PRATAP MITRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Sec. 438 of Cr.P.C. by the respective petitioners who have been arrayed as accused Nos.2 and 3 to enlarge them on bail in the event of their arrest in Crime No.55./2021 of Bheemarayanagudi Police Station, district Yadgiri registered for the offences punishable under Ss. 204, 381, 409, 420 read with section 34 of IPC before the Civil Judge and JMFC (S.D.) Court at Shahapur, dist. Yadgiri.

(2.) Heard the learned counsels for petitioners and the learned High Court Government Pleader for respondent-State.

(3.) The factual matrix of the case is that accused No.1 who is the Head Master of the Government High School, Maddriki Village, has passed the bill to the tune of Rs. 94,548.00 for a period of 5 months' salary, even though the teacher has not worked in the institution and the amount was also transferred to his own savings bank account bearing No.64135553434.