SMT. SHOBHA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - Police.

(2.) Petition is filed under Section 438 of Cr.P.C. seeking to grant the anticipatory bail to the petitioner in the event of her arrest in crime No.149/2017 of Ragavendranagar Police Station, Kalaburagi registered for the offences punishable under Sections 420 , 406 and 409 of IPC.

(3.) The complaint is lodged by one Annarao on 03.07.2017. It is stated that the petitioner was appointed as secretary to Vishwaradhya Society. During the audit in the year 2014-2015 it was shown in the report dated 23.09.2015 that Rs.3,09,012/- as cash in hand. On 31.12.2015 she has gone without information and in this connection show cause notice also issued to her. Thereafter, president and director conducted the audit and found that Rs.4,94,898/- was misappropriated. Thus, complainant claims that the petitioner without any authority presented the amount of Rs.3,09,012/- as cash in hand. Therefore, case is registered for the offences punishable under Sections 420 , 406 and 409 of IPC.