C.MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1 and 2 under Section 438 of Cr.P.C. praying to grant anticipatory bail to them in Crime No.66/2020 of Sarjapura Police station for the offences punishable under Sections 403 , 406 and 420 of IPC.

(2.) I have heard Sri H.P.Leeladhar, learned counsel for the petitioners through virtual Court and the learned HCGP for the respondent-State and perused the records.

(3.) The genesis of the complaint is that on 1.5.2020, one M.Shivanna, the local Congress MLA visited the MSTPC Godown. When the complainant Sri Veeraswamy, the CDPO also visited the MSTPC at 4.00 p.m.,, he found packing of Sugar packets each weighing 1 kg. As per rule the packet should contain the words "State Government' and 'not for sale'. However, the packets were containing BJP party symbol and name of accused No.1 as donor, his designation and also printing of the words as "The President and Members of Bengaluru Zilla Panchayat". It is further alleged that the accused persons were illegally packing the sugar belonging to the State Government and by printing their names on the said packets they intended to cheat the Government. On the basis of the said complaint, a case has been registered.