SHRI. SIDDAGOUDA AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in Criminal Petition No.101471 of 2018 are accused Nos.2 to 7, 9 to 11, 13 and 16 and petitioner in Criminal Petition No.101505 of 2018 is accused No.1 in Crime No.106 of 2018 of Ankali Police Station. The said case is registered against the petitioners and others for the offences punishable under Sections 406, 408, 409 read with Section 149 of the Indian Penal Code, 1860 on the basis of the complaint one Adhinath Arahant Karnawadi the Inspector of Co-operative Societies.

(2.) Petitioners are the Executive Officers and Directors of Prathamika Krushi Pathina Sahakar Sangh, Chandur, Taluka-Chikodi, District-Belagavi. It is alleged that during the audit of the said Sangh in the year 2016-17, it was found that from 01.04.2014 to 31.03.2017 the accused retained cash on hand in excess of the permitted limit, thereby caused loss of interest to the tune of Rs. 19,20,000/-.

(3.) It is further alleged that the accused acquired site in agricultural property without required conversion order and constructed building thereon thereby caused the loss of Rs. 21,94,550/- to the Society.