C. VASANTH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is accused No. 3 in a criminal case in Crime No. 230/14 on the file of Seshadripuram police station. A case is registered against the petitioner and three others for the offences punishable under Sections 406, 408, 409, 478, 471 and 420 read with Section 34, I.P.C.

(2.) APPREHENDING arrest at the hands of the respondent police, the petitioner has filed this anticipatory bail application under Section 438, Cr.P.C. He has undertaken to obey any condition that may be imposed upon him.

(3.) THE petitioner herein was appointed as a Second Division Assistant in BDA and his services were regularized on 1.1.1996. Thereafter he was posted to work in Cash Section. While so working in the Cash Section, the petitioner came to know about the transaction of mutual funds investment and 1st accused -Sandeep Dash was the financial member in BDA at that point of time. Later on Mr. Seshappa was the finance member.