SURESH DHADUTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner - accused No.2 is before this Court seeking grant of anticipatory bail in Crime No.302/2021 of Rajagopal Nagar Police Station, registered for the offences punishable under Ss. 409, 420, 120B read with Sec. 34 of Indian Penal Code (for short 'IPC'), on the basis of first information lodged by the informant - Shashiraju K.

(2.) Heard Sri.Giri Kumar S.V., learned Counsel for the petitioner and Sri.H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the materials placed on record.

(3.) Learned counsel for the petitioner submit that the petitioner is arrayed as accused No.2 who was working as Loan Processing Officer in Canara Bank. He has not committed any offence as alleged and he is falsely implicated in the matter. The petitioner had approached this Court by filing Crl.P.No.6995/2021 along with co-accused. The said petition was came to be dismissed. However, accused No.1 who is the Manager is already granted anticipatory bail by the Co-ordinate Bench of this Court in Crl.P.No.7495/2022. Therefore, the present petitioner is also entitled for the benefit of parity. Accordingly, prays for allowing the petition.