SIDDAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C by accused No.3 in Crime No.17/2021 of Kalaburagi City CEN Police Station registered for offences punishable under Sections 406, 465, 468, 471 and 420 read with Section 34 of IPC.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent/State and perused the material on record.

(3.) Complaint is lodged by the Branch Manager of Canara Bank, Darga Branch, Kalaburagi against accused Nos.1 to 3. It is alleged that accused No.1 introduced accused No.2 to the then Branch Manager of the Bank and submitted documents for sanction of loan and the said documents were forwarded to the Regional Office for approval of loan of Rs. 12.00 lakhs for purchase of vehicle. On 04.12.2019, loan was sanctioned and demand draft of Rs. 12.00 lakhs was issued in favour of Nandi Toyota Motor World, Bengaluru and the demand draft was en-cashed by Rajankunte Branch of Canara Bank. Further, accused No.1 introduced the petitioner/accused No.3 to the then Branch Manager and submitted documents for sanction of loan, which was forwarded to the Regional Office for approval of loan of Rs. 16.00 lakhs for purchase of a vehicle and loan was sanctioned on 21.01.2020 and demand draft was issued in favour of Nandi Toyota Motor World, Bengaluru.