KRISHNAMURTHY B.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner / accused No. 1 under Section 439 Cr.P.C. seeking his release on bail of the alleged offences punishable under Sections 120(b), 420, 409, 477(A) and 201 of IPC and registered in respondent police station Crime No. 346/2013.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused No. 1 and also heard the learned High Court Government Pleader for the respondent -State.

(3.) LEARNED counsel appearing for the petitioner accused No. 1 during the course of his arguments made the submission that if the allegations are true, that the amount pertaining to one particular customer of the Bank was transferred to the account of another customer then there would have been complaint from the customers against the Manager of the Bank. Learned counsel made the submission that no such complaint filed by any of the customers of the Bank. It is also his contention that there are serious allegations even against accused No. 2 who is the custodian of all the funds of the bank. Except the present petitioner all other accused persons are granted bail. He submits that now the investigation is completed and charge sheet has been filed. Hence by imposing reasonable conditions, petitioner may be admitted to bail.