BASAVANT SHIVANGOUDA PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are filed under Articles 226 and 227 of Indian Constitution read with Sec. 482 of Code of Criminal Procedure, 1973, seeking quashing of the proceedings in C.C. Nos. 1144, 1145 and 1146/2015 on the file of the learned JMFC, Banahatti in Bagalkot District, which are registered against the petitioner for the offences punishable under Sections 406, 408, 420, 201, 465, 467, 468 and 471 of the Indian Penal Code.

(2.) The brief factual matrix that emanate from the records are that one Smt. M.S. Chimmalagi, Development Officer, Jamakhandi, lodged a complaint stating that the petitioner-accused was working as Secretary of Primary Agricultural Co-operative Bank (for short ' Bank- ), Yallatti, during the year 1990-1991 and onwards (presently he is removed from the service).

(3.) The learned counsel for the petitioner Sri. Vitthal S. Teli, strenuously contends before this Court that the petitioner is a dismissed employee of the said Bank and in fact appropriate disciplinary action has already been taken for the said misappropriation. Presently he is aged 67 years and after long lapse of time, the present cases have been filed without explaining the delay in lodging the complaints. Nowhere in the charge-sheets stated why such delay has been occurred in lodging the complaints.