GANGA BAIRAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner (accused No.17) in Crime No.37/2016 has preferred this petition under Section 439 of Cr.P.C. praying to release him on bail in connection with the said crime registered by the respondent-police, now pending with the CID police based on the complaint dated 21.03.2016 lodged by the Joint Director (Examination) Pre-University Board, 18th Cross, Malleswaram, Bengaluru, for the offences punishable under Sections 418, 420, 381, 201 r/w Section 120-B of IPC, Sections 23 and 115 of Karnataka Education Act, 1983 and Section 3 of Karnataka Control of Organised Crimes Act, 2000 (for short, KCOC Act, 2000) and pending on the file of the Principal City Civil and Sessions Judge, Bengaluru, (Designated Court).

(2.) Heard the learned counsel for the petitioner and learned SPP for the respondent/State.

(3.) Sri. C.H. Hanumatharaya, learned counsel appearing for the petitioner submits, material so far collected by the prosecution do not disclose direct involvement of the petitioner in commission of the offences alleged. He submits, respondent having failed to complete the investigation within the prescribed period of time, have deliberately invoked the provisions of KCOC Act, 2000, with an intention to harass the petitioner and deny him bail, in the event of approaching the Court for bail.