SHANKARA.K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.8 under Sec. 438 of Cr.P.C. for granting anticipatory bail in Crime No.68/2022 registered by Channapatna Police Station, Ramanagara, for the offences punishable under Ss. for offences punishable under Ss. 408 , 409 , 417 , 465 , 466 , 468 , 471 , 477A , 120B and 149 of the IPC.

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

(3.) The case of the prosecution is that one Doctor - Thirumalagowda said to be working as a Deputy Director (Administration) in Animal and Husbandry, Ramanagara has filed the complaint to the police on 8/7/2022 alleging that the accused No.1 is said to be the Veterinary Medical Chief Officer and accused No.7 is said to be Second Division Clerk and during their official duties, they were said to be misappropriated Rs.1,38,470.00 during the period from 1/1/2015 to 31/12/2020. After registering the case, the police have apprehended the accused persons. This petitioner is apprehending arrest at the hands of the respondent-police. The bail petition filed by the petitioner is rejected by the trial court. Hence, he is before this Court.