SOMASHEKHARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is a Bank Manager. He has sought anticipatory bail as the respondent-police have registered a case against him in Crime No.41/2018 for the offences punishable under Sections 409, 420 471 and 473 read with Section 34 of IPC.

(2.) Heard the petitioner's counsel and learned HCGP for the respondent-State.

(3.) On 22.02.2018, the Manager who succeeded the petitioner at State Bank of India, Channarayapatna Branch lodged the complaint alleging loss of nearly 1.50 crores due to large scale advancement of money to the farmers for the purpose of growing sugarcane. The complainant alleged that the petitioner sanctioned loans without following the procedure and suspected involvement of intermediaries in the sanction of loans.