LAWS(KAR)-2020-1-390

VINAYAKA BHAT Vs. STATE OF KARNATAKA

Decided On January 17, 2020
Vinayaka Bhat Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Petitioners are accused Nos.2 and 4 in Crime No.182/2019. FIR is registered under Ss. 465, 468, 419 and 420 of IPC.

(2.) Investigation is in progress. Petitioners were arrested on 16/12/2019 based on the voluntary statement of accused No.1.

(3.) The allegations made in the complaint are that without the consent of the complainant, a sum of Rs.47,53,000.00 standing to the credit of the complainant in Karnataka Bank SB A/c No.0642500300005701 was found transferred to the account of accused No.1. FIR was registered against accused No.1 and the bank officials of the Karnataka Bank, Mahalakshmipuram, Branch. There were no allegations whatsoever at the earliest instance regarding the involvement of the petitioners in the alleged offences. It is solely on the basis of the statement made by accused No.1 that the account details of the complainant were given to the other accused persons by accused No.5 (Manager of Karnataka Bank), these petitioners have been implicated in the alleged offences. For the purpose of investigation into these allegations, the custody of the petitioners is not required. It is submitted that accused No.1 is already enlarged on bail by orders of the trial Court in Crl. Misc. No.11728/2019 dtd. 14/1/2020. The applications of the petitioners (accused Nos.2 and 4) were rejected by the Sessions Court mainly for the reason that the investigation was in progress.