SHRIKANTH AWWANEPPA BAGEWADI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed seeking anticipatory bail in Crime No. 182/2013 of Gandhi chowk police Station, Bijapur registered for the offences under Section 409, 420, 120 -B r/w Section 34 of IPC. It is the case of the complainant Sri Manjunath Biradar who is the Branch Manager of Sriram Chits (K) Private Limited, Bijapur that the petitioner and two others were in charge of issuing gold loans to the customers and that when the gold which was pledged with the company was checked, it was found that after receiving fake gold ornaments, loan to the tune of Rs. 7,66,55,500/ - was disbursed to one Sunil Kumbar. It is the case of the complainant that since the petitioner was Assistant Gold Manager during the relevant period, he is also responsible for the embezzlement in which the Bank has lost crores of rupees.

(2.) HEARD Sri Bapugouda Siddappa, learned Counsel for the petitioner and Sri S.S. Aspalli, learned HCGP for the State.