MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioners counsel and also the counsel for the respondent-State.

(2.) These two petitions are filed by the accused Nos.6, 16 and 17 and the factual matrix of the case is tht, based on the complaint given by the District Magistrate of Dr. B.R.Ambedkar Development Corporation, a case has been registered with regard to the misappropriation of the amount of Rs.4,20,23,872.00 and in that process, an account was opened in the name of this petitioner and an amount of Rs.20,50,000.00 was transferred in his account and thereafter, the cheque book and also other bank documents were also seized and this petitioner has identified the same that has been collected by one Shivakumar who is no more.

(3.) Learned counsel appearing for the petitioner would submits that, these petitioners are in the custody since 2/5/2022 and an account is opened in the name of these petitioners by accused No.1 and though amount was granted to their account and the same was drawn by the accused No.1 by collecting the cheque and pass books are recovered from accused No.26, who is no more and hence, it is clear that these petitioners are not beneficiaries in the said misappropriation of funds and they may be enlarged on bail.