T.M.SANNA KOTRAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Miss Seema Shiva Naik, learned HCGP is directed to take notice for respondent.

(2.) The petitioner - accused No.2 is before this Court seeking to be enlarged on anticipatory bail in the event of his arrest in Hagari Bommanahalli P.S. Crime No.100 of 2020 registered for the offences punishable under Sections 403 , 406 , 408 and 409 of IPC, pending on the file of Prl. Civil Judge (Sr.Dn.) and CJM, Hagari Bommanahalli.

(3.) The case of the prosecution is that the complainant, who is Joint Director (Training) and Ex.-officio, Joint Apprenticeship Adviser, Department of Industrial Training and Employment, Division Officer, Kalaburgi lodged a complaint on 17.06.2020 that under the S.C.P. and T.S.P. Scheme, the Government had undertaken to provide Laptops to the SC/ST I.T.I. Students free of cost. It is alleged that accused Nos.1, who is Principal of Shri Guru Kottureshwara Private I.T.I. College, Hagari Bommanahalli and accused No.4 - Sharukh sold the Laptops at Brundavana Hotel, Station Road, Dharwad and they were caught red-handed by the Vidyagiri Police, Dharwad who registered the case in Crime No.154 of 2019 for the offences punishable under Sections 41(1)(d) , 102 of Cr.P.C. read with Section 380 of IPC.