 Pೕಡುವಂ'ೆ ನನ8ನು8 ನನ8ನು8 }ೕ7!ಾಗ ನನ8ನು8 }ೕ7!ಾಗ }ೕ7!ಾಗ Dಾನು }ೕ*7!ಾಗ Dಾನು Dಾನು ಶಂ^ಾದOೇಗಂ Dಾನು ಶಂ^ಾದOೇಗಂ ಶಂ^ಾದOೇಗಂ ಶಂ^ಾದOೇಗಂ
ರವರನು8 ರವರನು8
ೇಳ/ಾ5 ರವರನು8 ರವರನು8
ೇಳ/ಾ5
ೇಳ/ಾ5 Dಾವ4
ೇಳ/ಾ5 Dಾವ4 Dಾವ4 ಹಣವನು8 Dಾವ4 ಹಣವನು8 ಹಣವನು8 Lೕ/ಾ[
ಾಗಳ ಹಣವನು8 Lೕ/ಾ[
ಾಗಳ Lೕ/ಾ[
ಾಗಳ ಾಗೂ Lೕ/ಾ[
ಾಗಳ ಾಗೂ ಾಗೂ ಸ&ವರುಗVೆ ಾಗೂ ಸ&ವರುಗVೆ ಸ&ವರುಗVೆ Pೕ!ೆBೕXೆ ಸ&ವರುಗVೆ Pೕ!ೆBೕXೆ Pೕ!ೆBೕXೆ ಎಂದು Pೕ!ೆBೕXೆ ಎಂದು ಎಂದು ಎಂದು
.
ೇಳ;ದBರು ೇಳ;ದBರು ೇಳ;ದBರು ೇಳ;ದBರು ಆದುದಂದ ಆದುದಂದ ಆದುದ ಆದುದಂದ ಂದ ಈ
ೆಲಸದ
ೆಲಸದ
ೆಲಸದ
ೆಲಸದ ಬದಲು ಬದಲು ಬದಲು ಬದಲು ಸ
ಾ,ರದ12ರುವ ಸ
ಾ,ರದ12ರುವ ಸ
ಾ,ರದ12ರುವ ಸ
ಾ,ರದ12ರುವ Oಾ2€ Oಾ2€ೆೆೆೆ Oಾ2€ Oಾ2€ ಹು!ೆBಗಳನು8 ಹು!ೆBಗಳನು8 ಹು!ೆBಗಳನು8 ಹು!ೆBಗಳನು8
- 9 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
.
ೊ*7
ೊಡುವ4!ಾ5
ೊ*7
ೊಡುವ4!ಾ5
ೊ*7
ೊಡುವ4!ಾ5
ೊ*7
ೊಡುವ4!ಾ5 ತಂ!ೆ ತಂ!ೆ ತಂ!ೆ ಾಗೂ ತಂ!ೆ ಾಗೂ ಾಗೂ ಮಗಳ ಾಗೂ ಮಗಳ ಮಗಳ ಇಬ{ರು ಮಗಳ ಇಬ{ರು ಇಬ{ರು ನನ8ನು8 ಇಬ{ರು ನನ8ನು8 ನನ8ನು8 ಮನ•1ಸಲು ನನ8ನು8 ಮನ•1ಸಲು ಮನ•1ಸಲು ಪ ಯ87ದರು ಮನ•1ಸಲು ಪ ಯ87ದರು ಪ ಯ87ದರು ಪ ಯ87ದರು ನಂತರ ನಂತರ ನಂತರ ನಂತರ
ಶಂ ಾದOೇಗಂ ಶಂ ಾದOೇಗಂ ಶಂ ಶಂ ಾದOೇಗಂ ಾದOೇಗಂ 'ಾನು 'ಾನು 'ಾನು 'ಾನು ಏ% ಏ%ƒೕz, ಏ% ಏ% CqÉéöʸÀgï PÀ«ÄnUÉ Lಂಬ% ಆ5ರುವ4!ಾ5 ತನ8
. .
Dಾ)ಾಂYತ!ೊಂe ೆ ಇರುವಂತಹ ನಕ1 ¯Élgï ºÉqï ¥ÉÃ¥Àgï ºÁUÀÆ ಐ *
ಾ„,ಗಳನು8
.
'ೋ7ರು'ಾ;Qೆ ಈಗ 'ಾDೇ
ೇಂದ ಸ
ಾ,ರದ Qೈ/ೆ` ಇ/ಾ0ೆಗಳ12 ಹಲXಾರು ಹು!ೆBಗಳನು8
10 10
ಭ,)ಾ*
ೊಳrಲು ಆ!ೇಶXಾ5ರುವ4ದು ಇದರ12 ನನ8 ಕ?ೆ~ಂದ ಜನ
nPÉmï PÀ¯ÉPÀÖgï ºÁUÀÆ
ಜನ ಕಮF,ಯ ಅಭJK,ಗಳನು8 ಭ ,)ಾಡಲು ಅವ
ಾಶ ಇ!ೆ
¯ï PÀèPïð JAzÀÄ £ÀA©¹ £ÀªÀÄä Hj£À
10
PÀ¯ÉPÀÖgï ºÀWÀÆ ಜನ ಕಮF,ಯ ¯ï PÀèPïð ಅಭJK,ಗಳನು8 ಭ ,)ಾಡಲು ಅವ
ಾಶ ಇ!ೆ ಎಂದು
ನಂ67 ನಮT ಊನ bಾಗeಂದ DಾಲW ಜನೆ nPÉmï PÀ¯ÉPÀÖgï ºÁUÀÆ ಮೂರು ಜನ ೆ ಕಮF,ಯ ¯ï
1,56,00,000/- (
PÀèPïð PÉ®¸À
ೊ*ಸುವ4!ಾ5 ೇV ಅಭJK,ಗVಂದ ¸ÀĪÀiÁgÀÄ ಒಂದು
ೋ: ಐವತು;
)
ಆರುಲ… ಗಳನು8 ತಮT ಸು)ಾರು 0ಾ'ೆ ೆ D£ï¯ÉÊ£ï ªÀÄÄSÁAvÀgÀ (
ೆನQಾ OಾJಂ€ CPËAmï
£ÀA.0793101030760, ªÀÄ£ÀÆìgï CºÀªÀÄäzï PÉ£ÀgÁ ¨ÁåAPï ನಂeದುಗ, Qೋ„
, .
Oಾ ಂ† Oೆಂಗಳ_ರು ಈ 0ಾ'ೆಗV ೆ ಹಣವನು8 ಪ?ೆದು
ೊಂ*ರು'ಾ;Qೆ ಅದ
ೆW
(
ಪ "ಾ5 ನಂತರ ಸ
ಾ,ರeಂದ ಆ‡W"ಾದ Dೇಮ
ಾ ಪತ ಗಳನು8 ನಕ1
) - . .
)ಾ ಅಭJK,ಗಳ ಇ LೕM ಐ ೆ ಾY ನಂ67 ಈ ಏಳ ಅಭJK,ಗdಾದ
.
ೆಸರುಗಳ ಈ
ೆಳ5ನಂXೆ
1. - 25,00,000/-
ಬಸವQಾˆ 6 ‰ಾ:ೕM
2. – 25,00,000/-
¸ÉÆúÉÃ¯ï £ÀzÁ¥À
3. 25,00,000/-
ಶ
ಾಂತ ಚುಳYೕ -
4. 25,00,000/-
Xಾನಂದ ಗುಳOಾಳ -
5. 25,00,000/-
ಸ&< ತಂಬದ -
6. - 6,00,000/-
ವQಾˆ Qಾ‹ೋ„
7. 25,00,000/-
ನ ೕನ 6Qಾ!ಾರ -
. 1,56,00,000/- (
ಒಟುG iತ;ವ4 ರೂ ಒಂದು
ೋ: ಐವ'ಾ;ರು ಲ… ರೂ‰ಾ~ಗಳ
. 40 . .
ಆ5ರುತ;!ೆ ಇವರುಗಳನು8
ೋಲW'ಾ; P/ಾBಣeಂದ Y hೕ ದೂರದ12ರುವ
- 10 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
ಬಡ ನ ಎಂಬ ಸŒಳದ12 ನಕ1 ತರOೇ
ೇಂದ ಸೃFG7
ೊಂಡು ಪ eನ ಒಂದು
zÁä ªÀÅß
ಗಂaೆಗಳ
ಾಲ ಈ ನಕ1 ತರOೇ 6ರದ12 ಜನರM Dಾ/ೆ„• ‰ಾಠವನು8
.
)ಾಡು'ಾ; ಸತತ ಮೂರು ಂಗಳ ನಮTನು8 iೕಸ ೊV7ರು'ಾ;Qೆ ನಂತರ ಅ!ೇ
ೕಯ12 ಮುಂOೈ ಛತ ಪ Xಾ• ಟh,ನM ಹ ;ರ ಇರುವ "ಾವ4!ೋ ಒಂದು
.
ತರOೇ 'ೋ 7 ಅಲ2 ಮೂರು ಂಗಳ ತರOೇ Pೕ Dಾಟಕ )ಾರು'ಾ;Qೆ
.
ಇವರ iೕಸದ qಾಲ
ೆW ಪ ಚ~ಸುವಂ'ಾ5ತು;
Nೕ ೆ ಮುಂದುವQೆದು ಶಂ ಾದ Oೇಗಂ
ೇಂದ ಸ
ಾ,ರದ ಆ!ಾಯ 'ೆ ೆ
ಇ/ಾ0ೆಯ12 0ಾ1 ಇರುವ aಾJ€$ ಅ7^ೆGಂz ಹು!ೆB ಾ5 ನನ8 ^ೆ8ೕNತDಾದ ಅ‘’ೇಕ
30
ಒ?ೆಯ% ಹುಬ{Vr ರವ ಂದ ಲ… ರೂ‰ಾ~ಗಳನು8 ನಗದು ರೂಪXಾ5
.
ಪ?ೆದು
ೊಂ*ರು'ಾ;Qೆ
: 23-10-2023.
¢£ÁAPÀ
ಈ Lೕ/ೆ V7ದಂ'ೆ ಪQಾಗ ೋaೆMನ12 ಪ ಚಯXಾ5ದBರ LೕQೆ ಾಗೂ
ಶಂ ಾದ Oೇಗಂ ಇಬ{ರು ^ೇ ಜಲಸಂಪನೂTಲ ಇ/ಾ0ೆಯ12 ಗೂ m ಹು!ೆB
.
ೊ*ಸುವ4!ಾ5 ಎರಡು ಅಭJK,ಗVಂದ ಹಣವನು8 ಪ?ೆeರು'ಾ;Qೆ ಅವರುಗಳ
.
ೆಸರುಗಳ ಈ
ೆಳ5ನಂXೆ
ಅಭJK,ಗಳ
:
ನಗದು eDಾಂಕ
ೆಸರು
ಮ ಾಂ'ೇಶ
10,00,000/- 08-12-2023
ಹಣಮTನವರ
10,00,000/- 06-01-2024.
7ದBಣs ಕ vÀß½
20,00,000/-
ಒಟುG iತ;
.
ಗಳನು8 ಅ</ೈ< ಮು0ಾಂತರ ತಮT 0ಾ'ೆ ೆ ಹಣವನು8 ಪ?ೆದು
ೊಂ*ರು'ಾ;Qೆ
.
ಪ "ಾ5 ಅವರುಗV ೆ QಾಜJ ಸ
ಾ,ರದ ನಕ1 ಆ!ೇಶ ಪ ಯನು8 ತ7ರು'ಾ;Qೆ
Nೕ ೆ ಶಂ ಾದ Oೇಗಂ ರವರು ಕ ಮXಾ5
ೇಂದ ಸ
ಾ,ರದ ಸXೇ, ಸ ೕ,l
'
*‰ಾz,Lಂz ಮತು; Qೈ/ೆ`ೕ ಇ/ಾ0ೆಯ12
ೆಲಸ
ೊ*ಸುವ4!ಾ5 ಇನು8Vದ
ಅಭJK,ಗdಾದ
- 11 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
1. - 3,00,000/-
ಪ ೕಣ ಕುರು ನ ೆ:G
2. - 2,50,000/-
ಬಸವQಾˆ Lೕ ಾ*
3. - 1,50,000/-
|Qೋˆ ೇ€
4. 7,00,000/-
ವಶಂಕರ ಬಂ*ವಡ“ರ -
5. - 3,50,000/-
Qಾಜ ೇಖರ ಸವಣೂರ
6. - 5,00,000/-
ಮಲ2ಪt OಾV
ಾ~
7. - 2,50,000/-
ಮಂಜುDಾಥ ಭೂ
8. 3,00,000/-
7ದBಪt ಪpqಾ -
9. 2,50,000/-
ಜಗeೕಶ ^ಾವಳ5 - ಗಳನು8 0ಾ'ೆ~ಂದ ಶಂ ಾದ Oೇಗಂ ಅವರ
. 30,50,000/- .
0ಾ'ೆ ೆ ಒಟುG ರೂ ಗಳನು8 ಜ)ಾ )ಾಡ/ಾ5ರುತ;!ೆ ಾಗೂ ನನ8ನು8
ಏ%ƒೕz,ನ Lಂಬ% )ಾ*ಸು'ೆ;ೕDೆ ಎಂದು
CAqï CqÉéöʸÀgï DV £ÉêÀÄPÀ
.5,00,000/- .
ರೂ UÀ¼À£ÀÄß vÀªÀÄä 0ಾ'ೆ ೆ )ಾ*7
ೊಂ*ರು'ಾ;Qೆ ನಂತರದ12 ನನ ೆ
ಕDಾ,ಟಕ ಸ
ಾ,ರದ ಸ&Xಾಲಯದ ¹§âA¢ ಎಂಬು!ಾ5 L.r.
ಾಡ,ನು8
. . ,
)ಾ*7
ೊಟುG ಇಂePಂದ Pೕವ4 ೇಷ ಅ[
ಾ ಎಂ ಎಂ ಮನೂ$%
JAzÀÄ
.
ಶಂ ಾದ Oೇಗಂ ಅವರುಗಳ ^ೇ ನನ ೆ ಸDಾTನವನು8 )ಾ*ರು'ಾ;Qೆ
. . .
ಇ!ೆಲ2ವನು8 Dಾನು ನಂ6 6qಾಪ4ರದ ಜಮಖಂ*ಯ ಆ% : ಓ ಇ<$‰ೆಕG% ಆದಂತಹ
ಷಣುTಖಪt ೕಥ, ರವರು /ೋ
ಾಯುಕ; !ಾV ೆ ಒಳ ಾ5 ಇರುವ ಬ ೆS ನಮT
.
&ಕWಪtನವQಾದ ಪಂjಾ… ವಸ\• ರವರು ನನ ೆ V7ರು'ಾ;Qೆ ಈ jಾರವನು8
Dಾನು ಶಂ ಾ• Oೇಗಂ ಅವ ೆ ೇV!ಾಗ Dಾನು ಎಲ2ವನೂ8 ಸ ಪ*ಸು'ೆ;ೕDೆ ಎಂದು
.
ನಮ ೆ ಭರವ^ೆ
ೊ:Gರು'ಾ;Qೆ ಆಗ Dಾನು ಷಣುTಖಪt ೕಥ, ಾಗೂ ನಮT
&ಕWಪtQಾದ ಪಂjಾ… ವಸ\• ರವQೊಂe ೆ Oೆಂಗಳ_ ನ eÉÊ ಮಹM ೋaೆMನ12
. .
ಶಂ ಾ• Oೇಗಂ ಾಗೂ ಅವರ ತಂ!ೆ"ಾದ ಎಂ ಎಂ ಮನೂ$% ಅಹಮ• ರವರನು8
25,00,000/- .
bೇ:"ಾ5 ರೂ ನಗದುಗಳನು8 ಅ?ಾ`<$ ಆ5 ಪ?ೆದು
ೊಂಡು ಉV
ೆ
. 43,00,000/-
ರೂ UÀ¼À£ÀÄß ಹಂತ ಹಂತXಾ5 ಆ</ೈ< ಮು0ಾಂತರ ತಮT 0ಾ'ೆ ೆ
- 12 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
. 2024
ಹಣವನು8 ಪ?ೆದು
ೊಂರು'ಾ;Qೆ Nೕ ೆ ಸತತ ಎರಡು ವಷ, ಅಂದQೆ ^ೆಂಬ%
ನ12 ನಮ ೆ ಸ
ಾ ಅ[
ಾಗdೆಂದು ಪ ಚಯ )ಾ*
ೊ:GದB ಸದ ನಕ1
ಅ[
ಾಗdಾದ ಶರ— ಾಗೂ ರLೕ˜ qೈ1 ೆ ೋ5 ಬಂeರು'ಾ;Qೆ ºÁUÀÆ ಇ’ೆGೕ
.
ಅಲ2!ೇ ಇನೂ8 ಧ ಹು!ೆBಗಳನು8
ೊ*ವ4!ಾ5 ರೂಪದ12 ರೂ
ºÉý £ÀUÀzÀÄ
1,64,50,000/- . .
ಶಂ ಾ• Oೇಗಂ ಅವರ ತಂ!ೆ"ಾದ ಎಂ ಎಂ ಮನೂ$% ಅಹಮ•
.
ಾಗೂ ಅವರ ತಂ5"ಾಧ ಶh Oೇಗ™ ರವರುಗಳ ಪ?ೆದು
ೊಂ*ರು'ಾ;Qೆ
ಇವರುಗಳ ರೂ}7ದ ಷಡJಂತ ಇವರುಗಳ iೕಸ ವಂಚDೆ ಬ ೆS ನನ ೆ ತಡXಾ5
Vದು ಇವರನು8 Dಾನು
ೇಳಲು ಬಂ!ಾಗ ನನ8 Lೕ/ೆ Y hನM ಆ‰ಾದDೆ
ಬ/ಾ'ಾWರದ ದೂರುಗಳನು8 Pೕ* qೈ1 ೆ ಕVಸುವ4!ಾ5 ೆದ7 ಈ ಎ/ಾ2
ವಂಚDೆಯ ಬ ೆS ಎ12"ಾದರೂ V7ದQೆ ಾಗೂ ನಮT ಬ ೆS ದೂರು Pೕ*ದQೆ Pನ ೆ
.
ಒಂದು ಗ
ಾ(ಸುವ4!ಾ5
ೊ/ೆ Oೆದ
ೆ ಾYರು'ಾ;Qೆ
Lೕ/ೆ V7ದಂ'ೆ ಅDೇಕ ೕಯ12 ಒಳಸಂಚು ರೂ}7 iೕಸ )ಾಡುವ
ಉ!ೆBೕಶeಂದ ನನ8ನು8 ಅವರ Lೕ/ೆ ನಂ6
ೆ ಬರುವಂ'ೆ ಪ4ಸ/ಾ~7 ನP8ಂದ ಾಗೂ
ನನ8 ಪ ಚಯಸŒಂದ
ೆಲಸ
ೊಸುವ4!ಾ5 ಆhಷ ಒ“ ನಮT ಕ?ೆ~ಂದ
5,30,00,000/-
ಸು)ಾರು ಗಳನು8 ಪ?ೆದು
ೊಂಡು ವಂ&7 ನಮTನು8 ಅXಾಚJ
ಶಬBಗVಂದ Pಂe7
ೊ/ೆ Oೆದ
ೆ ಾYರುವ ಇವರುಗಳ ರುದš ಸೂಕ;
ಾನೂನು
ಕ ಮ ಜರು57 ವಂ&ತQಾದ ನಮ ೆ DಾJಯ ಒದ57
ೊಡOೇ
ೆಂದು ತಮT12
.
ಕಳಕV~ಂದ Oೇ*
ೊಳr'ೆ;ೕDೆ ಅ’ೆGೕ ಅಲ2!ೇ ಇವರು ಕDಾ,ಟಕ QಾಜJ ಸ
ಾ,ರ
,
ಾಗೂ
ೇಂದ ಸ
ಾ,ರದ Qೈ/ೆ` E¯ÁSÉUÀ¼À ªÉÆãÉÆÃUÁæA, /ೆಟ% ೆ„ ನಕಲು
, .
Dೇಮ
ಾ ಪತ ಸೃFG7 ಸ
ಾ,ರ
ೆW ಮ7 §½AiÀÄĪÀAvÉ ಕೃತJ )ಾ*ರು'ಾ;Qೆ
. ,
ಆ’ೆGೕ ಅಲ2!ೇ ಸದ ವJY;ಗdಾದ ೕಮ ಸಂಶ• Oೇಗಂ QಾಜJ ಮNdಾ
ಾಂೆ l
ಪ ಧಶನ
ಾಯ,ದ, ಾಗೂ ²æÃ.JA.JA. ಮನೂ$% ಅವರು ಜಂ:
ಾಯ,ದ,
.
ಎಂದು ೇV
ೊಂಡು ಾಗೂ ೕಮ ಶh Oೇಗ™ ರವರುಗಳ
ಾಂೆ l ಪ…ದ
,
/ೆಟ% ೆ„, 7:ಂœ
ಾ„, ಪ…ದ ಆ!ೇಶ ಪ ಗಳನು8 'ೋ 7
ೊಂಡು ಾಗೂ
,
ನನ ೆ ಮುಖJಮಂ ಗಳ ೊತು; ಉಪಮುಖJಮಂ ಗಳ ೊತು;, ಸ&ವರುಗಳ
ೊತು; ಎಂದು ೇಳ
ೊಂಡು ಪ…ದ ೆಸರನು8 ಬಳ7
ೊಂಡು ಅDೇಕ ಅ)ಾಯಕ
Pರು!ೊJೕ5 ‰ಾಪದ ಬಡ Qೈ'ಾ} ಮಕWಳನು8 6ೕe ೆ ತಂದು P127ರು'ಾ;Qೆ ಇವ ಂದ
.
ಅDೇಕ ಕುಟುಂಬಗಳ ಆತTಹ'ೆJ Pkಾ,ರ 'ೆ ೆದು
ೊಳrಲು ಮುಂ!ಾ5!ಾBQೆ
ಆದುದ ಂದ ಇವರ Lೕ/ೆ ಸೂಕ;
ಾನೂನು ಕ ಮ ಜರು57 ಾಗೂ ಅ)ಾಯಕ ಹVrಯ
- 13 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
ಬಡ Qೈತರ ಕುಟುಂಬಗV ೆ DಾJಯ ಒದ57
ೊಡOೇ
ಾ5 ತಮT12
."
ೋ
ೊಳr'ೆ;ೕXೆ
8. The complaint, on a prima facie reading, is not a
bald recital of vague or omnibus allegations. It unfolds, with
considerable detail, the entire modus operandi allegedly
employed by the petitioners. The narrative commences with the
receipt of ₹25,00,000/- from seven aspirants, followed by
collections from three more persons and, thereafter, eight
others. The investigation, at this stage, indicates that the
cumulative online transfers made by several unsuspecting
individuals to the petitioners aggregate to an astounding
₹5,30,00,000/- . Every payment, according to the complaint,
was made in the fervent hope of securing Government
employment, the petitioners having allegedly held out an
unequivocal assurance that appointments in various
Government departments were well within their reach.
9. Had the allegations rested merely on the
receipt of money coupled with an unfulfilled promise of
employment, the matter may have presented an
altogether different complexion. The complaint,
- 14 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
however, travels far beyond a mere allegation of
inducement. It portrays a meticulously choreographed
design intended to lend an aura of authenticity to the
deception. The petitioners are alleged to have created
fictitious email IDs, fabricated appointment orders,
invented non-existent Government establishments and
projected sham places of employment. To complete the
illusion, the unsuspecting aspirants were allegedly dispatched
to places such as Kolkata and Maharashtra for what was
represented as official training programmes, all founded upon
fabricated appointment letters and non-existent recruitment
processes. It was only thereafter that the façade is said to
have crumbled, revealing that the appointments, the
departments, the communications and the training
programmes were nothing more than an elaborate
charade .
10. It is no doubt true that none of the persons who are
alleged to have parted with their hard-earned money have
themselves approached the police. Yet, that circumstance, by
itself, neither effaces the allegations nor eclipses the detailed
- 15 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
narration contained in the complaint. The fulcrum of the
prosecution is not the identity of the complainant alone,
but the elaborate account of the alleged fraudulent
enterprise, setting out with specificity the manner in
which innocent job aspirants were allegedly lured,
induced and systematically deceived.
11. The facts, as they presently emerge from the
record, read less like an ordinary criminal complaint and
more like the script of a classic potboiler , where every
succeeding act unveils a deeper layer of calculated deception.
The allegations, if ultimately established, disclose not an
isolated act of cheating but a carefully engineered
scheme designed to prey upon the aspirations of
unemployed youth, exploiting their hope of securing
Government employment for unlawful pecuniary gain .
12. This Court, exercising its extraordinary jurisdiction,
cannot be persuaded to extend its protective umbrella to those
against whom the accusations, at this stage, reveal the alleged
creation of fabricated appointment orders, fictitious email IDs,
sham training centres and non-existent Government
- 16 -
HC-KAR
NC: 2026:KHC:36330
CRL.P No. 9571 of 2026
CNR: KAHC010445482026
departments, all for the purpose of duping innocent and gullible
fake in uno fake in
citizens. It is a classic case of
omnibus
, as the allegations portray an edifice allegedly
built entirely upon fabrication and falsehood.
13. Finding, therefore, no ground whatsoever to
interdict the investigation or to invoke the extraordinary
jurisdiction of this Court at this nascent stage, the petition
merits no indulgence and is, accordingly, dismissed .
Sd/-
(M.NAGAPRASANNA)
JUDGE
SJK
List No.: 1 Sl No.: 25