VENKATARAVANAPPA Vs. STATE

JUDGEMENT

(1.) Petitioner is the accused in Crime No. 2/2013 for the offences p/u/s. 13(1)(c)(d), 13(2) of PC Act and 420, 409 and 120(b) of IPC. The matter is under investigation. The bail petition is filed by the petitioner in Crl. Misc. No. 139/2013 came to be rejected by the Sessions Judge. Learned Counsel for the petitioner submits that the amount of misappropriation alleged in the complaint is Rs. 40,000/- and the petitioner will deposit the same and abide by any of the conditions imposed by this Court. In the circumstances, the following: