K E MAHABALESHWARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has been charge-sheeted for offences under Ss. 405, 407, 408, 409, 420, 467 and 474, IPC in the above cases.

(2.) THE allegation against the petitioner was that while he was the paid secretary of Khandika Seva Sahakara Sanga he misappropriated the total sum of Rs. 1,63,901. 45 paise as per the audit inspection report made under S. 64 of the Karnataka Co-operative Societies Act. The alleged misappropriation was for the co-operative years 1983-84 and 1984-85. The society filed criminal cases. The petitioner was arrested and enlarged on bail.

(3.) AFTER the investigation was over, the respondent-police filed charge-sheets in the above criminal cases. In all the cases charge-sheets were filed on 28-101985. The trial Court took cognizance on 8-5-1986. The petitioner appeared before the Court on 4-6-1986. Right from 4-6-1986 till 4-9-1997 there has been no progress in