JAYANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.115/2021 of Tumkur CEN Crime Police Station, Tumakuru District, for the offence punishable under Ss. 406, 409, 420 read with 34 of IPC .

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that the petitioner is working as Additional District Manager in Dr. B.R. Ambedkar Development Corporation, Tumkur and the allegation against the petitioner is that for the period from 2019- 20 and 2020-21, an amount of Rs.4,20,23,872.00 was misappropriated by releasing the amount towards 22 beneficiaries and also an amount of Rs.62.00 lakhs was transferred to the account of the petitioner's son and Rs.30.00 lakhs was transferred to the account of accused No.5, who is the friend of the petitioner and in all, the petitioner indulged in committing the offence of misappropriation of the amount and fraud and in total 30 accused persons are arraigned in crime and the matter is under investigation.