N S SHANKARANARAYANA AITHAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since the Petitioners in all these petitions are one and the same, a common order is being passed.

(2.) Petitioners in all these petitions are seeking anticipatory bail in different crime numbers registered by the Vinobhanagar Police Station, Shimoga, for the offences punishable under Sections 406 and 420 of the Indian Penal Code, 1860 read with Karnataka Agricultural Produce Marketing (Regulation and Development) Act, 1966.

(3.) It is the case of the prosecution that the complainant is the Secretary of the APMC Yard, Shimoga and the accused-Petitioners are the partners of M/s. Sri Mahalaxmi Areca Nut Company. The complaint allegations disclose that one Sri K.M. Sathyamurthy, Areca Nut grower has supplied areca nuts to the Petitioners' Firm for sale, but the Petitioners have sold the same without giving any information to him or to the APMC and they have misappropriated the amount of sale proceeds. Therefore, the Petitioners have committed the above said alleged offences.