PRIYADARISHINI D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by appellant - accused No. 4 praying to set aside the order dtd. 21/2/2023 passed in Crl.Misc. No. 963/2023 where under the anticipatory bail petition of this appellant - accused No. 4 sought in respect of crime No. 66/2022 of Hanumanthanagara Police Station for the offence punishable under Ss. 120B, 409, 420, 465, 468, 470, 471, 417, 506 read with Sec. 149 of IPC and under Sec. 9 of the Karnataka Protection of Interest of Depositors in Financial Establishment Act, 2004 (for short 'the KPID Act') came to be rejected.

(2.) Heard learned counsel for appellant - accused No. 4 and learned SPP-II for respondent - State.

(3.) It is the case of the prosecution that the office bearers of Nishka Vividoddesha Souharda Cooperative Limited (for short 'the financial establishment'), Bengaluru failed to repay the Fixed Deposits on its maturity to the complainant and threatened the complainant when he demanded payment of maturity amount. Said complaint came to be registered in Hanumanthanagar Police Station in crime No. 66/2022 for the aforesaid offences arraigning this appellant as accused No. 4. The appellant - accused No. 4 apprehending her arrest has filed Crl.Misc. No. 963/2023 seeking anticipatory bail and same came to be rejected by the Principal City Civil and Sessions judge, Bengaluru by the impugned order which is challenged in this appeal.