PRITI KUMARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two petitions are preferred under Sec. 438 of Cr.P.C seeking anticipatory bail in connection with a case registered in Crime No.193/2022 of Hukkeri Police Station for offences punishable under Ss. 409 , 465 , 467 , 468 and 471 of IPC.

(2.) Complaint is lodged by the Regional Manager, Karnataka Vikas Gramina Bank (KVG Bank for short), Regional Office, Gokak, against accused Nos.1 to 6. The petitioners in Crl.P.No.104154/2022 is accused No.6 and petitioner in Crl.P.No.104155/2022 is accused No.4.

(3.) In brief, the allegations are that accused Nos.2 to 6 being officers/ employees of KVG Bank of Hukkeri Branch in collusion with accused No.1, Office Assistant working at Gokak Branch, created documents as if 21 fixed deposit holders of the complainant/bank raised loan on their fixed deposit amount and thus, by creating false and forged documents, misappropriated a total sum of Rs.1,73,50,000.00, thereby caused loss to the complainant bank.