SATHYANARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in respect of Crime No.191/2019 for the offences punishable under Sections 408 , 419 , 420 read with Section 149 of IPC.

(2.) The factual matrix of the case is that during the year 2016-17 and 2017-18, the amount has been sanctioned as subsidiary loan under Self-Employment and IST Scheme to the beneficiaries through Canara Bank, Kalkere Branch, Bangalore. But, the then Manager and the staff of the Bank colluding with the mediators alleged to have misused the said sanctioned amount to the tune of Rs.6,30,22,000/-. The petitioner is one of the beneficiary that he has received an amount of Rs.25,00,000/- out of the said amount. Based on the complaint, the police have registered the case against the then Bank Manager and the staff of the Bank and also against the beneficiaries.

(3.) The contention of the petitioner before this Court is that he has no knowledge of payment of the said amount and he has not involved directly or indirectly, but he has been implicated in the case. The petitioner is neither a mediator nor a beneficiary claimed the monetary benefit from the Canara Bank and his account might have been misused by the Bank officials for their monetary gain and he is innocent. The allegation that he has received an amount of Rs.25,00,000/- is false. Hence, he may be enlarged on bail imposing certain conditions.