G. KEDARESHWARA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Section 438 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.', for brevity) seeking anticipatory bail in Crime No.18/2020 of Kampli Police Station, registered for the offences punishable under Sections 406, 408, 409 and 420 of The Indian Penal Code (hereinafter referred to as the 'IPC', for brevity).

(2.) The case of the prosecution is that the complainant-Sri.Jayatheerth, Regional Manager, Raichur, camp at Kampli, has alleged in the complaint that accused No.1-Ramesh was working as in-charge Manager of Food Corporation at Kampli since 23.11.2013 to 13.11.2019 and he, without obtaining the receipts from the bank, released the stock of paddy, rice and other food grains stored in the warehouse amounting to Rs.27,83,81,890/- in favour of the fake depositors by mingling with them for his wrongful gain and caused loss to the Food Corporation of India. It is further alleged that accused No.1-Ramesh being a public servant holding the management of said Corporation committed criminal breach of trust and cheated the Food Corporation of India. The said complaint came to be registered in Crime No.18/2020 by Kampli Police, Ballari, for the offence punishable under Sections 406, 408, 409 and 420 of IPC. The petitioner apprehending his arrest approached the learned III Additional District and Sessions Judge, Ballari sitting at Hosapete seeking anticipatory bail in Crl.Misc. No.5221/2020 and the same came to be rejected by order dated 07.09.2020. Therefore, the petitioner is before this Court seeking anticipatory bail.

(3.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader for the respondent-State.