HARISHANKAR S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.172/2022 registered by Hanumanthanagar Police Station, Bengaluru and charge-sheeted for the offences punishable under Ss. 409 and 420 of IPC.

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

(3.) The case of the prosecution is that the complainant-D.S.Murthy who is the Zonal Manager of the Indian Bank filed complaint to the Police on 17/6/2022 alleging that the petitioner is a Bank Manager working in the Hanumanthanagar Branch. He has created 11 illegal over draft accounts and sanctioned limit to the tune of Rs.5.70 crores as against the Fixed Deposit for Rs.1.32 crores in the name of one Anitha and it was revealed in the investigation that the accused in all had opened a fake accounts in the name of 27 persons and transferred more than Rs.6.12 crores to the various accounts though some of them were withdrawn within 6 days of its transfer. During the investigation, the Police were able to trace two beneficiaries and recovered some amount and charge- sheeted. This petitioner is in judicial custody from 21/6/2022. His bail petition came to be rejected as withdrawn and now, the petitioner is before this court by way of successive bail petition.