SRINIVAS MURTHY S/O LATE RAJAIH Vs. STATE BY DEVARAJA POLICE MYSORE REPRESNTED BY SPP HIGH COURT OF KARNATAKA, BANGALORE

JUDGEMENT

(1.) THIS petition is filed seeking bail in Crime No.215/1999 of Devaraja police station, Mysore City registered on 26.08.1999 for the offence punishable U/s. 408 of IPC. After investigation, charge sheet came to be filed U/s. 409 of IPC in the year 2004 and the case is registered as CO No.13/3005 on the file of III Additional Civil Judge (Senier Division) C.J.M., Mysore.

(2.) HEARD Sri. Manjesh, learned counsel for the petitioner and Sri. Vijaykumar Majage, learned HCGP for the State/ Res pondent.

(3.) HAVING regard to the fact that, misappropriation is only for a sum of Rs. 16,000/ - as per the charge sheet, leniency can be shown to the petitioner. Hence, the petitioner is entitled for release on bail.