VANITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused No.1. The Station House Officer, Kolar Rural Police Station is seeking to arrest her during investigation in Crime No.68/2011 which is for offence punishable under Sections 408, 409, 417, 418, 419, 420, 465, 466, 468 and 471 read with 149 of IPC.

(2.) The petitioner is not yet been arrested. Apprehending arrest, she seeks direction.

(3.) From the case papers it is noticed that one V. Narayanappa lodged a complaint at the respondent police station alleging that he is a job card holder of Thondala Village, petitioner is a President of the Grama Panchayat while accused Nos.2 to 8 are the members occupying different positions. They all conspired to fabricate documents so as to enable withdrawal of money, thereby to make unlawful gain and cheat the State exchequer. On this basis, FIR was registered in Crime No.68/2011 and Investigating Officer is seized of the matter. During investigation, he is seeking to arrest them.