SOMASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 438 of Cr.P.C., for granting anticipatory bail in Crime No.115/2021 registered by Tumkuru Cen Crime Police Station, Tumkuru District for the offences punishable under Ss. 406 , 409 , 420 read with sec. 34 of IPC.

(2.) Heard the arguments of learned counsel for petitioner and learned HCGP for respondent-State.

(3.) The case of the prosecution is that on the complaint of one Saroja Devi, District Manager for DR.B.R.Ambedkar Development Corporation Ltd., Tumkur filed complaint to the police on 3/9/2021 alleging that the accused Nos.1 to 3 said to be working in DR.B.R.Ambedkar Development Corporation Ltd., and accused No.1 was District Manager, accused No.2 was office Superintendent, accused No.3 was outsourced accountant staff, said to have misused official position and misappropriated the amount of Rs.4,20,23,872.00 to various unnamed beneficiaries without following procedures and thereafter got the amount withdrawn from those beneficiary accounts. Some of the accused were said to be arrested by the police and this petitioner apprehending the arrest in the hands of the police. Hence the petitioner is before this Court.