Mr. C P Yogeshwara vs Serious Fraud Investigation Office on 26 February, 2026

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Karnataka High Court

Mr. C P Yogeshwara vs Serious Fraud Investigation Office on 26 February, 2026

Bench: S.Sunil Dutt Yadav

                                         -1-
                                                     NC: 2026:KHC:12021
                                                CRL.P No. 15588 of 2025


            HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 26TH DAY OF FEBRUARY, 2026

                                      BEFORE
                  THE HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
                      CRIMINAL PETITION NO. 15588 OF 2025
                             (482(Cr.PC) / 528(BNSS))
            BETWEEN:

            1.    MR. C. P. YOGESHWARA,
                  S/O SHRI PUTTA MADEGOWDA,
                  AGED ABOUT 60 YEARS,
                  NO.143, 17TH MAIN,
                  BSK 2ND STAGE, BENGALURU-560070.
                  COMPLAINT ADDRESS:
                  464, 1ST G CROSS, 2 ND PHASE,
                  BANASHANKARI 3RD STAGE,
                  BENGALURU - 560085.

            2.    MR. C.P. GANGADHARESHWARA
Digitally         S/O SHRI PUTTAMADEGOWDA,
signed by         AGED ABOUT 58 YEARS,
VIJAYA P
                  NO.367, 1ST E CROSS, 6TH BLOCK,
Location:
HIGH              BANASHANKARI 3RD STAGE,
COURT OF          HOSAKEREHALLI 2ND PHASE,
KARNATAKA
                  BENGALURU-560085.
                                                         ...PETITIONERS
            (BY SRI. VIKRAM HUILGOL, SENIOR ADVOCATE FOR
                SRI. VIVEKANANDA N., ADVOCATE)

            AND:

            1.    SERIOUS FRAUD INVESTIGATION OFFICE,
                  MINISTRY OF CORPORATE AFFAIRS,
                              -2-
                                            NC: 2026:KHC:12021
                                     CRL.P No. 15588 of 2025


HC-KAR




     GOVERNMENT OF INDIA,
     2ND FLOOR, PARYAVARAN BHAWAN,
     CGO COMPLEX, LODHI ROAD,
     NEW DELHI 110003,
     REPRESENTED BY ASSISTANT DIRECTOR,
     MR. SAUMENDRA KUMAR NANDA.

2.   M/S. MEGACITY (BENGALURU)
     DEVELOPERS AND BUILDERS LIMITED,
     HAVING OFFICE AT MEGA TOWER,
     120, KENGAL HANUMANTHAIAH ROAD,
     BENGALURU - 560027,
     REPRESENTED BY ITS NOMINEE DIRECTOR,
     SRI. C. V. SANJEEVAN.
                                        ...RESPONDENTS
(BY SMT. ANUPARNA BORDOLOI, ADVOCATE FOR R1)

      THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528

BNNS) PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED

29.10.2025   PASSED     BY   XLII   ACJM,     BENGALURU     IN

CC.NO.30793/2021      PRODUCED      FOR       THE   OFFENCES

PUNISHABLE UNDER SECTION 409 OF IPC AS ANNEXURE-A

AND ETC.,


      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
                              -3-
                                           NC: 2026:KHC:12021
                                     CRL.P No. 15588 of 2025


HC-KAR




                        ORAL ORDER

Sri. Vikram Huilgol, learned Senior Counsel appearing on behalf of the petitioners submits that the petition may be dismissed as not pressed. However, it is submitted that they would reserve their right to approach the trial Court and make a request as is permissible in terms of Section 313 (5) of Cr.P.C.

2. The said submission is placed on record. Accordingly, petition is disposed of, as not calling for any further adjudication.

3. Pending I.A.s are disposed of, as not calling for any adjudication, in light of disposal of the main petition.

SD/-

(S SUNIL DUTT YADAV) JUDGE MCR

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