C. MANJUNATHA YADAVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C. for granting bail in Crime No.173/2021 registered by Chitradurga Town police station for the offences punishable under Ss. 420, 465, 468, 471 of IPC, Ss. 62 and 64 of Karnataka Stamp Act, 1957 and Sec. 83 of Registration Act, 1908 now pending on the file of learned Principal Civil Judge and JMFC, Chitradurga in C.C.No.1660/2022.

(2.) Heard the arguments of learned Counsel for petitioner and learned S.P.P II for the respondent- State.

(3.) The case of the prosecution is that one Ravindra L. Pujar, the District Registrar of Chitradurga District, has filed a complaint before the police on 29/9/2021 alleging that the petitioner Manjunatha Yadav is a deed writer in Chitradurga vide licence No.26/2011 and he has created K-2 challan illegally by receiving the amount paid by the purchasers of the properties. It is further alleged that by manipulating the K-2 challan, the petitioner has deposited the lesser amount than what is collected and thereby, caused wrongful loss of Rs.1,65,87,815.00 to the State Exchequer. He has further alleged that the accused by creating a manipulated K-2 challan, has paid the lesser amount to the treasury i.e. he has collected Rs.1,67,71,170.00, but he has misappropriated Rs.1,65,87,815.00 and deposited only Rs.1,12,090.00. Totally, the accused has collected amount from 194 purchasers and thereby, cheated the State Government. After registering the case, the petitioner approached this Court for granting anticipatory bail which came to be rejected. Subsequently, he has surrendered before the Magistrate and now he is in custody from 11/1/2022.