MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.35/2022 of Kothanur Police Station, Sampigehalli Sub-Division, Bengaluru City, for the offence punishable under Ss. 408, 409, 420, 468, 470, 471, 474, 415, 416, 463 and 464 read with Sec. 34 of IPC.

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

(3.) This Court, earlier rejected the bail petition of this petitioner in Crl.P.No.5529/2022 vide order dtd. 7/7/2022. While rejecting the petition, this Court in Para No.6 has observed that the accused No.1 has transferred an amount of Rs.2.00 Crores to the account of this petitioner and this petitioner has misappropriated the public money to the tune of Rs.2.00 Crores.