KIRAN DHONDOPANT THAKUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.100641/2020 is filed by accused Nos.1 to 5 and Crl.P.No.100645/2020 is filed by accused Nos.6 to 14, under section 438 of Cr.P.C. , for release on bail in the event of their arrest in Crime No.7/2020 of CEN Belagavi Police Station, registered for the offences punishable under sections 406, 408 and 420 of IPC and section 9 of the Karnataka Protection of Interest of Depositors in Financial Establishment Act, 2004.

(2.) The petitioners in the aforesaid criminal petitions are the office bearers of the co-operative society in the name and style as Lokamanya MultiPurpose Co-op Society Limited. On the report submitted by the Joint Registrar of Co-operative Societies, Belagavi Division, the Police have registered the case at P.S.Crime No.7/2020. The al legations are that, the office bearers of the society have committed certain financial irregularities as detailed below.

(3.) In pursuance of the said complaint, Police have registered the case and are making attempts to arrest the petitioners. Apprehending the danger of arrest and detention, the petitioners are before this Court.