ESHWARAPPA S/O GANGAPPA GHAI Vs. STATE OF KARNATAKA, THROUGH SHAHAPUR POLICE STATION, REPRESENTED BY SPP, HIGH COURT BUILDING, KALABURAGI

JUDGEMENT

(1.) The present petition is filed by the petitioner/accused No.1 under Section 438 of Cr.P.C., seeking anticipatory bail in Crime No.82/2017 of Shahapur Police Station, Dist. Yadgiri, registered for the offences punishable under Sections 406, 408, 409, 417, 419, 420, 465, 468, 471 of Indian Penal Code.

(2.) Brief facts leading to filing of the complaint are that, the Deputy Registrar, Co-Operative Society, Yadgir has filed a complaint dated 20.3.2017, alleging that the Secretary of Primary Agriculture Co-Operative Society, Sagar(B) in collusion with the higher official of Bank, dishonestly misutilized the amount to be provided to 114 farmers as an agricultural loan for the block period of 2012-13, thereby accused persons have misappropriated an amount of Rs.25 lakhs by cheating the farmers by forging and creating false documents. On the basis of the complaint, a case has been registered against the accused persons.

(3.) I have heard the learned counsel for the petitioner and the learned Additional State Public Prosecutor appearing for respondent-State.