S.N. RAJA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.10/2022 registered by Kushalnagar Rural Police Station, Kodagu District, for the offences punishable under Ss. 406, 409 and 420 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 this petitioner was working as a President of the Lamps Co-operative Society for the period 2018-19 and 2019-20 and during his tenure, he had drawn an amount of Rs.23,86,855.00and the money drawn was not utilized for the purpose for which it was drawn and when the same came to light, notice was given and he had given an undertaking that he will repay the amount and till date he has not repaid the amount. Hence, the complaint is lodged to take action against him and based on the complaint, the police have registered Crime No.10/2022 and invoked the offences under Ss. 406, 409 and 420 of IPC.