ASHWATHAPPA & ANR Vs. STATE

JUDGEMENT

(1.) This Criminal Petition is filed under Section 433 of Code of Criminal Procedure praying to enlarge the petitioners on bail in the event of their arrest in Crime No.24/ 2011 of Y.N. Hosakote Police Station, Tumkur, for the offences punishable under Sections 406 and 409 read with Section 34 of Indian Penal Code.

(2.) I have heard the learned counsel for the petitioners as well as the learned High Court Government Pleader.

(3.) The case of the prosecution is that Y.N. Hosakote Police have registered a case in Crime . No.24/2011 against accused Nos.1 to 3 for the offences punishable under Sections 406 and 409 read with Section 34 of Indian Penal Code on the complaint of Y.N. Ranganatha. Taluk Panchayath, Pavagada. Turnkur. On 25.3.2011 the complainant has presented a typed complaint before the Y.N. Hosakote Police Station. In that complaint, it is alleged that on 7.12.2010, Jayamma, Mohamed Rafiq Nadaf, and Raghu Rama Reddy have misappropriated the funds to the tune of L 3,32,075/-. It was alleged that the cheque bearing No. 814432 was supposed to be given to Lokeshwara, but it was issued in favour of Raghu Rama Reddy and the said amount was misappropriated.