CHANDRASHEKARA NAIK K.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned advocate appearing for the petitioner as well as the respondent.

(2.) The petition is filed under Sec. 482 of B.N.S.S., 2023. The complaint is lodged for the alleged offence under Sec. 409 of Indian Penal Code, 1860 and the same is registered in Crime No.119/2024 before the Banavara Police Station, District Hassan, Arasikere Circle. A petition is filed seeking anticipatory bail before the Sessions Judge at Hassan, the said petition in Crl.Misc.No.1212/2024 is dismissed vide order dtd. 9/12/2024.

(3.) It is alleged in the complaint that when the alleged incident took place, he was working as a post master at Bendigere post office. It is alleged that the petitioner has withdrawn a sum of Rs.1,87,500.00 from savings account of 5 persons and the complaint would reveal that all those five persons were dead by the time the amount was withdrawn. It is alleged that the petitioner himself has withdrawn the said amount. Based on these facts, the aforementioned complaint is filed.