RAJANGOUDA RAVASAHEB PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.101927/2019 is filed by petitioners/accused No.6 and 32 and Crl.P. No.101934/2019 is filed by petitioner/accused No.7 under Section 439 of Cr.P.C. seeking bail in Crime No.83/2019 of Chikkodi Police Station (PCR No.238/2019 on the file of the Prl. Civil Judge and JMFC Court, Chikkodi) for the offences punishable under Sections 406, 419, 465, 467, 420, 415, 417, 471, 477-A, 470 read with Section 149 of IPC.

(2.) The facts leading to these petitions are that a private complaint was filed by the Regional Manager, The Karnataka State Souharda Federal Cooperative Ltd., Bengaluru, having its region at Belagavi region, before the Prl. Civil Judge and JMFC, Chikkodi. On the basis of the said complaint, learned Magistrate has referred the complaint for investigation under Section 156(3) of Cr.P.C. In pursuance of the said order, the respondent-Police have registered the case and have taken up for investigation. The petitioners/accused No.6 and 32 were arrested on 6.7.2019 and the accused No.7 was arrested on 6.9.2019. Since then they are in judicial custody. The bail applications filed by them before the Sessions Court were rejected.

(3.) Heard the learned counsel for the petitioners in both the petitions and learned HCGP for the respondent-State, perused the prosecution records available at this Stage.